SAHADEV NAGNATH YELGULWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the parties.

(2.) The Petitioner has challenged impugned order dated 30 April 2011, passed by the Scheduled Tribe Certificate Scrutiny Committee, PuneRespondent No.2, whereby his caste validity certificate i.e. being belongs to "Mahadeo Koli", has been rejected by overlooking the Caste Validity Certificates granted to the other relatives, including the paternal side, though placed on record and though noted.

(3.) On 24 July 1990 the Petitioner was appointed by Respondent No.3 under reserved category of Scheduled Tribe on the post of Clerk. On 1 August 2001, Respondent No.3 referred the case of the Petitioner to Respondent No.2Caste Scrutiny Committee for verification.