Dalveer Bhandari, J. - (1.) Leave granted.
(2.) The appellant is aggrieved by the judgment of the High Court of Judicature at Bombay dated 14.10.2005 delivered in Civil Writ Petition No. 9231 of 2003.
(3.) The main grievance which has been highlighted by the learned counsel for the appellant is regarding non-observance of the principles of natural justice. The ap pellant submitted that hearing of the case was closed for orders before the Caste Scrutiny Committee on 29.9.2003. Thereafter, without notice to the appellant, Caste Certificate Register was called on 28.10.2003 and representatives from the Office of the Tehsildar were called on 7.11.2003. This approach of the Caste Scrutiny Com mittee is clearly violative of the basic principles of natural justice.;