Advait S/O Ravindra Warderkar vs Scheduled Tribe Caste ...
2016 Latest Caselaw 908 Bom

                                                                                            wp1690.16.odt

                                                          1




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




                                                                    
                                     WRIT PETITION NO.1690/2016
                                                WITH
                                     WRIT PETITION NO.1691/2016




                                                                   
          ---------------------------------------------------------------------------------------------------
                                     WRIT PETITION NO.1690/2016

         PETITIONER:                Advait s/o Ravindra Wardekar 
                                    Aged about 25 years, Occupation : Student, 




                                                   
                                    R/o Babre Layout, Bypass Road, Mangrulpir, 
                              ig    Tq. Mangrulpir, District - Washim.

                                                       ...VERSUS...

         RESPONDENT :      Scheduled Tribe Caste Certificate 
                            
                                     Scrutiny Committee, Amravati Division, 
                                     Amravati, through its Deputy Director and 
                                     Member Secretary. 
         -----------------------------------------------------------------------------------------------------
      

                           Shri A.D. Girdekar, Advocate for petitioner 
                           Shri A.M. Joshi, AGP for respondent 
   



         -----------------------------------------------------------------------------------------------------

                                     WRIT PETITION NO.1691/2016

         PETITIONER:                Sourabh s/o Rajendra Wardekar 





                                    Aged about 30 years, Occupation : Student, 
                                    R/o Plot No.43, Sai Nagar, Patel Nagar, 
                                    Near Vrundavan Colony, Amravati, 
                                    Tq. & Distt. Amravati.





                                                       ...VERSUS...

         RESPONDENT :      Scheduled Tribe Caste Certificate 
                                     Scrutiny Committee, Amravati Division, 
                                     Amravati, through its Deputy Director and 
                                     Member Secretary. 
         -----------------------------------------------------------------------------------------------------
                           Shri A.D. Girdekar, Advocate for petitioner 
                           Shri A.M. Joshi, AGP for respondent 
         -----------------------------------------------------------------------------------------------------




    ::: Uploaded on - 28/03/2016                                    ::: Downloaded on - 31/07/2016 10:06:42 :::
                                                                                          wp1690.16.odt

                                                        2




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

DATE : 23.03.2016

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

Since the prayer made in these writ petitions is identical,

they are heard together and are decided by this common judgment.

Rule. Rule made returnable forthwith. The petitions are

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

The only prayer made by the petitioners is for a direction to

the respondent - Scrutiny Committee to decide the caste claims of the

petitioners within a time-frame.

Shri A.M. Joshi, the learned Assistant Government Pleader

appearing on behalf of the Scrutiny Committee states, on instructions,

that the caste claims of the petitioners are pending before the Scrutiny

Committee and the same would be decided within a reasonable time.

In view of the statement made by the learned Assistant

Government Pleader, we allow the writ petitions. The respondent -

Scrutiny Committee is directed to decide the caste claims of the

petitioners, within a period of four months.

Rule is made absolute in the aforesaid terms with no order

as to costs.

                              JUDGE                                                      JUDGE
         Wadkar