DHANANJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The present petition under Article 226 of the Constitution of India is directed against the Order dtd. 7/1/2019 passed by the Respondent No.2-Scheduled Tribe Certificate Scrutiny Committee, Nandurbar thereby invalidating tribe claim of the Petitioner being a Thakur, Scheduled Tribe.

(3.) It is the contention of the Petitioner that by birth he belongs to Thakur, Scheduled Tribe, which is recognized as a Scheduled Tribe under Constitution (Scheduled Tribes) Order, 1950. He was granted caste certificate by the Executive Magistrate, Shindhkheda, Dist. Dhule on 23/7/1981. On the basis of said caste certificate, he came was appointed to the post of Junior Engineer on 19/3/1986 with the Respondent No.3-Zilla Parishad, Nashik. After joining service, he was promoted time to time. Lastly, on 1/4/1992, he was promoted to the post of Sectional Engineer under the 'Time Bound Promotion Scheme' as per the GR issued by the Respondent No.1-State Government. While in service he applied with the Respondent No.2-Scrutiny Committee for verification of his caste claim 'Thakur Scheduled Tribe'. In order to substantiate his caste claim he has produced following documents with the committee: