Shirish Shahaji Boyane vs The State Of Maharashtra And ...
2016 Latest Caselaw 2746 Bom

                                                                     935-wp6013-16.odt

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD
                             WRIT PETITION NO. 6013 OF 2016




                                                                              
            Shirish s/o Shahaji Boyane                     ...       Petitioner 
            Age 18 years, Occu: Student




                                                      
            R/o Ujalamb, Tq.  Chakur,
            District: Latur




                                                     
            VERSUS

    1.  The State of Maharashtra
        Through its Secretary,
        Department of Tribal Development 




                                               
        Mantralaya, Mumbai-32

    2.
            Eeucation and Research,
                                  
            The Director of Medical                        ...      Respondents.

            Through the Government Medical 
                                 
            Colelge, Aurangabad

    3.      The Scheduled Tribe Certificate 
            Scrutiny Committee,
      

            Aurangabad Division, Aurangabad
            Through its Member Secretary.
   



    Advocate for Petitioner : Mr. Vivek U. Jadhav
    G.P. for the Respondents State1: Mr. A. B. Girase





                                        CORAM   :  R. M. BORDE & 
                                                    K. L. WADANE, JJ.

DATE : 10th June, 2016

ORAL JUDGMENT (Per Borde, J.):

1. Heard the learned counsel for the parties.

2. Rule. Rule made returnable forthwith and the

petition is heard for final disposal by the consent of

learned counsel for the respective parties.

935-wp6013-16.odt

3. Reasonable request made by the petitioner in

terms of Prayer clause (B) deserves to be accepted.

4. The Scrutiny Committee refused to accept the

validation proposal directly from the petitioner. The

petitioner is desirous of securing admission to the

professional course and as such needs validation

certificate.

5. In the facts and circumstances of the case,

Respondent No.3- Committee is directed to accept the

proposal of the petitioner for verification of his

tribe claim directly without insisting for its

submission through educational institutions and shall

issue to the petitioner, acknowledgment in token of

receipt of tribe verification claim.

6. In view of the directions as above, writ

petition is disposed of.

7. The scrutiny committee shall, in observance of

of the procedure prescribed in law, verify the tribe

claim of the petitioner and render final decision in

the matter as expeditiously as possible and preferably

within a period of eight months from today.

8. Rule is made absolute accordingly.

935-wp6013-16.odt

9. There shall be no order as to costs.

10. Learned AGP shall communicate the decision of

this Court to the Respondent No.2 forthwith.

11. Authenticated copy is allowed. Parties to act

upon authenticated copy of this order.

(K. L. WADANE, J.) (R. M. BORDE, J. )