RAVINDRA S/O BHAURAO DODKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner by this petition is challenging the order passed by respondent Scrutiny Committee bearing Case No. 6/505/Edu/022022/242798 (Case ID: 6/505/Edu/022022/ 242798), dtd. 13/03/2023 invalidating tribe claim of petitioner belonging to Mana Scheduled Tribe.

(3.) It is contended by the petitioner that he is a student belonging to 'Mana' Scheduled Tribe enlisted at Sr. No. 18 in the Constitution (Scheduled Tribes) Order, 1950. The Sub-Divisional Officer, Umred, District Nagpur issued tribe certificate in his favour on 01/02/2022 certifying him as belonging to 'Mana' Scheduled Tribe. The petitioner submitted his tribe claim to respondent No.1 Committee for verification. On 13/03/2023, the respondent No.1 Committee passed an order invalidating the tribe claim of the petitioner.