RASHMI HARESH TAWARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith. Heard finally by consent of parties.

(2.) On 20 September 1997, the Petitioner was appointed by Respondent No.2 and posted at the office of Respondent No.3 on the post of Nurse under reserved category of Scheduled Tribe. Since the Petitioner was appointed from the reserved category, Respondent No.3 referred the caste certificate of the Petitioner to the Scheduled Tribe Certificate Scrutiny Committee, Thane for verification. The Scrutiny Committee, however, has invalidated the caste certificate of the Petitioner as belonging to Mahadev Koli, Scheduled Tribe on 13 June 2012. On 20 July, 2012, in view of the invalidation of tribe claim as belonging to Scheduled Tribe, Respondent No.3 passed an order thereby terminating the services of the Petitioner on the post of Nurse.

(3.) The Writ Petition filed by the Petitioner against the order of the Scrutiny Committee was disposed of by this Court directing the Divisional Caste Certificate Scrutiny No.3, Belapur, Navi Mumbai to decide caste claim of the Petitioner as belonging to Koli, Special Backward Class (SBC) as the Petitioner gave up her caste claim as belonging to Koli Mahadeo (Scheduled Tribe). On 25 March 2014, thereafter, as per directions given by this Court, the Divisional Caste Certificate Scrutiny Committee No.1, Konkan Bhavan, Navi Mumbai validated the caste certificate of the Petitioner as belonging to Koli, SBC and accordingly issued caste validity certificate.