VASANT PANDURANG DHOPE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioner came to be appointed in Medical and Health service, class II of the State of Maharashtra as per the order dated 8-2-79 Annexure F' page 17 onwards. It is an admitted position that he was appointed on the claim of being a Schedule Tribe member.

(2.) BY order dated 25-4-86 Annexure 'a-1, page 12-A, his services came to be terminated on the ground that caste claim is found to be false. This assertion was made on the basis of a scrutiny as indicated in that order on the next page 12-B

(3.) GRIEVANCE of the petitoner is that he was unaware of any scrutiny, If ever it was held and no order having been communicated, the petitioner is totally ignorant about when such scrutiny was done, by whom, where and on what basis. As mentioned above, no order of the scrutiny committee or the authority which did the exercise has been communicated to the petitioner.