SHIVAJI SHANKAR KONKEWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, heard forthwith.

(2.) The petitioner approached this Court contending that the decision of the Committee, invalidating his claim, as belonging to "Mahadeo Koli", scheduled tribes, suffers from an error of law apparent on the face of record. The learned counsel has framed his challenges as under :

(3.) Coming to the first contention, the Committee is a creature of Statute. The procedure is as laid down by the Rules. Rule 12 provides for the procedure to be followed by the Scrutiny Committee while considering verification of the caste claim of the applicant. It is not necessary for us to go indepth into the matter as the issue regarding procedure has been considered by us in theunreported judgment in Mahesh P. Lad vs. State of Maharashtra and others in W. P. No. 4068/2008 decided on 14th July 2008.