TANUJA M RAJPAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) IN this petition the Petitioner has challenged the decision of the Caste Scrutiny Committe holding that the petitioner has failed to prove that she belongs to 'bawa, tribe which is notified as Nomadic Tribe in the State of Maharashtra. The Petitioner has also challenged the order passed by the Additional Commissioner, Konkan division, Bombay, the appellate authority, confirming the order of the caste Scrutiny Committee.

(2.) INITIALLY this writ petition was placed for hearing before the division Bench. But in view of an apparent conflict in the decisions of this Court and a contention raised that thedecision in Vijay Shrichand Daulatani v. State of Maharashtra and others. , 1985 (2) Bombay Cases Reporter 488, requires reconsideration, the matter came to be referred to a larger bench. This is how this petition came to be placed before this full bench.

(3.) ON the basis of the arguments advanced before the Division bench as well as before us, the following questions arise for our consideration :