NANDKISHOR BHAYYAJI KINEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule returnable forthwith and heard by consent of the parties.

(2.) The petitioner is challenging the order of Scrutiny Committee passed on 15-05-2006 invalidating the petitioner claims that he belongs to "dhoba" Scheduled Tribe.

(3.) The Police of Vigilance Cell has enquired and has collected the information. The vigilance cell had recorded the statements of petitioner, and three relatives - uncle and cousins of the petitioner. The petitioner was served with the report of the Vigilance Cell, it being adverse.