DHAMMANAND Vs. DIVISIONAL CASTE CERTIFICATE SCRUTINY

JUDGEMENT

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

(2.) BY this petition, the petitioner has sought quashing and setting aside of the order dated 17/7/2013 passed by respondent No.1 invalidating his caste claim and also direction to respondent No.1 to issue caste validity certificate to the petitioner with further direction to respondent No.2 to protect his service.

(3.) THE caste claim of the petitioner was referred by respondent No.2 to respondent No.1 in the year 2008 and in the meanwhile the petitioner had also submitted all the relevant documents available with him, which showed that his as well as his father's caste was "Mahar". These documents were forwarded to respondent No.1. The petitioner also submitted additional documents showing caste of his father as "Mahar" before respondent No.1. However, respondent No.1 found that the petitioner did not submit any documents showing his caste as "Mahar" from the State of Maharashtra. Therefore, respondent No.1 called upon the petitioner to submit his explanation in writing.