SUDHA Vs. SHIVAJI EDUCATION SOCIETY

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned Counsel for the parties.

(3.) Pursuant to an advertisement issued by respondent No.1 on 2nd December, 1997, in daily Loksatta, inviting applications for the posts of Assistant Teachers, the petitioner submitted her application dated 4th December, 1997. In coloumn No.5 as to whether she belongs to any reserved category, based on the caste certificate issued by the Executive Magistrate, Buldhana certifying that the petitioner belongs to Halba Koshti (Scheduled Tribe Category) petitioner mentioned that she belongs to S.T. category. She also enclosed her Scheduled Tribe Caste Certificate issued by the competent Authority certifying that she belongs to S.T. Category along with her application form. An appointment order came to be issued in favour of the petitioner for the post of Teacher on 3rd July, 1998.