Vishwas S/O Tukaram Thakare vs The Principal Zilla Parishad ...
2022 Latest Caselaw 8687 Bom

                                                                  1                                  30-WP-5200-2022.odt


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               NAGPUR BENCH, NAGPUR
                                                       WRIT PETITION NO. 5200 OF 2022
                 (Vishwas s/o Tukaram Thakare Vs. The Principal, Zilla Parishad School, Sipanpalli, Panchayat Samiti
                                                Bhamragadh, Gadchiroli & Anr.)
                    Office Notes, Office Memoranda of Coram,
                    appearances, Court's orders of directions                           Court's or Judge's order
                    and Registrar's orders.
                                  Shri Ashwin Deshpande, Advocate for the petitioner.

                                  CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

DATE : AUGUST 30, 2022.

The petitioner was issued a caste certificate of belonging to 'Gond-Gowari' Scheduled Tribe on 12/3/2019. He was thereafter appointed on the post of 'Assistant Teacher' on 13/9/2019. The Scrutiny Committee on 26/7/2022 has invalidated the claim of the petitioner of belonging to 'Gond-Gowari' Scheduled Tribe. By relying upon paragraph 104 of the judgment of the Hon'ble Supreme Court in State of Maharashtra and Another Vs. Keshao Vishwanath Sonone and Another [2020 SCC OnLine SC 1040], the petitioner seeks protection of his services.

Issue notice to the respondents, returnable in four weeks. In the light of the directions issued in paragraph 104 of the aforesaid judgment of the Hon'ble Supreme Court, the services of the petitioner shall not be disturbed pursuant to the order of the Scrutiny Committee until further orders.

(URMILA JOSHI-PHALKE, J.) (A. S. CHANDURKAR, J.)

SUMIT

Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:30.08.2022 17:43