AJAY PRABHAKAR BUTTULWAR Vs. JT COMMISISONER AND VICE-CHAIRMAN,SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE, NAGPUR

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard by consent of learned counsel for both the parties.

(2.) By way of present petition, the petitioner has challenged the order dated 13th of July, 2016, thereby invalidating the caste claim of the petitioner as belonging to "Halba" Scheduled Tribe.

(3.) The petitioner on the basis of his claim as Halba - Scheduled Tribe came to be appointed on the establishment of respondent nos.2 and 3 as a "Junior Accounts AssistantcumTypist". The petitioner has rendered more than 18 years of service. Since the appointment of the petitioner was made on the basis of the claim as belonging to "Halba" - Scheduled Tribe, the caste claim of the petitioner was referred to respondent no.1 - Scrutiny Committee for verification of his caste. The respondent no.1 has invalidated the caste claim of the petitioner as belonging to "Halba" - Scheduled Tribe. Being aggrieved thereby, the petitioner has approached this Court.