SURESH S/O DHANRAJ DHANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Rule returnable forthwith. Heard finally with the consent of the parties.

(2.) THE petitioner was appointed as Assistant Teacher in the year 1997 in the school run by Zilla Parishad, Akola, on the basis of caste certificate "Koli Mahadeo (Scheduled Tribe)". Petitioner has been in service since then.

(3.) RESPONDENT no. 3 thereafter issued show cause notice to the petitioner to submit validity certificate belonging to Scheduled Tribe and threatened to terminate the services of the petitioner by the notice dated 19.6.2013.