JAGDISH HARIRAMSING RAIKWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . By consent Rule is made returnable forthwith. Heard parties.

(2.) BY the present petition, petitioner impugns an order passed by the Director of Tribal Research and Training Institute and the Joint Director of Social Welfare, Pune dated the 16th of January, 1984 invalidating the petitioner's caste claim of belonging to Thakur, Scheduled Tribe. The said order was furnished to the petitioner by a forwarding letter dated the 6th of July, 1996 which the petitioner received on 15th July, 1996 and hence the petitioner has impugned the same by filing the present petition on 24th April, 1998. Prior to the filing of the present petition, the State Government has moved the Maharashtra Administrative Tribunal for review of an earlier order passed in favour of the Petitioner. After the same was rejected, the present petition is filed. We have perused the impugned order passed by the Director & Joint Director. The relevant portion of the order recites, as under:-

(3.) RULE is made absolute in the aforestated terms with no orders as to costs.