RAVINDRA Vs. DEPUTY DIRECTOR OF EDUCATION, AMRAVATI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of the learned counsel for the parties.

(2.) Challenge is to the impugned order dtd. 28/4/2022, passed by respondent No. 2 - Schedule Tribe Caste Certificate Scrutiny Committee, Amravati Division, Amravati ("the Committee", for short), whereby the tribe claim of the petitioner that he belongs to 'Thakur' Scheduled Tribe came to be invalidated.

(3.) The petitioner claims that he belongs to the 'Thakur' Scheduled Tribe. Accordingly, on 13/7/1999, Tahsildar, Daryapur issued a caste certificate in his favour. The petitioner was appointed as Supervisor in respondent No. 1 institution vide order dtd. 1/2/1985. In the year 1993, the petitioner was absorbed as an Assistant Project Officer (Programmer Officer). Thereafter, he was posted in the office of the Deputy Director of Education and Training Center, Akola. As such, the caste claim of the petitioner was forwarded to the respondent No. 2 Committee for verification along with relevant documents.