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Ashok Mahadeo Gangawane vs The State Of Maharashtra And ...
2021 Latest Caselaw 10655 Bom

Citation : 2021 Latest Caselaw 10655 Bom
Judgement Date : 9 August, 2021

Bombay High Court
Ashok Mahadeo Gangawane vs The State Of Maharashtra And ... on 9 August, 2021
Bench: S.V. Gangapurwala, R. N. Laddha
                                   .. 1 ..

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                       113 WRIT PETITION NO.8627 OF 2021

ASHOK MAHADEO GANGAWANE                                          .. Petitioner
          VERSUS
THE STATE OF MAHARASHTRA AND OTHERS .. Respondents
                                 ...
        Advocate for Petitioner : Mr Sushant C. Yeramwar
       AGP for Respondents / State : Mrs V.N. Patil Jadhav
                                ...

                               CORAM : S. V. GANGAPURWALA &
                                       R.N. LADDHA, JJ.

DATE : 09-08-2021 PER COURT : -

1. The petitioner is challenging the Judgment and order dated

04-02-1995 passed by the Scrutiny Committee, Pune invalidating the

caste claim of the petitioner as 'Thakar - Scheduled Tribe'.

2. Heard the learned Counsel for the petitioner and the learned

AGP.

3. It appears that the Scrutiny Committee was also under

confusion while passing the impugned order. At one place the

Scrutiny Committee observes that, Thakar Caste is included in the

Nomadic Tribe at Sr. No.22 as per the Government Resolution dated

09-12-1977.

Gajanan

.. 2 ..

4. In another para, the Committee observes that, the Thakar people

from Non-Tribal group are shown under OBC list at Sr. No.200,

whereas in the presidential notification Thakar caste is included in

Scheduled Tribe. The area restriction has been done away with. The

Thakar community is considered in Scheduled Tribe now.

5. The learned AGP accepts notice for all the respondents and

seeks time.

6. At the request of the learned Counsel for the petitioner, leave to

place on record the additional documents.

7. Stand over to 30-08-2021.

8. Till then, the status-quo as on today be maintained.



   [ R.N. LADDHA ]                              [ S. V. GANGAPURWALA ]
        JUDGE                                            JUDGE
                                        ...




Gajanan



 

 
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