SANDIP ARJUN VAZARKAR Vs. SCRUTINY COMMITTEE FOR VERIFICATION OF CASTE CERTIFICATE, THROUGH ITS CHAIRMAN

JUDGEMENT

(1.) On 17.4.2009, the learned Senior Advocates, as also the government Advocate appearing for the parties have pointed out that as per Orders of this Court dated 11.2.2009, the matter is to be disposed of finally at the stage of admission. Accordingly, we have taken up the matter at the end of admission board by making Rule returnable forthwith.

(2.) Challenge in this writ petition filed under Article 226 of the Constitution of India is to the order dated 26.11.2008 passed by the Scrutiny Committee invalidating the caste claim of the Petitioner as belonging to Bhandari Naik Community and also to the report of the Vigilance Cell dated 18.9.2008 submitted by the Sr. Superintendent of Police, to the Director of Social Welfare, Panaji, Goa.

(3.) This is the third writ petition filed by the Petitioner in same cause. The Petitioner has contested election from Ward No. 8 of Socorro Village and has been elected as Member or Pancha of Village Panchayat. This Court has, on 18.12.2008, granted ad interim orders whereby the invalidation of his caste claim by Respondent No. 1 Scrutiny Committee for Verification of Caste Certificate, hereafter "Scrutiny Committee", has been stayed .