VIVEKANT BHAIYAJI RAGHORTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard by consent.

(2.) The petitioner has approached this Court being aggrieved by Government Resolution dt.1.6.2016 to the extent it abolishes the post of Deputy Superintendent of Police on the Vigilance Cell of the Scrutiny Committee established for the purpose of caste verification.

(3.) It is the contention of the petitioner that the said Government Resolution insofar as it deletes the posts of Deputy Superintendent of Police, is in conflict with Rule 12 of the Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2012 (hereinafter referred to as 'the Rules of 2012"). It is further the contention of the petitioner that the said is also in conflict with the Judgment of the Apex Court in the case of Kumari Madhuri Patil and another .vs. Additional Commissioner, Tribal Development and Others, 1995 AIR(SC) 94.