RAJESH MOTILAL CHANDAN AGED ABOUT 45 YEARS, OCCU: SERVICE R/O KOSHATWAR WARD, NEW PUSAD, BEHIND MUKHARE HOME, N.GARDEN ROAD, DISTT.YAVATMAL Vs. VICE CHAIRMAN AND JOINT COMMISSIONER, SCHEDULING TRIBE CERTIFICATE SCRUTINY COMMITTEE, AMRAVATI DIVISION, AMRAVATI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The petition is heard finally at the stage of admission, with the consent of the learned counsel for the parties.

(2.) By this Writ Petition, the petitioner seeks a direction against the respondent no. 2 to protect the services of the petitioner, in view of the judgment of the Full Bench, in the case of Arun Sonone Vs. State of Maharashtra.

(3.) Brief facts of the case are that, the petitioner was appointed as an Assistant Teacher by the Chief Executive Officer, Zilla Prishad, Yavatmal vide appointment order, dated 29.06.1995. The petitioner claimed to belong to 'Dhoba' Scheduling Tribe. The caste claim of the petitioner was referred to the respondent no.1 Scrutiny Committee, for verification. However, the Scrutiny Committee invalidated the caste claim of the petitioner by the order dated 208.2016. The petitioner is simply seeked the protection of his services from the respondent nos.2 to 4.