PRATIK SANJAY SURWASE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The tribe claim of the petitioner as Koli Mahadev, Scheduled Tribe is invalidated.

(2.) Amongst the various submissions one of the submission made by Mr. Dhorde, the learned Senior Advocate is that the committee relied upon the entries in the school record of some of the relatives of the petitioner pursuant to the vigilance report in case of Shrikant Uttareshwar Surwase. Petitioner was not provided with the copy of the said vigilance report. The petitioner did not get the opportunity to controvert the said documents.

(3.) The learned Senior Advocate submits that principles of natural justice are not adhered to.