SHAHVAJEDA BANO BASHIR SHAH Vs. THE STATE OFMAHARASHTRA

JUDGEMENT

(1.) HEARD finally with the consent of Shri Choudhari, learned counsel for the petitioner and Shri Kadu, learned Assistant Government Pleader for respondent Nos. 1 and 2.

(2.) THE petitioner is continuing in employment as Shikshan Sewak. His caste claim as belonging to Chhaperband, Vimukta Jati (A), has been invalidated on 10.12.2013. This Court on 21.02.2014 has protected his employment.

(3.) SHRI Kadu, learned AGP for respondents No. 1 and 2 relies upon the impugned order and also reply affidavit filed before this Court. He also points out the sequence of events and submits that as pleaded in the affidavit, after verification, the documents are found to be fake and forged.