SUDHIR VASANTRAO DHEKAN Vs. JOINT COMMISSIONER AND VICE CHAIRMAN SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard finally with consent of learned counsel for the parties.

(2.) Admittedly petitioner's caste certificate is pending decision for validity before the Caste Scrutiny Committee. Mr. Thakre, learned counsel for the Committee, states that the Committee will decide petitioner's caste validity within a period of three months from today.

(3.) Shri Naik, learned counsel for respondent-employer states that this is the only reason for terminating petitioner's services. In the circumstances, we set aside the termination order since it was beyond the control of the petitioner to produce the validity certificate. We direct the Caste Scrutiny Committee to expedite the validity proceedings of the petitioner and in any case not later than three months. Rule made absolute in above terms.