DEVIDAS LAXMAN PITHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith. By consent, heard learned Counsel for the parties forthwith finally.

(2.) The Petitioner has challenged the order dated 19 November 2011 passed by the Respondent No.2-Scheduled Tribe Certificate Scrutiny Committee, Konkan Division, Thane, whereby his caste claim "Koli Mahadeo" was not accepted.

(3.) Based upon the decision of the said Respondent No.2-Scrutiny Committee, prior to filing of the present Petition, Respondent No.3- Mumbai Port Trust, Mumbai terminated the services of the Petitioner by an order dated 2 August 2014. The Petitioner therefore filed present Petition on 7 August 2014. The Respondents have filed their Reply.