- (1.)Rule. Rule made returnable forthwith, with the consent of learned counsel for the parties and taken up for final hearing at admission stage itself.
(2.)By the present petition filed under Article 226 of the Constitution of India, the petitioner has prayed for quashment of the decision of the Respondent No.2-Committee in Case No. DD/TCSC/NAN/EDUCATION/222/04 dated 19.5.2009, rejecting Tribe Claim of the Petitioner, and declaration that the Petitioner belongs to "Mahadeo Koli" Scheduled Tribe by issuing appropriate writ, orders or directions. The said decision of the Scrutiny Committee is produced at Exh.D to petition.
FACTUAL MATRIX

(3.)The facts and events leading to present petition are that Petitioner is resident of village Barbada, Taluka Naigaon (Kh), District Nanded and claims to be belonging to Mahadeo Koli Scheduled Tribe. Respondent No.1 is the State of Maharashtra represented through Tribal Development Department, Mantralaya, Mumbai and Respondent No.2 is the Scheduled Tribe Certificate Scrutiny Committee, Aurangabad Division, Aurangabad, represented through its Member Secretary, whereas Respondent No. 3 is the Sub Divisional Officer, Degloor, District Nanded. Respondent Nos. 4 and 5 have been impleaded by way of amendment, on 11.10.2010, and the Respondent No.4 is the Principal, Shri Bhausaheb Hire Government Medical College, Dhule, District Dhule, whereas the Respondent No.5 is Maharashtra University of Health Sciences, Nashik.