R.M.BORDE, J. - (1.) Heard. Rule. Rule made returnable forthwith and heard finally by consent of learned Counsel for respective parties.
(2.) Petitioner No.1 is a registered Association claiming to be involved in social activities for development of the society and more particularly, for tribal community. According to petitioners, they are dedicated social workers engaged in the welfare activities and working for protecting constitutional rights of the tribal communities. Petitioner No.1 has been authorized to present instant petition. Petitioner No.2 claims to be a social worker and is elected councillor of Municipal Corporation, Nagpur.
(3.) Petitioners are raising challenge to the validity certificate issued in favour of Respondent No.6 by the Scrutiny Committee validating caste/tribe certificate issued by the Sub Divisional Magistrate certifying that Respondent No.6 belongs to "Hindu Mahadeo Koli", Scheduled Tribe.;