VISHNU DOMAJI CHAWARE Vs. COLLECTOR BULDANA

JUDGEMENT

(1.) HEARD Shri Deshmukh, learned Counsel for the petitioner, and Mrs. Dangre, learned Assistant Government Pleader for the respondents.

(2.) SHRI Deshmukh, learned Cdunsel for the petitioner, states that the petitioner was selected from the open category and appointed as Talathi on 13-8-1971 at Dahegaon. On 6-7-1981 petitioner obtained Caste Certificate from tahsildar, Nandura to the effect that petitioner belongs to 'mahado Koli' (Scheduled Tribe ). It is submitted that on the basis of the said certificate, petitioner applied to the respondent No. 2 for change of entry in the service book. On 25-9-1985, Tahsildar, Nandura conducted enquiry and after necessary enquiry, found that petitioner belongs to 'mahadeo Koli' (Scheduled Tribe ).

(3.) LEARNED Counsel Shri Deshmukh further submits that another enquiry was conducted in respect of Caste Certificate of the petitioner by sub-Divisional Officer, Malkapur and after necessary enquiry, it was again found that petitioner belongs to 'mahadeo Koli' (Scheduled Tribe ). It is contended that on 29-12-1987 petitioner was promoted to the post of Revenue Inspector and on third occasion, once again Tahsildar, Khamgaon initiated enquiry in respect of Caste Certificate of the petitioner. It is submitted that Tahsildar, Khamgaon after necessary enquiry, once again found that petitioner belongs to 'mahadeo Koli' (Scheduled Tribe) and certificate in this regard is genuine.