AVINASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two Petitions are filed under Article 226 of the Constitution of India challenging the decision dtd. 4/5/2019 (hereinafter referred to as the impugned order) of the Caste Scrutiny Committee, rendered in respect of the Petitioner and his brother, Tushar Bharat Ahire. Since both Petitions arise out of the common impugned order and involve identical issues, they are being disposed of by this common judgment.

(2.) By the impugned order passed by the Scrutiny Committee, the Tribe claims of the Petitioners as belonging to Thakur Scheduled Tribe have been invalidated by the Caste Scrutiny Committee. This is stated to be affecting the appointment of Petitioner Avinash Bharat Ahire as Sales Tax Inspector which was taken on a reserved post on the basis of the said Tribe claim. The prayers made in both the Petitions are also common. For convenience, the reliefs as prayed for in the first Writ Petition No. 6498 of 2019, (Avinash S/o. Bharat Ahire Vs. The State of Maharashtra & Ors.) are reproduced hereinbelow:

(3.) Briefly, the facts are as follows: