Subhash Ganpatrao Nandanwar vs Scheduled Tribe Caste Scrutiny ...
2021 Latest Caselaw 5741 Bom

                                                                         9.wp.1501.2021.odt
                                              1

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

                               WRIT PETITION NO.1501/2021

          Subhash Ganpatrao Nandanwar,
          Aged : 63 Years, Occupation: Retired,
          R/o Samraspura, Achalpur,
          Tq. Achalpur, District : Amravati.                  .... PETITIONER

                                      // VERSUS //

 1.      Scheduled Tribe Caste Scrutiny
         Committee, Irvin Chowk, Amravati,
         Tq. and District : Amravati.

 2.      Jagdambha Mahavidyalaya,
         Achalpur, through its Principal,
         Tah. Achalpur, District : Achalpur.                  .... RESPONDENTS

 ---------------------------------------------------------------------------------------
          Shri M. D. Lakhey, Advocate for petitioner.
          Shri N. R. Patil, AGP for respondent no.1.
 ---------------------------------------------------------------------------------------



                                   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 Patil, learned AGP, who appears by waiving notice for respondent

no.1.

2] Rule. Rule made returnable forthwith.

9.wp.1501.2021.odt

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

Court.

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

has been claimed against respondent no.2.

5] The relief claimed here 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 seven 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.