YUGANDHARA VASANT GANGAVANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule, returnable forthwith.

(2.) Heard Learned Counsel for the petitioner and Learned AGP for the State.

(3.) The petition takes exception to the order dated 23rd March, 2015 passed by respondent No. 2, Committee invalidating the Caste Certificate of the petitioner as belonging to Thakar Scheduled Tribe for second time.