HASINA SIRAJ SHAIKH 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, the Petitioner takes exception to the order dated 22/04/2015 passed by Respondent No.4 herein i.e. Caste Scrutiny Committee, Solapur by which order Respondent No.4 - Caste Scrutiny Committee has invalidated the caste claim of the Petitioner as belonging to "Jullah" (OBC). The Petitioner also seeks to challenge the order dated 23/05/2015 issued by Respondent No.3 School by which order the services of the Petitioner has been terminated with effect from 01/06/2015 in view of the impugned order passed by Respondent No.4 Committee.

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