Atul Vasant Patil vs The State Of Maharashtra And ...
2021 Latest Caselaw 4185 Bom

                                       1                              wp 4264.2021

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

                  WRIT PETITION NO. 4264 OF 2021

          Atul Vasant Patil,
          Age: 45 years, Occu.: Farmer,
          R/o.: Yawal, Tq.: Yawal,
          Dist.: Jagaon                                      .. Petitioner

                   VERSUS

 1.       State of Maharashtra
          Through Principal Secretary,
          Social Justice Department,
          Mantralaya, Mumbai-32

 2.     District Level Caste Certificate
        Scrutiny Committee, Jalgaon,
        Dist.: Jalgaon
        (Through it's Member Secretary) .. Respondents
                             ...
                 Advocate for Petitioner:
      Mr. Ajinkya Reddy h/f. Mr. Atmaram J. Patil
         AGP for Respondents: Ms. V. S. Chaudhari
                             ...


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

DATE: 08th MARCH, 2021

ORAL JUDGMENT (Per S. V. Gangapurwala, J.):

1. Rule. Rule returnable forthwith. With the

consent of the learned Counsel for the parties,

the petition is taken up for final hearing.

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 2.       Mr.      Reddy         holding            for    Mr.     Patil,          learned

 Counsel           for         the    petitioner             submits          that        the

petitioner is issued with the caste certificate of

'Kunbi' (OBC). The petitioner had submitted

proposal seeking verification of his caste claim

with respondent no. 2 Committee, however, the same

is not accepted on the ground that it is not

submitted through any institution. The learned

Counsel submits that even if an individual submits

the proposal, the committee has to verify it.

3. We have heard learned A.G.P.

4. Time and again, we have directed respondent

no.2 Committee to accept the proposal for

verification of the caste claim even if the said

proposal is submitted by the individual provided

that the proposal is in a proper format.

5. Respondent no. 2 Committee shall accept the

proposal submitted by the petitioner in proper

format for verification of his caste claim. Upon

submission of the proposal in a proper format for

3 wp 4264.2021

verification of his caste claim by the petitioner,

the respondent no. 2 Committee shall decide the

same expeditiously, preferably within six (06)

months. The petitioner shall cooperate in

expeditious disposal of the said proceedings.

6. Rule accordingly made absolute in above

terms.

7. Writ Petition is accordingly disposed of. No

costs.

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

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