KAILASH MANOHAR WANKHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Advocate Shri Sonbhadre for petitioner, learned AGP for respondent Nos.1 and 2 and Advocate Shri Saboo for respondent No.3.

(2.) The challenge in Writ Petition is to order of respondent No.2-Scrutiny Committee dated 10th of February, 2003 invalidating caste claim of the petitioner as belonging to "Thakur" - Scheduled Tribe. Shri Sonbhadre, upon instructions, has stated that the petitioner is only seeking protection of his employment and he relies upon Full Bench judgment of this Court (Arun Vishwanath Sonone v. State of Maharashtra, 2015 AIR(Bom) 123)

(3.) We have accordingly heard respective counsel. Petitioner has joined employment as per appointment order dated 12th of March, 1999 and is in service even today. Adverse order of Scrutiny Committee stayed by this Court on 16th of July, 2003.