SANTOSH SUBHASHRAO THAKUR Vs. SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith. Matters are taken up for final hearing at the stage of admission by consent of the parties and at the request of parties.

(2.) The Petitioner in Writ Petition No.5897/2023 is the Father of the Petitioners in Writ Petition No.5901/2023, hence, both these petitions are decided by this common judgment and the Writ Petition No.5897/2023 is to be considered as lead petition.

(3.) The Petitioners by these petitions are challenging the orders dtd. 31/5/2023 and 3/7/2023 passed by the Respondent Caste Scrutiny Committee, Yavatmal, thereby invalidating the caste claims of the Petitioners to the 'Thakur' Scheduled Tribe, which is enlisted at Sr. No. 44 of the Scheduled Tribe Order, 1950.