Shravani D/O Khushal Kumbhare, ... vs Scheduled Tribes Caste Certi. ...
2021 Latest Caselaw 9385 Bom

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                                                                           wp2473.2021.odt

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


                               WRIT PETITION NO.2473/2021


 Shravani D/o Khushal Kumbhare,
 aged about major, Occ. Student,
 Natural Guardian of the petitioner
 father Shri Khushal S/o Dattatraya
 Kumbhare, aged about 55 Yrs.,
 Occ. Business, R/o 41, Sadanand
 Ward (Khadakpura), Umarkhed,
 Tq. Umarkhed, Dist. Yavatmal.                                                  ..Petitioner.

          ..Vs..

 1.       The Scheduled Tribes Caste Certificate
          Scrutiny Committee, through its
          Principal Secretary and Deputy Director
          Sanna Building Opp. Govt. Rest House,
          Chaprashipura, Amravati.

 2.       The Tribal Development Commissionerate,
          through its Commissioner, Adiwasi Vikas
          Bhawan, 1st Floor, Old Area Road,
          Nashik 422 002.                                                     ..Respondents.
 ------------------------------------------------------------------------------------------------
 Shri Ashwin Deshpande, Advocate for the petitioner.
 Shri N.R. Patil, A.G.P. for respondent Nos.1 and 2.
 ------------------------------------------------------------------------------------------------
                           CORAM :- SUNIL B. SHUKRE AND
                                            ANIL S. KILOR, JJ.

DATED :- 16.7.2021.

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

Hearing is conducted through Video Conferencing and all the

learned Advocates agreed that the audio and visual quality was proper.

wp2473.2021.odt

2. Heard Shri Ashwin Deshpande, learned counsel for the

petitioner and Shri N.R. Patil, learned A.G.P. who appears by waiving

notice for respondent Nos.1 and 2.

3. Rule. Rule made returnable forthwith. Head finally by consent.

4. A limited relief has been sought in this petition and in our view

it can be granted. Accordingly, the petition is allowed. Respondent

No.1 is directed to decide the caste claim of the petitioner, in

accordance with law, within a period of four months from the date of

appearance of the petitioner before it. The petitioner to appear before

respondent No.1 on 29th July, 2021 at 11:00 a.m., provided the caste

claim of the petitioner is not decided. Rule accordingly. No costs.

                               JUDGE                                JUDGE




 Tambaskar.