DHANANJAY GOVINDRAO NINAWE Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) The petitioner, Dhananjay s/o Govinda Tukaram Ninawe, challenges the order dtd. 11/2/2019 passed by respondent no.3 Scheduled Tribe Certificate Scrutiny Committee, Nagpur, in Case No. SC/STCSC/Nag III/203/31/2008, invalidating his claim as belonging to "Halba" Scheduled Tribe. He also challenges consequential adverse actions by respondent Nos.4 and 5 and seek directions to respondent No.3 to issue a validity certificate.

(3.) The petitioner is a permanent resident of Nagpur and was appointed as Junior Stenographer (GroupC) at Department of Space, Indian Space Research Organization, Nagpur on 6/8/1997 under the Scheduled Tribe (hereinafter referred to as 'ST') category on the basis of caste certificate dtd. 18/7/1991 issued by the Executive Magistrate, Nagpur, showing his caste as "Halba". He was confirmed on 24/9/1998 and successively promoted as Personal Assistant "A" under ST merit quota, Project Personal Secretary, granted NFSG and further promoted as Administrative Officer on 22/1/2015.