ARYAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Sudame, learned Counsel for the Petitioners and Mr. Madiwale, learned Assistant Government Pleader for the Respondent Nos.1 to 3.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned Counsel for the parties.

(3.) The Petitioner No.1 is son and Petitioner No.2 is mother. The Petitioner No.1 's caste claim as belonging to 'Mahar ' Scheduled Caste has been invalidated by the Respondent No.2 - Scrutiny Committee mainly on the ground that the Petitioner No.1 has not submitted the documentary evidence from the paternal side relatives, but has submitted and based his caste claim on the basis of documents of the maternal side relatives.