Rutuja D/O Ravindra Sherkar (Sau. ... vs Scheduled Tribe Caste Scrutiny ...
2021 Latest Caselaw 5739 Bom

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

                               WRIT PETITION NO.1502/2021

          Rutuja D/o Ravindra Sherkar,
          (Sau. Rutuja W/o Anand Paliya),
          Aged : 26 Years, Occupation : Student,
          R/o. Ravi Nagar, Near Panchpavati
          Play Ground, Amravati,
          Tq. and Distt. Amravati.                            .... PETITIONER

                                      // VERSUS //

 1.     Scheduled Tribe Caste Scrutiny
        Committee, Irvin Chowk, Amravati,
        Tq. and District : Amravati, through
        its Member Secretary.

 2.     Datta Meghe Institute of Management
        Studies, through its Principal,
        Atrey Layout, Nagpur,
        District - Nagpur 440022.                             .... RESPONDENTS

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          Shri M. D. Lakhey, Advocate for petitioner.
          Shri A. A. Madiwale, AGP for respondent no.1.
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                                   CORAM : SUNIL B. SHUKRE AND
                                           AVINASH G. GHAROTE, JJ.

DATE : 30/03/2021

ORAL JUDGMENT : (PER:- SUNIL B. SHUKRE, J.)

1] Heard Shri Lakhey, learned counsel for the petitioner and

Shri Madiwale, learned AGP, who appears by waiving notice for

respondent no.1.

10.wp.1502.2021.odt

2] Rule. Rule made returnable forthwith.

3] Heard finally by consent of the parties present before the

Court.

4] Notice has not been issued to respondent no.2 as relief

claimed against respondent no.2, for the present, is not pressed much.

5] The relief claimed here against respondent no.1 is of limited

nature and therefore, this petition is allowed in terms of prayers clause

(i). The respondent no.1 is directed to decide the caste claim of

petitioner within eight weeks from the date of the order, in accordance

with law.

6] It is made clear here that the claim of the petitioner is

pending for its verification in this case since last four years and

therefore, no further time shall be granted to respondent no.1 for

deciding the same in accordance with law within the period stipulated as

above.

Rule accordingly. No costs.

(AVINASH G. GHAROTE, J) (SUNIL B. SHUKRE J.)

Sarkate.