SUNANDA BANSI KOPARGE Vs. MAHATMA PHULE KRISHI VIDYAPEETH

JUDGEMENT

(1.) As the points for determination in the instant petitions filed by Sunanda Koparge are interlinked, all of them are being decided by this common judgment.

(2.) Facts necessary for deciding these petitions are thus :-

(3.) Mr. Baglinge, learned counsel for the petitioner contended that way back in the year 1984, on the basis of a certificate issued by the Executive Magistrate showing that the petitioner belongs to Lingder Scheduled Caste category, she was appointed as a Clerk by the respondent Krishi vidyapith. After a lapse of about more than 10 years, the petitioner was served with a show cause notice and subjected to a Departmental Enquiry, which resulted in her dismissal.