GHANSHYAM Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner was appointed as a Typist by respondent no.1MSEB on 22.02.1999 against the vacancy on the reserved post as Scheduled Tribe candidate. Though the appointment was temporary on a condition of submitting valid caste certificate, the petitioner was in service till the date of termination dated 04.05.2005 which was issued as his caste certificate was invalidated by Caste Scrutiny Committee, Nagpur by its order dated 16.10.2004/29.10.2004.

(3.) This Court admitted the petition on 07.10.2008 and directed it to be heard along with other similar petitions.