VENU A. TELGAR Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This intra Court appeal filed by the writ petitioner Nos.1, 3 and 4 in W.P.No.19314/2007 is directed against the impugned order 8/3/2017 passed by the learned Single Judge of this Court whereby the complaints dtd. 28/11/2007, challenging the proceedings initiated against the appellants was rejected by the learned Single Judge of this Court.

(2.) Heard Sri. Nandish Patil, learned counsel for appellant Nos.1, 3 and 4 and Sri. C.Jagadish, learned Special counsel for the respondents.

(3.) The Material on record discloses that, pursuant to issuance of caste certificates in favour of the appellants, they were appointed in various posts in Railway Department and in Hindustan Petroleum Corporation of India Ltd. Subsequently, the aforesaid caste certificates were cancelled by the Tahshildar in the year 2007 and the same was challenged by the appellants before this Court in Writ Petition Nos.64156/2010, 64157/2010 and 63960/2010. By orders dtd. 29/6/2010 and 22/8/2022, the orders passed by the Tahsildar canceling the caste certificates issued in favour of the appellants 1, 3 and 4 were set aside and the matter was remitted back to the District Level Caste Verification committee for reconsideration of the matter in accordance with law.