GOKUL BABARAO KALE Vs. COMMISSIONER, (BACKWARD CELL)

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith.

(2.) Heard finally with the consent of both the parties.

(3.) Both the petitioners have challenged the show-cause notice for termination of their services on the ground that they failed to produce the caste validity certificate as belonging to 'Koli Mahadeo ' in Scheduled Tribe category.