PRAKASH ISHWARA KOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE Caste Scrutiny Committee, Pune, after making a reference to the documents submitted by the petitioner, has observed as under :-

(2.) THE petitioner was appointed temporarily as a bonded candidate for a fixed period of 2 years. His appointment was not regular appointment, through the Regional Subordinate services Selection Board. Hence, Government Resolution dated 15-6-1995, and 3-7-1995, are not applicable to him. The said G.Rs apply to only those candidates who have been appointed to a regular post, after being selected through the Regional Subordinate Services Selection Board. Petitioner, in the circumst-ances, cannot claim continuance of his services on the strength of his being belonging to Other backward class i.e. Mahadeo Koli community and on the strength of the aforesaid G.Rs. We further find that the petitioner's sister's school leaving certificate, which is sought to be relied upon in the present petition, may not improve the case of the petitioner as the same relates to the year 1971, especially in view of the fact that the petitioner himself, is shown to belonging to Koli in his School leaving certificate.