CHANDRAPAL Vs. DIVISIONAL CASTE SCRUTINY COMMITTEE

JUDGEMENT

(1.) The matter is called out from final hearing board. Heard finally.

(2.) The petitioner is stated to be belongs to "Rajput Bhamta", but by the impugned order the Scrutiny Committee invalidated the caste certificate of the petitioner and observed that the caste of the petitioner as recorded "Rajput" in his school record. Therefore, challenge to the impugned order dated 31.03.2006 of the respondent Scrutiny Committee.

(3.) The learned counsel appearing for the petitioner fairly conceded, on instructions, that the petitioner being single and as there is no question of issue or future generation, at this stage, based upon Full Bench judgment in the matter of Arun s/o Vishwanath .vs. State of Maharashtra and others, 2015 1 MhLJ 457, submitted and restricted his case only for protection of service. Strong reliance is made to paragraph 75 clauses (i) and (v), which can be reproduced as under :