VIJAY SHIVAJI SALUNKE Vs. SCHEDULED TRIBE CERTIFICATE

JUDGEMENT

(1.) 1. Rule. Rule returnable forthwith. With the consent of the parties the petition is taken up for final haring.

(2.) The petitioner herein is appointed as a Conductor by the Respondent No.2 on or about 1.11.1989. It is the contention of petitioner that on 30.5.2000, the petitioner is promoted as Traffic Controller and on 9.11.2011, after the petitioner passed Departmental examination for promotion, the petitioner is promoted as Assistant Traffic Inspector. The petitioner was directed to submit the validity certificate having been promoted from reserved category. The Scrutiny Committee rejected the claim of the petitioner on the ground that the caste certificate obtained by the petitioner from the Tahsildar, Shrirampur, was without jurisdiction.

(3.) Mr.Phatale, learned counsel submits that the petitioner had obtained the fresh caste certificate from S.D.O., Jalgaon on 20.10.2015 and has submitted proposal to the Committee for validation. In the interregnum, Respondent No.2 issued order of reversion. This Court on 11.5.2012 in C.A.No.4572/2012 granted ad-interim relief in terms of prayer clause B, thereby granting stay to the reversion.