Sunil Chandrabhan Newale vs Shri. Rajendra Bharud, ...
2021 Latest Caselaw 17666 Bom

                                                                            1                                                5-CP-302-21

                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     NAGPUR BENCH AT NAGPUR
                     CONTEMPT PETITION NO. 302 OF 2021
                  SUNIL CHANDRABHAN NEWALE AND OTHERS
                                   VERSUS
SHRI RAJENDRA BHARUD, COMMISSIONER, TRIBAL RESEARCH AND TRAINING INSTITUTE,
                              PUNE AND OTHERS
                                     IN
                       WRIT PETITION NO. 7075 OF 2016
                         SUNIL CHANDRABHAN NEWALE
                                   VERSUS
      THE SCHEDULED TRIBES CERTIFICATE SCRUTINY COMMITTEE AND ANOTHER
                                          WITH
                            WRIT PETITION NO. 7076 OF 2016
                             KU. TALIKA D/O SUDHIR NEWALE
                                         VERSUS
             THE SCHEDULED TRIBES CERTIFICATE SCRUTINY COMMITTEE, AMRAVATI
                                         WITH
                            WRIT PETITION NO. 7077 OF 2016
                                HIMANSHU SUDHIR NEWALE
                                        VERSUS
             THE SCHEDULED TRIBES CERTIFICATE SCRUTINY COMMITTEE, AMRAVATI
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Office Notes, Office Memoranda of Coram,                                                    Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                              Shri R. S. Parsodkar, Advocate for petitioners.

                              CORAM : A.S. CHANDURKAR AND G. A. SANAP, JJ.

DATE : 20/12/2021 It is submitted by the learned counsel for the petitioners that despite directions issued in Writ Petition No.7075/2016 for issuing validity certificate to the petitioner therein, the Scrutiny Committee in its order dated 07/12/2021 and specifically in Paragraph No.12 has observed that this judgment of High Court was contrary to the decision of the Hon'ble Supreme Court in the case of State of Maharashtra Vs. Milind and others, reported in 2001 (1)Mh. L. J. 1.

2 5-CP-302-21

On perusal of the aforesaid observations, issue notice to the respondent Nos.1 to 3 returnable in three weeks.

           (G. A. SANAP, J.)                          (A.S. CHANDURKAR, J.)


Choulwar
                       Digitally signed by
            VITHAL     VITHAL MAROTRAO
            MAROTRAO   CHOULWAR
                       Date: 2021.12.21
            CHOULWAR   18:53:32 +0530