ASHOK PANDURANG SATPUTE Vs. CHIEF EXECUTIVE OFFICER, ZILLA

JUDGEMENT

(1.) The challenge in this petition is to the order dated 26-3-2012 passed by the Finance Department of the Zilla Parishad, Wardha, extending the benefit of 'Modified Assured Career Scheme' to the petitioner in the scale of Rs.9300-34800 + Grade Pay Rs.4200 with effect from 24-10-2007 to the extent it imposed the condition of producing a caste validity certificate from the competent Scrutiny Committee.

(2.) On 1-10-2013, after hearing the parties, this Court passed an order as under :

(3.) This Court prima facie observed that in the Government Resolution, there is no requirement that for being entitled for the time bound promotion, the employee should furnish a caste validity certificate. Till this date, there is no response to such prima facie observation by this Court from any of the respondents.