Kawarlal Raghunath Koli And ... vs The Scheduled Tribe Certificate ...
2021 Latest Caselaw 2904 Bom

                                     1                   999-WP-2109-2021

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                         WRIT PETITION NO. 2109 OF 2021


Kawarlal Raghunath Koli and Ors.                           ...Petitioners

            Versus

The Scheduled Tribe Certificate Scrutiny
Committee, Nandurbar,
Through its Member Secretary                               ...Respondent


Mr B.S. Deshmukh, Advocate for Petitioners
Mr S.G. Karlekar, A.G.P. for Respondent-State


                                CORAM : S.V. GANGAPURWALA AND
                                        SHRIKANT D. KULKARNI, JJ.

                                 DATE     : 12th FEBRUARY, 2021

 PER COURT :

1. The tribe claim of the petitioners is invalidated under the

common judgment.

2. Issue notice to the respondents, returnable on 5 th April, 2021.

The learned Assistant Government Pleader accepts notice for respondent.

3. The learned Assistant Government Pleader shall get the record

by the next date.

4. Till then, adverse action shall not be taken against the petitioner

No. 3 with regard to his appointment as Police Patil.

[ SHRIKANT D. KULKARNI, J. ] [ S.V. GANGAPURWALA, J. ]

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