RAJU BANSILAL RASEDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Contempt Petition is filed praying for taking congnizance and to declare that the contemnor Respondent No.2 / Member Secretary of the Scheduled Tribe Certificate Scrutiny Committee, Aurangabad has committed deliberate and willful contempt of order dtd. 12/10/2020 passed in Writ Petition (Stamp) No.17370 of 2020. The contemnor be punished and penalized under the provisions of the Contempt of Courts Act, 1971.

(2.) This Court vide order dtd. 12/10/2020 in Writ Petition Stamp No.17370 of 2020 had directed the Respondent committee to decide the caste verification proceedings of the Petitioner expeditiously and preferably within a period of nine (09) months from the date of appearance of the Petitioner and the Petitioner was directed to appear on 19/10/2020 before the Committee. The proceedings having not been concluded within nine (09) months from 19/10/2020, the Petitioner has filed the present Contempt Petition on 3/8/2022.

(3.) Ordinarily, we could have restricted ourselves to the orders passed by this Court and sought an explanation from the Scrutiny Committee as to why the proceedings have not concluded. However, as the matter unfolded a clear case of fraud being played on this Court and the Scrutiny Committee and on various authorities including the employer State, emerged. Thus, it is necessary to briefly summarize the facts and the unfolding of the fraud played upon this Court and other authorities as under,