KURIAN, J. - (1.) Leave granted.
(2.) The appellants are aggrieved by the impugned order, whereby the High Court remitted the scrutiny of the caste verification of the appellants to the Scrutiny Committee.
(3.) The learned senior counsel appearing for the appellants rightly submits that the Scrutiny Committee does not have the power of review. But, on a close scrutiny of the impugned order, it is clear that the High Court intended the Committee to look into the matter afresh and not to exercise the power of review.;