Ashwini Gangadhar Bhandewad vs Scheduled Tribe Certificate ...
2016 Latest Caselaw 937 Bom

                                           1    W.P.No.2253/16 with W.P.No.2260/16

                                                UNREPORTED




                                                                                 
                         IN THE HIGH COURT OF JUDICATURE AT




                                                         
                                                BOMBAY

                                       BENCH AT AURANGABAD.




                                                        
                                   WRIT PETITION NO.2253 OF 2016


              Ashwini Gangadhar Bhandewad,
              Age 18 years, Occ.Education,




                                              
              R/o Marwali, Tq.Naigaon,
              Dist.Nanded.    ig           ... Petitioner.
                            
                               Versus

              1. Scheduled Tribe Certificate
              Scrutiny Committee, Aurangabad,
      

              through its Member Secretary.

              2. Indira Gandhi Government
   



              Medical College, Central
              Avini Road,Nagpur, through
              its Dean.





              3. Maharashtra University of
              Health Sciences, Nashik,
              Dindori Road, Nashik,
              Dist.Nashik, through its
              Registrar.                   ... Respondents.





                                            ...

              Mr.S.S.Phatale, advocate for the petitioner.
              Mr.P.S.Patil, A.G.P for the State
              Mr.S.B.Bhosale, advocate for Respondent No.3.

                                                 WITH
                                      WRIT PETITION NO.2260 OF 2016.




    ::: Uploaded on - 30/03/2016                         ::: Downloaded on - 31/07/2016 10:49:16 :::
                                         2   W.P.No.2253/16 with W.P.No.2260/16

              Shashikant Vaijinath Suryawanshi,
              Age 18 years, Occ.Education,




                                                                            
              R/o Ambajogai, Tq.Ambajogai,
              Dist.Beed.                    ... Petitioner.




                                                    
                               Versus

              1. Scheduled Tribe Certificate
              Scrutiny Committee,




                                                   
              Aurangabad through its
              Member Secretary.

              2. Government Medical
              College, Akola, through its




                                           
              Dean.

              3. Maharashtra University
                             
              of Health Sciences,
              Nashik, Dindori Road, Nashik,
              Dist.Nashik through its
                            
              Registrar.                    ... Respondents.

                                   ...

              Mr.S.S.Phatale, advocate for the petitioner.
      

              Mr.A.M.Phule, A.G.P for the State
              Mr.S.B.Bhosale, advocate for Respondent No.3.
   



                                    CORAM : S.V.GANGAPURWALA AND





                                            A.I.S.CHEEMA,JJ.

Date : 28.03.2016.

ORAL JUDGMENT (Per S.V.Gangapurwala,J.)

1. Heard.

2. Rule. Rule returnable forthwith. With

the consent of the parties taken up for final

hearing.

3. It is submitted that validation

proceedings in respect of the tribe claim of the

petitioners are pending with the Respondent

Committee. This Court vide interim order has

protected the petitioners.

4. Considering the above, we pass the

following order :

a) igThe Committee shall decide the

validation proceedings in respect of the Tribe

claim of the petitioners expeditiously and

preferably within one year. The petitioners

shall cooperate in expeditious disposal of the

said proceedings

b) Till the validation proceedings in

respect of the tribe claim of the petitioners are

pending with the Committee, the Respondent

College and University shall not take any adverse

action against the petitioners only on the ground

that validation proceedings are pending. The

Respondent-College and University can take

further course of action in tune with the

judgment of the Respondent-Committee in

validation proceedings.

                                                      
              c)               Rule accordingly made absolute in above

              terms.        No costs.




                                                     
                      Sd/-                                 Sd/-
                (A.I.S.CHEEMA,J.)                  (S.V.GANGAPURWALA,J.)




                                             
                             
              asp/office/wp2253.16