TUKARAM ANGADRAO AKELE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Taken up for final hearing by consent of parties.

(2.) Learned Assistant government Pleader and the learned Counsel appearing for the respondentswaive service for the respective respondents.

(3.) The petitioner claims status of "mahadeo Koli", Scheduled Tribe. He applied for the post of Junior Operator in maharashtra State Electricity Board (M. S. E. B. ) and was selected from the category reserved for Scheduled Tribe. The petitioner was appointed as Junior Operator by an order dated 24-4-1997 against the reserved post. The respondent no. 4 submitted caste certificate produced by the petitioner for verification to the Committee for Scrutiny and Verification of Tribe Claim, Aurangabad. During the course of verification of the caste claim, procedure was followed, home enquiry was conducted by the Vigilance Cell and the report was submitted. After considering the documents produced by the candidate and the report of the Vigilance Cell, the Committee came to the conclusion that the documents are not sufficient to sustain tribe claim of the petitioner. In addition, the petitioner does not have knowledge about the characteristics and traits of "mahadeo Koli", Scheduled Tribe. In this view of the matter, the tribe claim of the petitioner was rejected by order dated 17th march, 2004. This order is impugned by the petitioner in this petition.