PRASHANT D. NIKUMBH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, taken up for final disposal.

(2.) By this petition, Petitioner challenges order dtd. 6/12/2022 terminating him from services of Municipal Corporation. He also challenges judgment and order dtd. 7/7/2015 passed by the Scheduled Tribe Certificate Scrutiny Committee, Konkan Region, Thane rejecting his claim for Tokre Koli Scheduled Tribe.

(3.) Facts of the case, in nutshell, are that Petitioner claimed status of Tokre Koli Scheduled Tribe and was issued Certificate dtd. 12/6/2009 by the Sub-Divisional Officer, Thane certifying that he belongs to Tokre Koli Scheduled Tribe. He secured admission in Veermata Jijabai Technological Institute (VJTI) College under reservation category on the strength of his tribe certificate. He was called upon by VJTI College to get his Tribe Certificate verified from the Scrutiny Committee. Accordingly, VJTI submitted a proposal dtd. 13/9/2013 before the Scheduled Tribe Caste Scrutiny Committee, Konkan Division. During pendency of the proceedings before the Scrutiny Committee, Petitioner completed his education and was awarded B-Tech (Civil) degree.