RAJESHWAR DASHRATH KOTEWAD Vs. COMMITTEE FOR SCRUTINY

JUDGEMENT

(1.) Rule, with the consent of the parties made returnable forthwith and heard.

(2.) This petition filed under Article 226 of the Constitution of India takes exception to the order dated 14-6-2004 passed by Caste Scrutiny Committee by which order the caste certificate of the petitioner as belonging to Manervarlu Scheduled Tribe came to be invalidated.

(3.) Such of the facts which are necessary to be cited for an adjudication of the above petition are stated thus :