Imamkhan Vajirkhan Tadvipathan vs The State Of Maharashtra And ...
2021 Latest Caselaw 7854 Bom

                                     1              36-wp 5236-2021.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 5236 OF 2021

 Imamkhan Vajirkhan Tadvipathan                                  .. Petitioner

          Versus

 The State of Maharashtra and others                             .. Respondents

 Mr. Panditrao S. Anerao, Advocate for the Petitioner.
 Mr. P. N. Kutti, AGP for Respondent Nos. 1 to 5.

                               CORAM :    S. V. GANGAPURWALA &
                                          M. G. SEWLIKAR, JJ.

DATED : 14th JUNE, 2021.

PER COURT:-

. The learned counsel for the petitioner submits that the petitioner

is working as a Police Patil. The tribe claim of the petitioner as "Tadvi"

(Scheduled Tribe) is referred to the committee in the year 2016. The

same is pending and not yet decided. The vigilance is not yet

conducted.

2. The learned A.G.P. accepts notice for all respondents.

3. To get the proceeding decided within stipulated period is not in

the hands of the litigant.

4. Considering the fact that the validation proceeding is pending,

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we pass the following order.

5. The respondent No. 2 / committee shall decide the validation

proceeding in respect of the tribe claim of the petitioner expeditiously

and preferably within a period of six (06) months from the date of

appearance of the petitioner. The petitioner shall appear before the

committee on 05.07.2021 and co-operate in expeditious disposal of the

proceeding.

6. The impugned communication is quashed and set aside.

7. The respondents shall not take adverse action against the

petitioner only on the ground that the validation proceeding is pending.

8. The respondents may take further course of action depending

upon the judgment that would be delivered by the committee in the

validation proceeding.

9. Writ petition is disposed of. No costs.

 ( M. G. SEWLIKAR )                                 ( S. V. GANGAPURWALA )
      JUDGE                                                   JUDGE




 P.S.B.


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