SHASHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Senior Counsel Mr. A. S. Mardikar for the Applicant/Petitioner and learned Assistant Government Pleader Mr. H. D. Futane for the Respondent Nos.1 to 3 and 6. Matter is taken up for final hearing at the stage of admission by consent and request of the parties.

(2.) The Applicant being aggrieved by the Judgment and Order dtd. 15/12/2025, passed by this Court in Writ Petition No. 6407/2023, has filed the present Review Application seeking review of the Judgment and Order dtd. 15/12/2025 passed by this Court in Writ Petition No. 6407/2023 on the ground that the impugned judgment has failed to properly appreciate the factual matrix and has ignored the settled position of law, thereby suffering from errors apparent on the face of the record.

(3.) The learned Senior Counsel Mr. A. S. Mardikar for the Applicant submitted that the Applicant was appointed on 3/10/1997 as an 'Assistant Teacher' in Respondent No.5"School against a vacancy reserved for the Scheduled Tribe (ST) category, on the basis of a Caste Certificate issued by the Competent Authority showing he belongs to 'Halba' Scheduled Tribe. Thereafter, on 3/6/2003, the Applicant was promoted to the post of 'Supervisor' against an open category subject to the condition that he would submit a caste validity certificate within three months. Accordingly, on 15/4/2013, the Applicant's tribe claim was forwarded by his employer to the erstwhile Respondent No.3 " Caste Scrutiny Committee, Nagpur, for verification as there was no separate Scrutiny Committee for Gondia and Bhandara District.