MANISHA THAKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard by consent of the parties.

(2.) In the second round of litigation, the petitioner claiming to be a Scheduled Tribe Thakar has approached this Court praying for quashing and setting aside the impugned order dated 23rd March 2015 passed by the Scheduled Tribe Certificate Scrutiny Committee, Konkan Division, Thane, invalidating his claim.

(3.) The petitioner obtained a caste certificate on 12th October 2001 from the competent authority which declared that he belongs to Thakar (Sr.No.44) of the Constitution (Scheduled Tribe's Order 1950).