DILIP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent.

(2.) By way of present Writ Petition, the petitioner impugns the order dated 23-09-2005 passed by the Scheduled Tribe Certificate Scrutiny Committee, Aurangabad Division, Aurangabad (hereinafter referred to as "the said Committee"), invalidating the petitioner's tribe claim as "Malhar Koli", Scheduled Tribe.

(3.) It is the case of the petitioner that he was selected for the post of Forest Guard under the special drive on the basis of interview held on 31-01-2004. The petitioner was selected against the post reserved for Scheduled Tribe. Thereafter, his tribe claim was referred to the said Committee for the purpose of verification immediately after his selection for the post of Forest Guard vide letter dated 03-02-2004. The said Committee by its order dated 23-09-2005 rejected the petitioner's claim as "Malhar Koli", Scheduled Tribe.