SHALINI R. KORAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . By consent, rule is made returnable forthwith. Heard parties.

(2.) THE State Government has now constituted a new Caste Scrutiny Committee in the light of the directions issued by the Supreme Court in the case of Madhuri Patil vs. Additional Tribunal Commissioner AIR 1995 SC 94. In the circumstances, the impugned order passed by the old scrutiny committee on 14th of July, 1995 at Exhibit-B to the Petition, is set aside and the Petitioner's case is remitted to the newly constituted Caste Scrutiny Committee for decision in accordance with law. Counsel for the Petitioner states that his client will appear before the new Caste Scrutiny Committee on 7th January, 1998 at 11.30 a.m. when the Committee will proceed to hear the Petitioner or fix a suitable date for the purpose. The Committee will, thereafter, decide upon the petitioner's caste claim on merits and in accordance with law.