Atmaram Jagannath Patil vs The State Of Maharashtra And ...
2017 Latest Caselaw 8371 Bom

                                        1                      W.P.No.12747/17

                                    UNREPORTED

                      IN THE HIGH COURT OF JUDICATURE
                                  AT BOMBAY

                                BENCH AT AURANGABAD.


                           WRIT PETITION NO.12747 OF 2017


          Atmaram Jagannath Patil,
          Age 54 years, Occ.Legal
          Practitioner(Advocate),
          R/o Morgaon, Tq.Raver,
          Dist.Jalgaon.
          At present R/o Plot No.34,
          Govardhan Kunj, N-4, CIDCO,
          Aurangabad, Tq. and Dist.
          Aurangabad.                              ... Petitioner.



                           Versus

          1. The State of Maharashtra
          through Principal Secretary,
          Social Justice Department,
          Mantralaya, Mumbai--32.

          2. District Level Caste
          Certificate Scrutiny
          Committee, Jalgaon,
          Dist.Jalgaon through
          its Member Secretary.                    ... Respondents.

                                            ...

          Mr.M.S.Deshmukh, advocate for the petitioner.
          Mr.S.W.Munde, A.G.P. for the State.
                                   ...

                                 CORAM : S.V.GANGAPURWALA AND
                                         SMT.VIBHA KANKANWADI,JJ.

Date : 02.11.2017.

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

1. Rule. Rule returnable forthwith. With

the consent of the learned counsel for the

parties, the petition is taken up for final

hearing.

2. Mr.Deshmukh, learned counsel submits

that the petitioner is issued with the caste

certificate of 'Kunbi' (OBC). The petitioner had

submitted proposal seeking verification of his

caste claim with the Respondent No.2 Committee,

however, the same is not accepted on the ground

that it is not submitted through any institution.

The learned counsel submits that even if an

individual submits the proposal, the Committee

has to verify it.

3. We have heard learned A.G.P.

4. Time and again, we have directed the

Respondent No.2 Committee to accept the proposal

for verification of the caste claim even if the

said proposal is submitted by the individual

provided that the proposal is in a proper format.

5. The Respondent No.2 Committee shall

accept the proposal submitted by the petitioner

in proper format for verification of his caste

claim. Upon submission of the proposal in a

proper format for verification of his caste claim

by the petitioner, the Respondent No.2 Committee

shall decide the same expeditiously, preferably

within four (4) months. The petitioner shall

cooperate in expeditious disposal of the said

proceedings.

6. Rule accordingly made absolute in above

terms. No costs.

                           Sd/-                                 Sd/-

          (SMT.VIBHA KANKANWADI,J.)               (S.V.GANGAPURWALA,J.)



          asp/office/wp12747.17