YOGESH MAHADEO GAVALI Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2008-4-386
HIGH COURT OF BOMBAY
Decided on April 10,2008

Yogesh Mahadeo Gavali Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

- (1.)Heard. Rule returnable forthwith.
(2.)By way of these petitions the Petitioner seeks to challenge the order passed by Respondent No.2 the Scrutiny committee on 10th May, 2007 in case No.TCSC/EDN/Pune-25/05. The Petitioner claims to be belonging to Thakar, Scheduled Tribes. There are several issues involving in this issue. However, we find that the order passed by the Scrutiny Committee is bias and suffering from illegalities because the principle of natural justice has not been followed by the Scrutiny Committee.
(3.)The case of the Petitioner applied to the Respondent No.2 Scrutiny Committee for verification of his Caste Certificate. The Respondent No.2 thereafter caused an inquiry through Vigilance Cell who submitted its report to Respondent No.2. The copy of the said report was forwarded to the Petitioner alongwith a letter dated 19th May, 2006. The Petitioner admitted to have received the said report. But, he submitted letter dated 22nd June, 2006 wherein he requested to furnish the documents, which were submitted by the Vigilance Cell to the Committee, to him to file his reply.


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