AHMED RAZA Vs. DISTRICT CASTE CERTIFICATE SCRUTINY COMMITTEE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of the parties.

(2.) Though the learned Advocate for the petitioner, learned Advocate on behalf of respondent No.2 - employer and the learned A.G.P. for respondent Nos.1 and 3 have strenuously canvassed their submissions, we find that we are not required to advert to their entire submissions in view of the order that we are passing.

(3.) The petitioner has come up with a specific ground. Contention is that he has a Chhapparband caste certificate. The Vigilance Cell conducted an enquiry as is expected under Rule 17(7) of the Maharashtra Scheduled Castes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2012 and concluded in it's report that the petitioner belongs to Chhapparband caste. Though such report would not be binding upon the Scrutiny Committee, the said Committee has to record its reasons if it decides to disagree with the report of the Vigilance Cell and discard the same.