AMBIKA DINKAR DONGE Vs. SCHEDULED TRIBES CASTE

JUDGEMENT

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

(2.) The caste claim of petitioner has been rejected by the Scheduled Tribe Caste Certificate Scrutiny Committee, Amravati vide order dated 15.06.2018 which is subject matter of challenge in this writ petition.

(3.) The petitioner was appointed as Shikshan Sevak in the employment of respondent No. 2 Zilla Parishad Buldhana. The petitioner's caste claim was forwarded to respondent No. 1 Committee for verification and issuance of validity certificate. The petitioner is claiming to be belonging of 'Thakur' Scheduled Tribe which is an entry at Sr. No.44 of the Constitution (Scheduled Tribes) Order, 1950.