SEEMA SATYAWAN BHADEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally at the admission stage.

(2.) This petition under Article 226 of the Constitution of India represents the fifth round of litigation before this Court at the instance of the petitioner. A matter of certification of social status of being a member of 'Thakar-Scheduled Tribe' has been pursued by the petitioner with relentless tenacity. Pursuing a cause in vindication of a claim within the bounds of law is not objectionable. However, the facts of the present case manifest a very distressing state of affairs and an intent to drive a desired outcome at any cost and by resorting to means which are not commendable.

(3.) The multiple rounds of litigation have their genesis in the following facts, which we have noted in detail :