MOIZ KHAN Vs. SCHEDULED TRIBE CERTIFICATE VERIFICATION COMMITTEE

JUDGEMENT

(1.) Heard. Rule. Heard finally with the consent of the learned counsel appearing for the parties.

(2.) The challenge is raised to the order dtd. 27/08/2024 passed by respondent No.1, Scheduled Tribe Certificate Verification Committee, Amravati Division, Amravati (for short 'the Committee'), thereby invalidating the claim of the petitioner that he belongs to the "Bhil" Scheduled Tribe.

(3.) The petitioner claims that he belongs to the "Bhil" Scheduled Tribe. By an appointment order dtd. 07/09/2019, he was appointed to the post of 'Shikshan Sevak' in the Scheduled Tribe category. On 04/03/2020, Sub-Divisional Officer, Buldhana issued a Tribe Certificate in his favour. The petitioner, through his employer, submitted his proposal for verification of the Tribe's claim to the Committee on 17/03/2020. Then, the respondent No.2 directed the petitioner to submit a Validity Certificate within a period of three days. Therefore, the petitioner approached this Court by filing a Writ Petition No.2462/2020. Vide order dtd. 22/09/2022, this Court had directed the respondent No.1 Committee to decide the Tribe's claim of the petitioner within six months. The petitioner challenged the order of this Court before the Hon'ble Apex Court in S.L.P. (Civil) Diary No.38946/2022, which was dismissed.