K.J.Rohee, J. - (1.) Heard the learned counsel for the petitioner, the learned Assistant Government Pleader for respondent No. 1, the learned counsel for respondent No.2 and the learned counsel for respondent Nos.3 and 4.
(2.) By this writ petition, the petitioner challenges the order dated 10-1-2003 passed by respondent No.2 Committee invalidating the caste certificate of the petitioner dated 27-5-1980 (wrongly mentioned as 27-8-1980 in the petition). The petitioner also seeks directions for his appointment on the post of Lower Division Clerk with respondent Nos.3 and 4.
(3.) According to the petitioner, he belongs to Mannewar Tribe which is declared as Scheduled Tribe. He obtained caste certificate dated 27-5-1980 from Executive Magistrate, Nagpur. On the basis of which, he was selected initially as an Apprentice for the post of Lower Division Clerk with respondent No.3. Thereafter, he was selected for regular appointment on the post of Lower Division Clerk with respondent no.3. Before issuing appointment order to the Petitioner, respondent no.3 referred the matter to respondent No.2 -Committee for verification.;