PRIYANKA RAJENDRA PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Mentioned. Not on board. Taken on board.

(2.) Rule. Rule returnable forthwith. We have taken up the Petition out of turn because Mr Mendakar says that while on the one hand by an order of 27/1/2019 the Petitioner's Caste Validity Certificate has been invalidated by the 2nd Respondent, the Scheduled Tribe Certificate Scrutiny Committee, Nasik, on the other hand, the Petitioner has been selected for an interview by the Water Resources Department of the Government of Maharashtra. That interview is to be held tomorrow and the Petitioner must submit documents including a Caste Validity Certificate and her original Caste Certificate.

(3.) We propose to make Rule absolute because we find that the impugned order in question is contrary to settled law and cannot be sustained. There is going to present an operational difficulty so far as the Petitioner is concerned for the documents tomorrow, but we will take care of that with additional directions at the end of the order.