DUDHRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present petition is an outcome of an order of invalidation of a Tribe claim of the Petitioner as 'Mana', Scheduled Tribe.

(2.) We have heard the learned respective Counsel for the parties.

(3.) The brief facts of the present petition are as under: The Petitioner was appointed as a 'Police Constable' on a reserved post for Scheduled Tribe. Since, the Petitioner was not holding a validity certificate, his Tribe claim was referred to the Respondent No.2-Caste Scrutiny Committee, on 01.11.2012. Thereupon the Caste Scrutiny Committee conducted enquiry through Police Vigilance Cell and on receiving report the explanation was called from the Petitioner. The Committee thereafter considered the Police Vigilance Cell report, reply to the same and documents submitted by the Petitioner and rejected the Tribe claim of the Petitioner, vide order dated 27.07.2018. The legality and correctness of the same is questioned in the present matter.