MAYURI SUDHAKAR SAWSAKADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners and learned AGP for State.

(2.) By this Petition, Petitioners are challenging the order dated 3 rd July 2018 passed by the Respondent No.2 Scheduled Tribe Certificate Scrutiny Committee, Gadchiroli (hereinafter be referred to as 'the Scrutiny Committee' for the sake of convenience), thereby invalidated the caste claim of the Petitioners as 'Mana' Scheduled Tribe.

(3.) Even though there is a validity certificate issued by the Respondent No.2 Scrutiny Committee in favour of Sudhakar Nanaji Sawsakade i.e. father of both the Petitioners, the said Committee invalidated the caste certificates issued in favour of the Petitioners. The impugned order was passed on 3rd July 2018.