Neha D/O Ramhari Chavhan (Minor) ... vs The State Of Maharashtra Dept. Of ...
2021 Latest Caselaw 16564 Bom

                                        1                       wp4336.21

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                    NAGPUR BENCH : NAGPUR


               WRIT PETITION NO.4336 OF 2021



Neha d/o Ramhari Chavhan,
age 17 years (minor), occupation :
student, u/g of father, viz. Ramhari
s/o Baburao Chavhan, age 52 years,
occupation : service, r/o Tondgaon,
Taluq and District Washim.                           ...     Petitioner

      - Versus -

1)   The State of Maharashtra,
     Department of Tribal Development,
     Mantralaya, Mumbai-32,
     through its Secretary.

2)   The Scheduled Tribe Caste
     Certificate Scrutiny Committee,
     Amravati Division, Amravati,
     through its Member Secretary
     (copies for both the respondents
     to be served on the Government
     Pleader, High Court of Bombay,
     Bench at Nagpur).                         ...         Respondents

            -----------------
Shri A.P. Chaware, Advocate for petitioner.
Smt. K.S. Joshi, I/c. Government Pleader for the respondents.
            ----------------

                      CORAM : SUNIL B. SHUKRE AND
                              ANIL L. PANSARE, JJ.

DATED : NOVEMBER 30, 2021 2 wp4336.21

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

Heard Shri Chaware, learned Counsel for the petitioner, and

Smt. Joshi, learned I/c. Government Pleader for the respondents.

2) Rule, returnable forthwith. Heard finally by consent of the

learned Counsel for the parties.

3) The petitioner is a student and, therefore, would expect the

Scrutiny Committee to decide her tribe claim at the earliest, in her

anxiety, to secure admission to best Colleges for pursuing her

academic dreams. It would then be reasonable for this Court to

issue directions to the respondent no.2 Scrutiny Committee for

expediting the decision in the matter.

4) In view of above, the petition is partly allowed. The

respondent no.2 Scrutiny Committee is directed to decide the tribe

claim of the petitioner in accordance with law at the earliest,

preferably within six months from the date of receipt of this

judgment. Rule accordingly. No costs.

                                       JUDGE                                           JUDGE

                              khj
Digitally Signed By:KAMAL HUNDRAJ
JESWANI
Signing Date:01.12.2021 11:27