RAJENDRA RAMCHANDRA MAVALE Vs. DIRECTOR AND ORS

JUDGEMENT

(1.) The petition is taken up for final hearing by consent of learned counsel appearing for the respective parties.

(2.) Heard learned counsel for the Petitioner, learned AGP for Respondent Nos.1, 2, 3 and 5 as well as learned counsel for Respondent No.4.

(3.) The Petitioner is an employee of State Government, working in the Directorate of Forensic Sciences Laboratories at Regional Forensic Laboratory, Pune as Assistant Director. Perusal of the contentions raised in petition shows that at the time of promotion for the post of Deputy Director, the Petitioner and Respondent No.4 submitted their respective claims, and Respondent No.4 was selected for the promotional post of Deputy Director. The Petitioner challenges the entry of Respondent No.4 in the service itself on the ground that Respondent No.4 entered in service on the basis of social status conferred upon him vide caste validity certificate issued through Respondent No.3, i.e., the Divisional Caste Scrutiny Committee Nashik Division, Nashik, dated 27th February 2008, that the Petitioner belongs to "Kunabi OBC" category.