AJINKYA S/O RAJIV KHADATKAR Vs. MANAGING DIRECTOR, MAHARASHTRA STATE ELECTRICITY DISTRIBUTION CO LTD PRAKASHGAD & ORS

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By consent, heard finally.

(2.) The petitioner has approached this Court challenging the impugned communications dated and 29th March 2017 and 18th April 2017 whereby the petitioner was directed by respondent No.2 to submit caste validity certificate failing which his services were liable to be terminated.

(3.) The learned counsel for the petitioner submits that the petitioner's father was working in respondent No.2 on the post of Asst. Lineman. On 20th September 2003, petitioner's father died due to ill health. On the death of the petitioner's father, the mother of the petitioner came to be appointed in his place on temporary basis. However, she subsequently relinquished her appointment in the name of the petitioner with a request to appoint the petitioner on compassionate ground. Thereafter, the petitioner applied for the employment on compassionate ground. Respondent No.2, by order dated 19th July 2014, appointed the petitioner on temporary basis on the post of Jr. Office Assistant. By an order dated 26th February 2016, the petitioner was declared as permanent employee.