YASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner claims himself to be belonging to Thakur, Scheduled Tribe but his claim has been invalidated by respondent No.2 Scrutiny Committee by its order passed on 1st October, 2018.

(3.) According to learned counsel for the petitioner, the impugned order is bad in law as well as perverse as it dishonours overwhelming evidence in the nature of pre-Constitutional documents showing social status of the forefathers of the petitioner as that of " Thakur" tribe and unduly gives importance to a few documents of the year 1960 showing entries of the paternal aunt of the petitioner as indicative of her "Kunbi" caste.