Suresh S/O Ramdaspant Donge vs The State Of Maharashtra,Thr. ...
2021 Latest Caselaw 12024 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR.
                         WRIT PETITION NO. 1747 OF 2020

                  Suresh s/o Ramdaspant Donge,
                  Aged 56 years, Occu-Service,
                  R/o. Tuljai, Rampuri Ward,
                  Camp Area, Near Sai Temple,
                  Gadchiroli.                                  .... PETITIONER

                         // VERSUS //

  1.              The State of Maharashtra,
                  through its Principle Secretary,
                  Skill Development and Entrepreneurship
                  Department, Mantralaya, Mumbai -32.

  2.              The Director of Vocational Education
                  and Training, Maharashtra State,
                  3, Mahanagarpalika Road, Mumbai-01.

  3.              The Joint Director,
                  Regional Office of Vocational Education
                  and Training, Civil Lines, Nagpur-01.

  4.              The Schedule Tribe Caste Certificate
                  Verification Committee, Amravati
                  through its Chairman/Member Secretary.

  5.              The Principal, Industrial
                  Training Institute, Civil Lines,
                  Old Warora Naka, Chandrapur.          .... RESPONDENTS

  Mr. G.R. Kothari, Advocate for the petitioner
  Mr. A.A. Madiwale, AGP for respondent Nos.1 to 4
  ________________________________________________________________

                               CORAM :    SUNIL B. SHUKRE AND
                                          ANIL S. KILOR, JJ.

DATE : 27.08.2021.

ORAL JUDGMENT: [PER SUNIL B. SHUKRE, J.]

Heard.

29wp1747.2020(j).odt

2. Rule. Rule is made returnable forthwith. Heard finally by

consent of the parties.

3. This Court has directed respondent no.4-Committee to

decide the tribe claim of the petitioner during the period of six

months which was granted under the said order. However now, it

has come to light that the respondent no.4-Scrutiny Committee has

not yet decided the tribe claim, although more than six months time

has elapsed.

4. Respondent No.4-Committee is directed to decide the

tribe claim of the petitioner, in accordance with law, within 30 days

from the date of appearance of the petitioner before the respondent

no.4, and till that date the protection granted to the petitioner by

this Court on 01.10.2020 shall continue.

5. The petitioner to appear before the respondent no.4 on

31.08.2021 and to co-operate with respondent No.4 to decide the

tribe claim within the time prescribed under this order.

6. Rule accordingly. No costs.

                       JUDGE                                JUDGE


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