SAVITA SITARAM PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, with the consent of the parties made returnable forthwith and heard.

(2.) The above Writ Petitions involve a common question and are therefore, dealt with together and disposed of. In Writ Petition Nos. 6427 of 2009, 6429 of 2009 to 6434 of 2009, 6436 of 2009 and 6437 of 2009, Rule has already been issued. However, since the issue involved in the aforesaid Writ Petitions and in Writ Petition No. 6913 of 2009 and the other companion matters is identical, we thought it proper to place the said Writ Petitions in which Rule has been issued also for hearing with the consent of the learned counsel for the parties.

(3.) All the petitioners above named have approached this Court against the direction of the respondent No. 2 - Zilla Parishad calling upon the petitioners to submit their Caste Certificates by 27th July, 2009, so that the same can be referred to the concerned Caste Scrutiny Committee for consideration of the validation of the Caste claim, as each of the petitioner in the above Writ Petitions has been appointed in a post meant for the reserved category.