REGENT COMPUTRONICS PVT. LTD.

Sangita Sudhakar Nagpure Appellant

V/S

SCHEDULE TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE Respondents

Referred Judgements :-

STATE OF MAHARASHTRA AND OTHERS VS. MANA ADIM JAMAT MANDAL [REFERRED TO]
ANAND VS. COMMITTEE FOR SCRUTINY AND VERIFICATION OF TRIBE CLAIMS [REFERRED TO]
MILIND VS. STATE OF MAHARASHTRA ALONGWITH INTERVENORS [REFERRED TO]
SHUBHAM VS. SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE, AMRAVATI [REFERRED TO]
SAMRIDDHI YOGESH SAVALE VS. STATE OF MAHARASHTRA [REFERRED TO]
LAXMAN S/O SUBHASH KOLI VS. STATE OF MAHARASHTRTA [REFERRED TO]
GAURI VS. SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMI. [REFERRED TO]

JUDGEMENT

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

(2.) This petition filed under Article 226 of the Constitution of India challenges order dtd. 21/4/2017 passed by the respondent no. 1 that is the Scheduled Tribe Caste Certificate Scrutiny Committee, Amravati, thereby rejecting the validity certificate to the petitioner.

(3.) The facts which are more or less undisputed can best be stated in a narrow compass as under.

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SANGITA SUDHAKAR NAGPURE Vs. SCHEDULE TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE

Referred Judgements :-

JUDGEMENT

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