Tanushri D/O Kishor Nemade vs The Vice - Chairman/ ...
2021 Latest Caselaw 16380 Bom

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                                                                           wp4763.2021.odt

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


                               WRIT PETITION NO.4763/2021


 Tanushri D/o Kishor Nemade,
 aged about 18 Yrs., Occu. Student,
 R/o At Post Satepal, Taluka Ner,
 Dist. Yavatmal.                                                                ..Petitioner.

          ..Vs..

 The Vice-Chairman / Member Secretary,
 Scheduled Tribe Caste Certificate Scrutiny
 Committee, Chaprashipura, Amravati.                                          ..Respondent.
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          Ms Preeti Rane, Advocate for the petitioner.
          Mr. D.P. Thakare, Additional Government Pleader for the respondent.
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                           CORAM :-        SUNIL B. SHUKRE AND
                                           ANIL L. PANSARE, JJ.

DATED :- 25.11.2021.

ORAL JUDGMENT (Per Sunil B. Shukre, J.)

Heard Ms Preeti Rane, learned counsel for the petitioner and

Mr. D.P. Thakare, learned Additional Government Pleader, who

appears by waiving notice for the respondent.

2. Rule. Rule made returnable forthwith. The matter is

heard finally by consent of the learned counsel for the parties.

3. The petitioner is a student, whose application for scrutiny

of her tribe claim is pending with respondent since 27.7.2020 and

wp4763.2021.odt

who has, as submitted by the learned counsel for the petitioner,

complied with the conditions prescribed in the Government Resolution

dated 10.12.2019, in particular the condition of submission of an

application for scrutiny while studying in XII Standard, on or before

30th November, 2020.

4. Considering these circumstances, we are of the view that

necessary directions are required to be issued to the respondent-

Committee.

5. Accordingly, the Writ Petition is allowed.

6. The respondent-Committee is directed to decide the

application of the petitioner seeking validation of her tribe status, in

accordance with law, as expeditiously as possible, preferably within

one month from the date of the receipt of the order.

7. The petitioner to appear before the respondent-

Committee on 1st December, 2021.

Rule accordingly. No costs.

                               JUDGE                                       JUDGE




 Tambaskar.