NARAYAN SHANKAR SOLANKI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the parties. Shri J. B. Jaiswal, learned Assistant Government Pleader waives notice on behalf of the respondent Nos. 1 and 2 and Smt. I. L. Bodade, the learned Counsel waives notice on behalf of the respondent Nos. 3 and 4.

(2.) Being aggrieved by the order passed by the Divisional Caste Scrutiny Committee, Amravati Division, Amravati i.e. the respondent No. 2 the petitioner has approached this Court by the present writ petition.

(3.) The short question that falls for our consideration is whether the Committee is justified in invalidating the caste claim of the petitioner belonging to Rajput-Bhamta (VJ) under the order dated 22-6-2006.