POOJA BALASAHEB SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Ms. Solunke, the learned AGP waives service for Respondents No.1, 2 and 4. Mr. Govilkar waives service for Respondent No.3.

(2.) By consent of counsel for the parties, Writ Petition was heard finally on 30th September 2021. Today it has been listed for orders.

(3.) By this petition filed under Article 226 of the Constitution of India, petitioner who is claiming to belong to Thakar, Scheduled tribe, is aggrieved that his tribe claim has been invalidated by the respondent no. 2-Committee for the second time vide impugned order dated 21st December 2015. Petitioner had initially filed writ petition no. 2562 of 2014 challenging the earlier order dated 30th January 2014, when this Court had remanded the matter back to the Committee on 12th March 2014 with further directions to reconsider the case in accordance with the law laid down in the case of Madhuri Nitin Jadhav and Ors Vs. State of Maharashtra and Ors. (2014(4) BCR 753). However, petitioner is aggrieved that even on remand, the respondent no.2-Committee has passed the almost same order, impugned in this petition.