SHUBHAM Vs. SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE, AMRAVATI

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned Counsel agreed that the audio and visual quality was proper.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(3.) This petition filed under Article 226 of the Constitution of India seeks following reliefs :-