Shubham Balaji Parodwad vs The State Of Maharashtra Thr ...
2021 Latest Caselaw 4478 Bom

                                       (1)                            917-wp-4244-2021



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD
               917 WRIT PETITION NO.4244 OF 2021

 SHUBHAM BALAJI PARODWAD                                       ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA THR PRINCIPAL SECRETARY
 AND ANOTHER                         ..RESPONDENTS
                        ...
 Mr. Chandrakant R. Thorat, Advocate for the
 Petitioner.
 Mr. A. R. Kale, AGP for Respondents-State.
                                             ...
                                  CORAM : S. V. GANGAPURWALA &
                                          SHRIKANT D. KULKARNI, JJ.

DATED : 10th MARCH, 2021.

PER COURT:-

1. The tribe claim of the petitioner is invalidated.

2. Issue notice to respondents.

3. The learned A.G.P. waives service of notice for both the respondents and seeks time.

4. Stand over to 05.05.2021.

5. Till then, respondents shall not take adverse action against the petitioner pursuant to the impugned judgment.

 (SHRIKANT D. KULKARNI)                           (S. V. GANGAPURWALA)
             JUDGE                                        JUDGE


 Devendra/March-2021