OMPRAKASH RAMDEV PANWAR Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Heard the Petitioner, partyinperson and the respective advocates, by consent of the parties finally and noted the written submissions filed by the Petitioner. The Petitioner is not claiming any specific reliefs against his employerRespondent No.5, Mazagon Dock Limited and Respondent No.1Government of India, as he is already retired. He is not claiming any specific service related benefits, in this Petition. We are inclined to dispose of the present Writ Petition, restricting it to the prayers so made.

(2.) The Petitioner, a migrant, belongs to Hindu Khatik caste, which is a recognized Scheduled Caste (SC), in the Union Territory of Delhi, (The native State), has challenged order dated 18 June 2014 passed by the Divisional Caste Certificate Scrutiny Committee No.1 Respondent No. 4 (for short, "the Committee") whereby it is held that, the Petitioner has failed to prove that he belongs to Khatik SC as per the scheduled list of Maharashtra State as he was not a permanent resident of the State of Maharashtra (The State) earlier to 10 August 1950.

(3.) It is held that the Caste Certificate issued by the Deputy Collector, Thane, on the basis of Caste Certificate issued by the Deputy Collector, Delhi in the format specified for migrant person, is in accordance with law and the Rules. It is concluded that the Petitioner came to the State from the State of Madhya Pradesh in the year 1982; and the Petitioner's father had been permanent resident of Delhi and concluded as under: