PRAKASH S PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner takes exception to the order dated 12th July, 2006 passed by the regional Caste Scrutiny Committee, Pune.

(2.) The Respondent No.3 filed a complaint on 4th November, 2005 challenging the Petitioners caste claim. The said complaint was filed before the Scrutiny Committee, Pune. The Caste Scrutiny Committee, Pune issued notice to the Petitioner. The vigilance squad did the necessary inquiry in the matter as directed by the said Committee.

(3.) The Petitioner submitted as many as 12 documents before the Committee as mentioned here in below :