- (1.)Rule returnable forthwith. Heard finally with the consent of the parties along with connected matters, therefore, a common judgment, as facts and circumstances are similar and so also the referred and the relied judgments and the laws.
(2.)By this petition, the petitioner (in W.P. No. 5530/12) has invoked Articles 226 and 227 of the Constitution of India and prayed as under :
"Protect the services of the petitioner in view of latest judgment of the Hon'ble Supreme Court in case of Kavita Solunke in SLP No. 5821/12 decided on 9.8.2012 (Annexure No.6), reported in 2012(5) Mh.L.J. 921 by quashing and setting aside the termination order dated 18.2.2010 issued by the respondent (Annexure no. 5 ) and reinstating the petitioner in the services as Assistant Teacher, in the interest of justice."

(3.)The petitioner was appointed as an Assistant Teacher by the respondent/Chief Officer, Municipal Council, Wardha, against the vacancy reserved for Scheduled Tribe category based upon a caste certificate belonging to "Halba Scheduled Tribe" on 29.7.1998. The petitioner was working on the post accordingly. The respondent/management withhold the salary of the petitioner for non production of the caste certificate (The certificate) which was pending since 2002. By order dated 18.7.2005, this Court directed the Caste Scrutiny Committee (The Committee) to dispose of petitioner's case within a period of four months with the observation that "if the report is adverse, it will be open for the respondents to take such steps as are permissible in law."