Vijaykumar S/O Gulabrao Thakur vs The State Of Maharashtra, Thr. ...
2021 Latest Caselaw 16572 Bom

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                                                                            wp192.2020.odt

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


                               WRIT PETITION NO.192/2020


 Vijaykumar S/o Gulabrao Thakur,
 aged 47 Yrs., Occ. Service,
 R/o At Post Lonar, Tq. Lonar,
 Dist. Buldana.                                                                 ..Petitioner.

          ..Vs..

 1.       The State of Maharashtra,
          through it's Secretary,
          Tribal Welfare Department,
          Mantralaya, Mumbai - 32.

 2.       Committee for Scrutiny and
          Verification of Tribal Claims,
          Amravati Region, Amravati,
          through it's Dy. Director (R) and
          Member Secretary, having it's office
          at Amravati, Tq. & Dist. Amravati.

 3.       Zilla Parishad, Buldana,
          through it's Chief Executive Officer,
          Tq. & Dist. Buldana.

 4.       The Education Officer (Primary),
          Zilla Parishad, Buldana.                                            ..Respondents.


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          Mr. Pavan K. Raulkar, Advocate for the petitioner.
          Mr. Neeraj R. Patil, A.G.P. for respondent Nos.1 and 2.
          Mr. Tariq M. Zaheer, Advocate for respondent No.3.
 -------------------------------------------------------------------------------------
                           CORAM :- SUNIL B. SHUKRE AND
                                            ANIL L. PANSARE, JJ.

DATED :- 30.11.2021.

wp192.2020.odt

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

Heard. Rule. Rule made returnable forthwith. Heard finally

by consent.

2. It appears that the tribe claim of the petitioner is pending with

respondent No.2 Scrutiny Committee since the year 2007. Such a

long pending claim is required to be decided expeditiously at the

command of respondent No.2 Committee. The petition is, therefore,

partly allowed and respondent No.2 Committee is directed to decide

the tribe claim of the petitioner, in accordance with law, as early as

possible and in any case, within eight weeks from the date of the

order. Interim relief granted by this Court on 10 th January, 2020 is

continued till decision of the Scrutiny Committee and in case the

decision goes adverse against the petitioner, for a further period of two

weeks from the date of such adverse decision, if any.

3. Rule is made absolute in the above terms. No costs.

                               JUDGE                                  JUDGE



 Tambaskar.