SHIRISH PANDHARINATH PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of the judgment and order dtd. 15/9/2020 passed by the High Court of Judicature at Bombay in Writ Petition (St.) No. 92659 of 2020, whereby the High Court dismissed the writ petition filed by the appellant and affirmed the order dtd. 27/7/2020 passed by the respondent No. 2-Scheduled Tribe Certificate Scrutiny Committee (for brevity "Scrutiny Committee") invalidating the caste claim of the appellant as belonging to the "Tokre Koli" Scheduled Tribe, thereby cancelling and confiscating his caste certificate.

(3.) The brief facts are that the appellant was issued a caste certificate in the year 1984, certifying him as belonging to the "Tokre Koli" Scheduled Tribe. On the basis of the said caste certificate, the appellant secured appointment as a Junior Engineer (Civil) with respondent No. 3-Municipal Corporation of Greater Mumbai on 21/10/1994 and was subsequently promoted in the year 1999. After misplacing the original caste certificate, the appellant obtained a fresh caste certificate dtd. 21/10/2000 from the Sub-Divisional Magistrate, Bhusawal Division, certifying him as belonging to the "Tokare Koli" Scheduled Tribe.