Nandini Dnyaneshwar Thakur vs The State Of Maharashtra Thr Its ...
2021 Latest Caselaw 2353 Bom

                                             1                                        949.odt

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          949 WRIT PETITION NO.2230 OF 2021

                     NANDINI DNYANESHWAR THAKUR
                                    VERSUS
        THE STATE OF MAHARASHTRA THR ITS SECRETARY AND OTHERS
                                       ...
             Advocate for the Petitioner : Shri M. A. Golegaonkar
              AGP for the Respondents/State : Shri S. K. Tambe
                                       ...
                         CORAM : S. V. GANGAPURWALA &
                                      SHRIKANT D. KULKARNI, JJ.

                                  DATE :     04th FEBRUARY, 2021

                                       ...
OPERATIVE ORDER :

.        For the reasons to be recorded separately, we pass the following

order.

1. The Writ Petition is allowed.

2. The impugned judgment and order passed by the Committee is

quashed and set aside.

3. The Committee shall issue validity certifcate to the petitioner of

''Thakur'' Scheduled Tribe immediately.

4. The said validity certifcate shall be subject to the decision that

would be taken by the committee in the proceedings re-opened of the

validity holders relied by the petitioner.

5. Authenticated copy be given.

(SHRIKANT D. KULKARNI, J.) (S. V. GANGAPURWALA, J.) shp/-