PANKAJ SHOBHNATH YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The respondents waive service through their respective counsel. By consent, rule is made returnable forthwith and the writ petition is taken up for hearing and final disposal.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner challenges the order of the District Caste Certificate Scrutiny Committee, Mumbai Suburban, Mumbai, invalidating the claim of the petitioner as belonging to Other Backward Class.

(3.) The order under challenge, dated 16-8-2017, holds that the petitioner's caste claim, based on the Certificate issued, now cannot be validated. He will, therefore, have to forgo this Caste Certificate issued to him. This Caste Certificate, dated 7-11-2016, certifying him as belonging to Yadav, Other Backward Class is, therefore, cancelled.