Vishal Pachusing Bramhane vs The State Of Maharashtra And ...
2017 Latest Caselaw 8550 Bom

                                               1

                                    UNREPORTED

                      IN THE HIGH COURT OF JUDICATURE
                                  AT BOMBAY

                                BENCH AT AURANGABAD.



                          WRIT PETITION NO.13014 OF 2017.


          Vishal Pachusing Bramhane,
          Age 27 years, Occ.Student,
          R/o Uday Colony, Tq. &
          Dist.Aurangabad.                         ... Petitioner.

                           Versus

          1. The State of Maharashtra,
          through its Secretary,
          Tribal Department,
          Mantralaya, Mumbai-32.

          2. The Scheduled Tribe
          Certificate Scrutiny
          Committee, Aurangabad,
          through its Deputy
          Director(R).                             ... Respondents.

                                         ...

                                        WITH
                           WRIT PETITION NO.13015 OF 2017

          Gurunanak Dipchand Dhirbassi,
          Age 27 years, Occ.Student,
          R/o Ayapanagar Satara Parisar,
          Aurangabad, Tq. and Dist.
          Aurangabad.                   ... Petitioner.

                           Versus

          1. The State of Maharashtra,
          through it's Secretary,
          Tribal Department,
          Mantralaya, Mumbai-32.




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          2. The Scheduled Tribe
          Certificate Scrutiny
          Committee, Aurangabad,
          through its Deputy Director
          (R).                                        ... Respondents.

                                          ...
                                        WITH
                           WRIT PETITION NO.13016 OF 2017

          Amol Jagannath Ghoti,
          Age 26 years,Occ.Student,
          R/o Uday Colony, Tq. and
          Dist.Aurangabad.                            ... Petitioner.

                           Versus

          1. The State of Maharashtra
          through its Secretary,
          Tribal Department,
          Mantralaya, Mumbai-32.

          2. The Scheduled Tribe
          Certificate Scrutiny
          Committee, Aurangabad,
          through its Deputy
          Director (R).                               ... Respondents.

                                            ...

          Mr.P.V.Jadhavar, advocate for the petitioners.
          Mr.K.D.Mundhe, Mr.S.W.Munde, Mr.S.G.Karlekar,
          A.G.Ps. for the Respondents.
                         ...
                          CORAM : S.V.GANGAPURWALA AND
                                  S.M.GAVHANE,JJ.

Date : 08.11.2017.

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

1. Rule. Rule returnable forthwith. With

the consent of the learned counsel for the

parties, the petitions are taken up for final

hearing.

2. Learned A.G.Ps. waive notice of Rule

for Respondents.

3. The limited prayers made by the

petitioners are that the validation proceedings

in respect of their tribe claims are pending with

the Committee since long time. Even the

vigilance has been conducted. The same

proceedings are not been decided.

4. Learned A.G.Ps. submit that in case the

said proceedings are pending, the Committee would

decide it in accordance with law.

5. Considering the fact that the vigilance

is already conducted, the Committee shall

endeavour to dispose of the proceedings in

respect of the verification of the tribe claims

of the petitioners expeditiously, preferably

within six (6) months. The petitioners shall

cooperate in expeditious disposal of the

proceedings. The petitioners shall appear before

the Committee on 27.11.2017.

6. Rule accordingly made absolute in above

terms. No costs.

                           Sd/-                       Sd/-

               (S.M.GAVHANE,J.)            (S.V.GANGAPURWALA,J.)



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