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Ku. Samiksha D/O Gajanan ... vs S. T. Caste Certificate Scrutiny ...
2021 Latest Caselaw 16406 Bom

Citation : 2021 Latest Caselaw 16406 Bom
Judgement Date : 25 November, 2021

Bombay High Court
Ku. Samiksha D/O Gajanan ... vs S. T. Caste Certificate Scrutiny ... on 25 November, 2021
Bench: S.B. Shukre, Anil Laxman Pansare
 52-WP4127.21-J-Judgment                                                                  1/2


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


                    WRIT PETITION NO. 4127                    OF 2021


 PETITIONER :                      Ku.Samiksha D/o Gajanan Suryavanshi,
                                   Age: 18 years, Occ: Student, R/o.
                                   Narayan Nagar, Near Balaji Gining,
                                   Karanja Lad, Dist. Washim.

                                      ...VERSUS...

 RESPONDENT :                       Schedule Tribe Caste Certificate Scrutiny
                                    Committee, Old By Pass, Chaprashipura,
                                    Amravati Division, Amravati, Through its
                                    Vice Chairman/Jt. Commissioner.

 -------------------------------------------------------------------------------------------
             Mr.Ankush P. Kalmegh, counsel for the petitioner.
                    Mr. N. R. Patil, AGP for the respondent.
  -------------------------------------------------------------------------------------------

                                   CORAM : SUNIL B. SHUKRE &
                                           ANIL L. PANSARE, JJ.
                                   DATE          : 25.11.2021


 ORAL          J U D G M E N T (Per : Sunil B. Shukre, J.)


                  Heard.


2. Rule. Rule made returnable forthwith. Heard finally

by consent of the learned counsel appearing for the parties.

KHUNTE

52-WP4127.21-J-Judgment 2/2

3. We direct the respondent to decide the Tribe Claim of

the petitioner in accordance with law as expeditiously as possible

in any case, within four weeks from the date of the order.

4. Rule accordingly. No costs.

(ANIL L. PANSARE, J) (SUNIL B. SHUKRE, J)

KHUNTE

 
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