MACCHINDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner has put forth prayer clause B, C and D as under :-

(3.) When this matter was heard on 22/7/2022, we noted that the petitioner was appointed as an Attendant on 21/8/1986 from the Freedom Fighters' Quota. His father is a freedom fighter who was issued with a Freedom Fighter certificate. This is an undisputed aspect, notwithstanding the fact that the petitioner has apparently wrongly stated in his pleadings that he was appointed on a post reserved for the Scheduled Tribe Category. Subsequently, he was promoted as a Driver and he superannuated on 30/6/2020. His pensionary benefits have been withheld on account of his failure to submit a validity certificate of belonging to the Koli Mahadev ST category.