DIOGO GRACIAS Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Tamba, learned Counsel for the petitioner, Mr. Talaulikar, learned Additional Government Advocate for respondent No. 6 and Mr. Bhobe, learned Counsel for respondent No. 9.

(2.) This petition has been filed by the petitioner seeking the following relief :

(3.) The petitioner was appointed to the post of Police Sub-Inspector which was reserved for Other Backward Class. The petitioner was granted caste certificate dated 25th April, 2003 by the Deputy Collector and Sub-Division Officer, Panaji certifying that he belonged to Christain Kharvi community, which is recognised as backward class. Respondent No. 9 filed Writ Petition No. 419/ 2010 challenging the appointment of the petitioner which was disposed of by order dated 21st July, 2010 directing the Caste Scrutiny Committee- respondent No. 6 to verify the caste claim of the petitioner herein within a period of two months. It was further directed that in case the caste claim was not established, the concerned authorities of the State Government would, thereafter, take action in accordance with law.