SHAIKH PASHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. With the consent of learned Counsel for respective parities, matter is taken up for final hearing.

(2.) The petitioner is selected as a Driver with respondent no. 2 from OBC category on or about 13.04.2001. The proposal of the petitioner for validation of his caste certificate was forwarded to respondent no. 4 committee.

(3.) According to the learned Counsel for the petitioner, the validation proceeding is still pending with respondent no. 4 committee. In the interregnum, the respondent employer terminated services of the petitioner on 26.09.2020. The learned Counsel submits that the committee has not decided the proceeding. The petitioner is not liable for delay in getting the proceeding decided.