SWAMI KALAVATI SIDHILINGAPPA Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Rule. Rule made returnable and heard forthwith.

(2.) Respondent No. 1 is impleaded through the Divisional Caste Certificates scrutiny Committee, Aurangabad (hereinafter referred as the Scrutiny Committee). Respondent No. 2 is the Collector, Nanded.

(3.) The Petitioner has impugned an order dated 5th June, 2007, passed by the divisional Caste Certificate Scrutiny Committee, aurangabad. The Petitioner has also sought a writ of Mandamus directing Respondent No. 1 to validate the caste certificate issued in her favour stating her as belonging to the Jangam caste.