PRAVIN Vs. PRINCIPAL SHRIKRISHNADAS JAJOO

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard by consent of both the parties. The petition arose out of the peculiar facts and circumstances. The petitioner was appointed as a Lecturer in the Sociology in the respondent No. 1-College against the vacancy reserved for Scheduled Tribe. The petitioner secured employment on the basis of 'Chattri' Scheduled Tribe. The services of the petitioner came to approved by the Deputy Director of Education, Nagpur vide approval dated 15th of July, 1996. The petitioner thereafter continued in service. However, in the meantime, the petitioner's claim was forwarded to the Scheduled Tribe Caste Certificate Scrutiny Committee.

(2.) The petitioner's claim was not decided by the Scheduled Tribe Caste Certificate Scrutiny Committee. The petitioner was, therefore, served with a show cause notice dated 6th of June, 2013, thereby calling upon him to submit the validity certificate. It was further communicated that on failure to do so his services shall stand terminated.

(3.) However, in the meantime, the petitioner has given up his claim to be belonging to Scheduled Tribe and claimed to be belonging to Other Backward Class.