KISHORE Vs. JOINT COMMISSIONER & VICE CHAIRMAN

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(2.) Firstly, we would deal with the constitutional challenges raised in this petition.

(3.) According to the petitioner Section 6(1) of the Maharashtra Scheduled Castes and Scheduled Tribes De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of Caste) Certificate Act, 2000 (Maharashtra Act No.XXIII of 2001) and Rule 9 of the Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 (for short Act of 2000 & Rules 2003) are unconstitutional.