SUNIL VITHALRAO KUMBHRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith. Heard by consent of the parties.

(2.) The petitioners have approached this Court with a prayer to direct the State of Maharashtra to enquire into the caste claim made by the respondents 4 to 25 in respect of their entry in the Department and with a further prayer that the caste claim if found to be false, to remove them from service.

(3.) The petitioners are working in the same Department and according to them, they are adversely affected because of the posts occupied by the respondents 4 to 25.