SANDEEP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. With the consent of the learned Counsel appearing for the parties, the petition is heard fnally.

(2.) By this petition under Article 226 of the Constitution of India, Petitioner is challenging the decision dated 11.04.2018 of the Respondent No. 2- Scheduled Tribe Certifcate Scrutiny Committee, Aurangabad invalidating the tribe claim of the petitioner belonging to "Thakur - Scheduled Tribe" community.

(3.) Petitioner is a resident of Jakhmathawadi, Taluka Gangapur, District Aurangabad and has been issued caste certifcate dated 03.08.2006 by the Sub-Divisional Officer, Vaijapur. Petitioner's tribe claim was forwarded to the Respondent - Committee for verifcation on 21.02.2011 through the Principal, Shishu Vikas Teachers' Training College, Aurangabad while he was studying in the said college. Thereafter, petitioner was appointed as Electrical Assistant on 03.06.2013 with the Maharashtra State Electricity Distribution Company Limited for a period of three years against the post reserved for scheduled tribe category on the condition to submit caste validity certifcate during the contract period. Thereafter, by an order dated 27.06.2016 the services of the petitioner have been continued and he has been absorbed on the post of Technician w.e.f. 04.06.2016, immediately after the completion of three years' contract period.