URMILA DADABHAI BARIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By way of this Petition filed under Article 226 of the Constitution of India, the Petitioner has challenged the order dated 04/04/2016 passed by Respondent No.2 herein i.e. the Divisional Caste Certificate Scrutiny Committee No.3, Mumbai by which order Respondent No.2 - Caste Certificate Scrutiny Committee has invalidated and cancelled the caste certificate of the Petitioner as belonging to Vankar Scheduled Caste, issued to the Petitioner by Respondent No.4 dated 29/08/1986, with further direction to Respondent No.2 to consider the caste claim of the Petitioner de-novo. The Petitioner also seeks to challenge the order dated 18/08/2017 passed by Respondent No.3 terminating the services of Petitioner.

(3.) The factual matrix involved in this Petition, can in brief be stated thus:-