Abhishek S/O Sanjay Jogdand Thr. ... vs Deputy Commissioner And ...
2021 Latest Caselaw 16788 Bom

                                                                                       1
                                                                         wp4914.2021.odt

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

                          WRIT PETITION NO.4914/2021

Abhishek S/o Sanjay Jogdand,
age about 17 Yrs., Occ. Student,
through Natural Guardian Sanjay
Ramchandra Jogdand, aged about
50 Yrs., Occ. Service, R/o Chhatrapati
Chowk, Ansing, Tah. Washim,
District Washim.                                                               ..Petitioner.

        ..Vs..

1.      Deputy Commissioner and
        Vice-President, The Scheduled
        Tribe Certificate Scrutiny Committee,
        Amravati, Opposite of office of State
        Information Commission, Chaprashipura,
        Amravati.

2.       State Common Entrance Test Cell,
         Maharashtra State (Admission to
         undergraduate courses in Agriculture,
         2021-2022), through Commissioner
         and Competent Officer, 8th Floor,
         New Axcelsor Building, A.K. Nayak,
         Fort, Mumbai 400 001.                                               ..Respondents.
------------------------------------------------------------------------------------------------
        Mr. Ram Karode, Advocate for the petitioner.
        Mr. K.L. Dharmadhikari, A.G.P. for respondent No.1.
        Mr. N.A. Gaikwad, Advocate for respondent No.2.
------------------------------------------------------------------------------------------------
                          CORAM :- SUNIL B. SHUKRE AND
                                           ANIL L. PANSARE, JJ.

DATED :- 3.12.2021.

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

Heard learned counsel for the petitioner, Mr. K.L.

wp4914.2021.odt

Dharmadhikari, learned A.G.P. and Mr. N.A. Gaikwad, learned

Advocate who appear by waiving notice for respondent Nos.1 and 2,

respectively.

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

consent.

3. Petition is partly allowed.

4. We direct respondent No.2 to decide the tribe claim of the

petitioner, in accordance with law, at the earliest and preferably within

six months from the date of receipt of the order, the petitioner being a

student.

5. We direct respondent No.2 to take appropriate decision on the

application of the petitioner in view of information brochure 2021-

2022 for various courses run by different Agricultural Universities in

the State of Maharashtra, in accordance with law.

6. Rule is made absolute in the above terms. No order as to costs.

Signed By:NILESH VILASRAO
                                                     JUDGE                                  JUDGE
TAMBASKAR
Private Secretary

Signing Date:04.12.2021 17:32
                                Tambaskar.