RAMESH MAHADEO DHAKATE Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule, made returnable forthwith. Heard by consent.

(2.) The petitioner has approached this court for a direction to the respondent nos. 1 and 2 to release the retiral benefits of the petitioner.

(3.) The petitioner was appointed on 29.11.1969 as Clerk with the respondents against the post reserved for Scheduled Tribe, since the petitioner claimed to be belonging to Halba Scheduled Tribe. The petitioner's claim has been invalidated by the Scrutiny Committee. Being aggrieved thereby, the petitioner approached this Court by way of Writ Petition No. 4383/2009. The said petition has been allowed and the order of Scrutiny Committee has been quashed and set aside and the matter is remitted back to the Scrutiny Committee. The matter is still pending before the Scrutiny Committee.