DINESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule was issued on October 18, 2011 and protection was granted to the petitioner. The petitioner was appointed as District Social Welfare Officer in the year 1992. He was promoted as Divisional Social Welfare Officer and consequently, was nominated as a member of Divisional Caste Certificate Verification Committee No. 2, Latur, effective from 2009 and remained as such, till 2012.

(2.) There was controversy in respect of caste claim of one Farah Mubin Mohammed Jafar Ali Khan, asserted to be belonging to "Chhapparbandh". N.T. Category. The petitioner did not approve caste claim of said Farah. Mohd. Jaffar Ali Khan, father of said Farah, felt estranged with the conduct of the petitioner. He even misbehaved with the members of the committee, resultantly, police were called in the office and communicated about the misbehavior of Mohd. Jaffar. Petitioner had negated caste claim relating to daughter of Mohd. Jaffar.

(3.) Respondent No. 3 is an employee in the said Office, however, he was instigated by said Mohd. Jaffar to initiate action against the petitioner and consequently, F.I.R. No. 3042 of 2011 came to be registered with Shivajinagar Police Station, Latur for offence under Sections 3(1)(ii)(x) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (for short "the Act"), alleging that on 21st July, 2011, respondent No. 3 was called in the chamber by the petitioner. The petitioner, allegedly, informed respondent No. 3 that he will not improve his conduct.