Azmat Ali Khan S/O Dilbar Ali Khan vs Caste Scrutiny Committee ...
2016 Latest Caselaw 1937 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   NAGPUR BENCH : NAGPUR




                                          
                             Writ Petition No.2189 of 2016
                             
     Azmat Ali Khan son of Dilbar Ali
     Khan,
     aged 33 years,
                            
     resident of Motipura,
     Jijamata Chowk, Nandura,
     Tq. Nandura, Distt. Buldana.                           .....      Petitioner.
      


                                          Versus
   



     1.      Caste Scrutiny Committee
             [Scheduled Tribes],
             Amravati Division, Amravati,





             through its Chairman Addl.
             Commissioner [Tribal Development],
             Amravati.

     2.      Superintendent of Police,
             Distt. Buldana, Buldana.                ....         Respondents.





                                       *****
     Shri R. J. Mirza, Adv., for the petitioner.

     Shri Ambarish Joshi, Asstt. Govt. Pleader for respondents.

                                           *****




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                              CORAM :     SMT. VASANTI A. NAIK AND
                                          V.M. DESHPANDE, JJ.

Date : 27th April, 2016

ORAL JUDGMENT [Per Smt. Vasanti A. Naik, J.]:

01.

Rule. Rule is made returnable forthwith. The Writ Petition is

heard finally with the consent of the learned counsel for the parties.

02. The only prayer made by the petitioner is for a direction to

the respondent no.1 - Caste Scrutiny Committee to decide the caste

claim of the petition within a time frame. It is stated that though the

petitioner was selected for appointment to the post of Police

Constable, the appointment order is not issued in favour of the

petitioner, as the respondent no.1 - Scrutiny Committee had not

decided the caste claim.

03. Shri Ambarishi Josi, the learned Asstt. Govt. Pleader

appearing for the respondent - Scrutiny Committee, states on

instructions that the caste claim of the petitioner is pending with the

Scrutiny Committee since the year 2010 and the Committee would

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decide the same as early as possible.

04. In view of the statement made by the learned Asstt. Govt.

Pleader, we allow this Writ Petition. The respondent - Scrutiny

Committee is directed to decide the caste claim of the petitioner

positively within a period of six months from the date of appearance of

the petitioner before the Scrutiny Committee.

undertakes to appear before the Scrutiny Committee on 24th May, The petitioner

2016, so that issuance of notice to the petitioner could be dispensed

with.

Rule is made absolute in the aforesaid terms with no order

as to costs.

               Judge                                                       Judge


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