(1.) HEARD the Advocates for the respective parties.
(2.) THE petitioner has filed this writ petition for a writ to quash an order passed by the Scrutiny Committee on 31-3-2000, which is annexed at Annexure A to the petition. The petitioner has also prayed for the issuance of a writ, order or direction quashing the order of reversion dated 25-2-2002 issued as a consequence of the invalidation of the petitioners caste claim and seeking a further direction to the respondents to accommodate the petitioner as belonging to special backward class in the two percent reservation provided as per the terms of the Government Resolution dated 15-6-1995.
(3.) THIS writ petition was fixed for final hearing on 14-2-2002. It was noticed that one of the points raised in this writ petition was as to whether Direction No. 5 as contained in paragraph 13 of the Apex Court judgment in the case of (Kum. Madhuri Patil and another v. Additional Commissioner, Tribal Development and others) reported in 1995 (2) Bom. C. R. (S. C.)690 : 1994 (6) S. C. C. 241, was not complied as the Police Vigilance Cell had not conducted the enquiry in accordance with the said Direction No. 5 and had not conducted the investigation in accordance with what was required to be done as per the said Direction No. 5.
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