SANGRAMSINGH BABUSINGH CHAVHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Rule returnable forthwith. Heard finally with the consent of the parties.

(2.) PETITIONER who was appointed on the basis of caste certificate belonging to "Rajput Bhamta" is in service since 1980. By the impugned notice/communication dated 16.7.2013, respondent no. 3 directed the petitioner to submit caste certificate by 31.7.2013. Petitioner has filed the present petition on 02.8.2013.

(3.) IT is made clear that once the law is settled by Supreme Court as well as by this Court revolving around the said issue, the Court/ Tribunal is required to consider the same while passing interim as well as final order arising out of such communication based upon the Government Circular dated 18.2.2013. It is stated that the petitioner has placed on record the caste certificate (Annexure P2).