Dev S/O Raju Tayade vs S. T. Caste Certificate Scrutiny ...
2021 Latest Caselaw 16737 Bom

                                                                                                                       1
                                                                                                         wp4126.2021.odt

                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                                       NAGPUR BENCH : NAGPUR.

                                                          WRIT PETITION NO.4126/2021

                                Dev S/o Raju Tayade,
                                age 18 Yrs., Occ. Student,
                                R/o Plot No.16, Flat No.102,
                                Pride Residency, Vanashree Nagar,
                                Talegaon Dabhade, Mawal,
                                Dist. Pune.                                                                    ..Petitioner.

                                        ..Vs..

                                Scheduled Tribe Caste Certificate
                                Scrutiny Committee, Old By Pass,
                                Chaprashipura, Amravati Division,
                                Amravati, through it's Vice-Chairman /
                                Jt. Commissioner.                                                            ..Respondent.
                                ------------------------------------------------------------------------------------------------
                                        Mr. Ankush P. Kalmegh, Advocate for the petitioner.
                                        Mr. D.P. Thakare, Additional Government Pleader for the respondent.
                                ------------------------------------------------------------------------------------------------
                                                          CORAM :- SUNIL B. SHUKRE AND
                                                                           ANIL L. PANSARE, JJ.

DATED :- 2.12.2021.

ORAL JUDGMENT (Per Sunil B. Shukre, J.)

Heard. Rule. Rule made returnable forthwith. Heard finally by consent.

2. We direct the respondent to decide the tribe claim of the petitioner in accordance with law as expeditiously as possible and in any case, within three months from the date of the order.

3. Rule accordingly. No costs.

Signed By:NILESH VILASRAO TAMBASKAR Private Secretary JUDGE JUDGE Signing Date:02.12.2021 16:59 Tambaskar.