- (1.) Leave granted.
(2.) This appeal arises from a judgment and order of a Division Bench of the High Court of Judicature at Bombay dated 16 April 2018. The fifth and sixth respondents were appointed as Assistant Engineers Grade I against a post reserved for the Scheduled Tribe category on 31 July 1991. Both of them claimed to belong to the Halba Scheduled Tribe.
(3.) The appellants were appointed as Assistant Engineers Grade I on 20 May 2000 on a post reserved for the Special Backward Class category.;