DATTU NAMDEV THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of parties heard finally.

(2.) Since the issue involved in these writ petition is identical, therefore, these petitions are being heard and disposed of by this common judgment.

(3.) The petitioners claim to be 'Thakur' (scheduled tribe). Their caste certificates issued by the competent authorities on 7.6.2001 were invalidated by the Caste Scrutiny Committee by order dated 4.9.2009 and dated 24.9.2009 respectively and the same is assailed in writ jurisdiction under Articles 226 and 227 of the Constitution of India.