Shri. Krishna Kaka Marathe vs The State Of Maharashtra Through ...
2022 Latest Caselaw 8455 Bom

                                                                     40-RPW-57-2022.odt


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION
              REVIEW PETITION NO. 57 OF 2022
                            IN
              WRIT PETITION NO. 5492 OF 2015
 Krishna Kaka Marathe             ... Petitioner
         Versus
 The State of Maharashtra                       ...       Respondents
                                      .........
 None for the Petitioner.
 Mr. P.G. Sawant, AGP for the State.
                                .........
                               CORAM :          NITIN JAMDAR AND
                                                N.R. BORKAR, JJ.

                               DATED :          26 AUGUST 2022

 P.C. :-

By this Review Petition, the Review Petitioner is seeking to review the Judgment dated 25 July 2018 passed by the Division Bench (Coram : Smt. V.K. Tahilramani, Acting C.J. & M.S. Sonak, J.) Since both the learned Judges are not available, the matter is placed before us as a special bench.

2. None for the Petitioner. The board is notified a week in advance. We have perused the Judgment under review and the grounds made out in the review.

 Kanchan P Dhuri                                                             1 / 2





                                                                    40-RPW-57-2022.odt

3. The Petitioner has challenged the Judgments and Orders dated 2 May 2014 and 25 August 2014 passed by the Maharashtra Administrative Tribunal whereby the Tribunal had upheld the order passed on 13 January 2014 terminating the services of the Petitioner after the caste certificate produced by the Petitioner was invalided. No case is made out to exercise review jurisdiction. The Division Bench has followed Section 10 of the Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification) of Caste Certificate Act, 2000. The grounds taken in the review are questioning the order under review on merits. The Review Petition is accordingly dismissed.

 ( N.R. BORKAR, J. )                          ( NITIN JAMDAR, J. )




 Kanchan P Dhuri                                                           2 / 2