SWAPNIL MADHUKAR GANGAWANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Taken up for disposal by consent of parties.

(2.) The Scheduled Tribe Caste Certificate Verification Committee has invalidated the caste certificate issued to the Petitioner as belonging to the Thakar Community. Challenging this order, the Petitioner has filed the present writ petition under Article 226 of the Constitution of India.

(3.) The Petitioner is working with the Department of Post India as Gramin Dak Sevak Mail Deliverer at Kudal, Sawantwadi, district- Sindhudurg. Respondent No.1 is the State of Maharashtra. Respondent No.2 is the Scheduled Tribe Caste Certificate Verification Committee. Respondent No.3 is the Post Inspector, Malvan Sub-Division, Sindhudurg.