LAXMICHAND DEORAO KHANDATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent made returnable forthwith.

(2.) This petition raises question of scrutiny of a migrant s claim belonging to Scheduled Tribe. The Scheduled Tribe Caste Certificates Scrutiny Committee, Nagpur refused to verify the petitioner s caste claim by its order dated 2nd January, 2006, holding that the native place of the petitioner was Mungnapar, District: Chhindwara (M.P.) and therefore, the petitioner was not entitled to have his claim scrutinized by the said Committee.

(3.) We have heard learned Advocate Shri Borkar for the petitioner, learned A.G.P. Shri Fulzele for respondent No. 1 and learned Advocate Shri P.B. Patil for respondent No. 2-Caste Scrutiny Committee.