SUREKHA MAHESH CHAVAN Vs. CASTE SCRUTINY COMMITTEE

JUDGEMENT

(1.) Heard for sometime.

(2.) On last occasion, after hearing the parties matter was adjourned to enable the petitioner to show to this Court, notice issued in Form No.25 as per Rule 17(11) of 2012 Rules. Accordingly, with affidavit those documents are produced.

(3.) The Committee has in the impugned order found that revenue entries produced by petitioner do not contain mention of caste. It is further concluded that petitioner has not shown domicile of her family in Maharashtra on 13th October, 1967 or has not substantiated caste claim.