RIYAZ RASHID SHAH Vs. DISTRICT CASTE SCRUTINY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The writ petition is heard finally with the consent of the learned counsel for the parties.

(2.) The only prayer made by the petitioner in the instant petition is for a direction against the respondent-Scrutiny Committee to decide the claim of the petitioner within a time frame and with a direction against the respondent No.2-Zilla Parishad Nagpur to protect the services of the petitioner till his caste claim is decided.

(3.) It is stated on behalf of the petitioner that though the caste claim of the petitioner is pending with the Caste Scrutiny Committee for more than 3 years, the Scrutiny Committee has not decided the same. It is submitted that the Zilla Parishad, Nagpur has threatened to terminate the services of the petitioner if the petitioner fails to produce the caste validity certificate. It is stated that in the aforesaid set of facts the directions as sought, may be granted.