MAROTI Vs. SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. With the consent of the parties, petition is taken up for final decision at admission stage.

(3.) The petitioners are taking exception to the decision rendered by the Scrutiny Committee, directing invalidation of the tribe certificates issued to them, not certifying them that they are belonging to Mannervarlu or Koli Mahadev, scheduled tribe, on technical ground of occurrence of spelling mistake, or discrepancies in writing the nomenclature of the tribe in the certificate issued by the concerned Sub Divisional Officer.