Sandip S/O Dnyaneshwar Parihar vs The Divisional Caste Certificate ...
2016 Latest Caselaw 523 Bom

    WP 1319/16                                                    1                             Judgment


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY,




                                                                                                    
                     NAGPUR BENCH, NAGPUR.




                                                                            
                            WRIT PETITION No. 1319/2016

    Sandip S/o Dnyaneshwar Parihar,
    aged about 32 years, Occupation : Service,




                                                                           
    R/o Vivekanand Nagar, Chikhli,
    Tah. Chikhli, Dist. Buldhana.                                                           PETITIONER

                                               .....VERSUS.....




                                                        
    The Divisional Caste Certificate 
    Scrutiny Committee No.2, Akola,
    Tah. and Dist. Akola,         
    through its Chairman.                                                                 RESPONDENT


                       Shri N.B. Kalwaghe, counsel for the petitioner.
                                 
             Shri N.R. Rode, Assistant Government Pleader for the respondent.


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

DATE : 10 TH MARCH , 2016.

ORAL JUDGMENT (PER : SMT.VASANTI A. NAIK, J.)

RULE. Rule made returnable forthwith. The petition is heard

finally at the stage of admission with the consent of the learned counsel

for the parties.

2. The only prayer made by the petitioner in the instant petition

is for a direction to the respondent-Scrutiny Committee to decide the

caste claim of the petitioner, as early as possible.

WP 1319/16 2 Judgment

3. Shri Rode, the learned Assistant Government Pleader

appearing for the respondent-Scrutiny Committee, states on instructions

that the caste claim of the petitioner is pending before the respondent-

Scrutiny Committee and the respondent-Scrutiny Committee would

decide the same within a period of three months.

4. By accepting the statement made by the learned Assistant

Government Pleader, which would be binding on the respondent-

Committee, the writ petition is allowed.

Rule is made absolute in the aforesaid terms with no order as

to costs.

                  JUDGE                                         JUDGE
   



    APTE