SHRIKANT CHANDRAKANT SAINDANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. RULE made returnable forthwith and heard finally by consent of learned Counsel for respective parties.

(2.) THE petitioners have impugned Condition No. 7 of the Government Resolution dated 5th November, 2009.

(3.) SHRI Sandeep Deshmukh, learned Counsel appearing on behalf of one of the petitioners and other learned Counsel appearing on behalf of the petitioners, submit that the said condition is totally untenable. It is submitted that the period, within which the caste validity certificate is to be issued, is not in the hands of the petitioners. It is submitted that it is exclusively within the domain of the Scrutiny Committee as to when the caste validity certificate is to be issued. It is, therefore, submitted that the impugned condition in the said Government Resolution is totally unreasonable thereby depriving the rights of the persons like petitioners who are seeking employment on the basis of their Constitutional rights of reservation.