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Vrushabh Nileshrao Bhande vs Divisional Caste Scrutiny ...
2016 Latest Caselaw 6623 Bom

Citation : 2016 Latest Caselaw 6623 Bom
Judgement Date : 22 November, 2016

Bombay High Court
Vrushabh Nileshrao Bhande vs Divisional Caste Scrutiny ... on 22 November, 2016
Bench: V.A. Naik
     2211WP6509.16-Judgment                                                                         1/2


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                              
                            NAGPUR BENCH, NAGPUR.




                                                                    
                         WRIT PETITION NO.  6509    OF    2016

     PETITIONER :-                        Vrushabh Nileshrao Bhande, aged about 21
                                          yrs,   occu.   Student,   R/o.   Chandkheda,   Tq.




                                                                   
                                          Daryapur, Dist. Amravati.  

                                             ...VERSUS... 

     RESPONDENTS :-                  1) Divisional   Caste   Scrutiny   Committee,




                                                   
                                        Amravati   Division,   Committee   No.1,
                                        Amravati.  
                               ig    2) Sant   Gadgebaba   Amravati   University,
                                        Amravati, through its Registrar. 
                             
                                     3) The   Principal,   Babasaheb   Naik   College   of
                                        Engineering,   Pusad,   Tq.   Pusad,   Dist.
                                        Yavatmal. 

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


                        Mr. N.A.Gawande, counsel for the petitioner.
               Mrs.G. Tiwari, Asstt.Govt.Pleader for the respondent No.1.
   



                    Mrs.M.P.Munshi, counsel for the respondent No.3. 
     ---------------------------------------------------------------------------------------------------

                                            CORAM : SMT. VASANTI    A    NAIK & 





                                                        MRS. SWAPNA JOSHI,   JJ.

DATED : 22.11.2016

O R A L J U D G M E N T (Per Smt. Vasanti A Naik, J.)

Rule. Rule made returnable forthwith. The writ petition

is heard finally at the stage of admission, as a notice for final disposal

was issued against the respondents and all the respondents are duly

served.

      2211WP6509.16-Judgment                                                                    2/2


     2)               By   this   writ   petition,   the   petitioner   seeks   a   direction




                                                                                            

against the Scrutiny Committee to decide the caste claim of the

petitioner within a time frame. The petitioner seeks a direction against

the College and the University to protect the education of the petitioner

in the engineering course.

3) Mrs.Tiwari, the learned Assistant Government Pleader

appearing for the Scrutiny Committee, states on instructions that the

caste claim of the petitioner is pending before the Scrutiny Committee

and the same could be decided within three months.

4) By accepting the statement made by the learned Assistant

Government Pleader, which would be binding on the Scrutiny

Committee, we allow this writ petition. The respondent-Scrutiny

Committee should decide the caste claim of the petitioner within three

months. The petitioner's education is protected till his caste claim is

decided. This would mean that the petitioner should be admitted to the

classes, permitted to attend the classes, appear at the examinations and

the results of the petitioner should be declared, if there is no other

impediment in doing so. Rule is made absolute in the aforesaid terms

with no order as to costs.

Steno copy of this judgment is granted at the request of

the petitioner.

                                JUDGE                                               JUDGE 
     KHUNTE





 

 
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