MOH AZHAR KHAN Vs. SCHEDULED TRIBE SCRUTINY COMMITTEE

JUDGEMENT

(1.) Heard learned counsel for the parties. . Rule, made returnable forthwith by consent of the parties, for final disposal.

(2.) Very few facts, which are undisputed, need to be quoted.

(3.) Advocate Shri S.M.Kulkarni for the Petitioner commenced his argument by saying that Petitioner does not press into service prayer clause (B) challenging the order of the Scrutiny Committee dated 26th June, 2007 invalidating the tribe claim of the Petitioner; Petitioner desires to have benefit of the protection of Government Resolution dated 15th June, 1995 and follow up Government Resolutions dated 27th May, 2002 as also 30th June, 2004 are relied upon for the purpose of claiming that Petitioner s is a case fit for according benefit of the said Government Resolutions.