MANAN HITESH CHAVADA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally at the stage of admission by consent of respective counsel.

(3.) It is claim of the petitioner that he belongs to the caste 'Shimpi Darji', which is recognized as Other Backward class by the State Government. The respondent/State issued Government Resolution thereby published a list of Caste/categories which fall under the Other Backward Classes of the state of Maharashtra and the caste 'Shimpi' declared and recognized as 'Other Backward Class' which is mentioned at Sr. No. 153 of this Government Resolution. On 09/08/1995, respondent/State issued another Government Resolution and thereby declared the casts Idris/Darji as corresponding caste 'Shimpi' in the list of other backward classes of State of Maharashtra. On 14/02/2022, the caste claim of the petitioner was forwarded to the respondent No. 2, Committee by the school where petitioner was studying, for verification of his caste certificate. The petitioner has received the notice of hearing along with copy of Vigilance Cell Report issued by the respondent No. 2, Committee. By this notice, respondent No. 2, Committee has called the explanation from the petitioner on three discrepancies.