BHARAT DIGAMBAR MUKPALLI Vs. DISTRICT CASTE CERTIFICATE SCRUTINY COMMITTEE

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. Heard finally with the consent of the learned counsel for the parties.

(3.) By this petition, the petitioner is challenging the order dtd. 28/8/2025 passed by the respondent No.1-Caste Scrutiny Committee, thereby invalidating his caste claim of belonging to 'Telangi' Scheduled Tribe, as enlisted in the list of Nomadic Tribe (C) in Constitutional (S.T.) Order, 1950.