SACHIN S/O RAMESHRAO GIRNALE Vs. UNION OF INDIA THROUGH ITS (MINISTRY OF HOME AFFAIRS), DIRECTORATE GENERAL, CRPF

JUDGEMENT

(1.) Heard finally with the consent of Shri S.A. Mohta, learned counsel for the petitioner and Shri S.A. Chaudhari, learned counsel for the respondents, by issuing Rule and making it returnable forthwith.

(2.) This petitioner belonging to Other Backward Class (OBC) category participated in selection process in terms of advertisement published in January 2015. Clause 4(C) expected him to give caste certificate in proforma prescribed by Union of India and in no other format. The said clause also clarifies that such certificate should have been obtained within three years before the closing date i.e. 23.02.2015. It also clarified that it had decided to accept OBC certificate, in the prescribed format, issued after the closing date for receipt of application but issued on or before the date of the document verification. It is not in dispute that the documents are to be verified at the time of Detailed Medical Examination (DME) which in this matter was conducted on 12.05.2016.

(3.) The petitioner before this Court has two caste certificates. First one is dated 26.07.2007 and later is dated 04.10.2014. Those certificates are identical but the nomenclature of format is different. The certificate dated 26.07.2007 being more than three years old, is not very relevant. The later certificate is dated 04.10.2014. It is issued by the Competent Authority and the format thereof is prevalent in the State of Maharashtra, as per rules framed under the Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance & Verification of) Caste Certificates Act, (Act No. 23 of 2001). On 12.05.2016, the petitioner learnt that this format was not, as required by the Union of India, he, therefore, assured to supply necessary certificate in prescribed format by 01.06.2016. However, he was declared unsuccessful in Medical examination and, therefore, he did not comply with his undertaking. He was declared unsuccessful in medical examination because of tatoo marks and in Review Medical Examination, he has been cleared. The review Medical examination has been conducted on 24.08.2016. Before that i.e. on 20.08.2016, he got the necessary caste certificate in the format prescribed by the Union of India.