HARSHALATA SUDHAKARRAO DHAWALE Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) RULE returnable forthwith. Heard finally with the consent of the learned Counsel for the respective parties.

(2.) THE petitioner has questioned sustainability of the impugned order, dated 15th March, 2013 passed by the Office of the Divisional Commissioner, Amravati Camp whereby the Assistant Commissioner (Backward Class Section, Amravati) communicated that the services of the petitioner cannot be protected in view of Section 10(1) of the Maharashtra Scheduled Castes, Scheduled Tribes, De - Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 and also under the Government decision, dt.24.6.2004. The roster was directed to be prepared accordingly.

(3.) THE petitioner claimed that, respondent no.1, in consequence to the approval, had approved interchange of the roster point upon the roster submitted and on 16.8.2012, respondent no.3/Headmaster had submitted Caste claim of the petitioner to the Divisional Caste Certificate Scrutiny Committee No.1, Amravati Division, Amravati. The petitioner moved her representation for not taking any adverse action against her since her caste claim is pending.