HEMA VIJAY NIKHARE Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule is made returnable by consent. Petition is heard.

(2.) The petitioner herein is challenging the order of termination of her services passed by respondent No. 2 on 18-12-2008 and the order passed by respondent No. 3 -Caste Scrutiny Committee on 10-6-1991 invalidating her tribe claim.

(3.) It is not in dispute that the fate of challenge to the order of termination of services is contingent upon fate of challenge to the order passed by respondent No. 3-Scrutiny Committee invalidating the petitioner's tribe claim. Case proceeds on admitted background that the respondents do not have any policy to protect the employment of persons whose caste/tribe claim is invalidated or who got employment by suppression etc.