Ku. Ujwala D/O Pralhadrao Pawar ... vs The Vice-Chairman/ ...
2021 Latest Caselaw 14378 Bom

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

                            WRIT PETITION NO. 3872 OF 2021
                             Ku. Ujwala d/o Pralhadrao Pawar
                                           Vs.
                  The Vice-Chairman/Member-Secretary, Amravati and anr.
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
                            Ms. Preeti D. Rane, Advocate for petitioner.
                            Ms. Ketki Joshi, GP for respondent/State.

                            CORAM : SUNIL B. SHUKRE AND
                                    ANIL S. KILOR, JJ.

                            DATE         : 4th OCTOBER, 2021.

                                          Heard.

2. The contention is that it is not disputed by the Committee that Pandurang Pralhadrao Pawar whomsoever the certificate has been granted on the basis of the directions given by this Court is a relative of the petitioner, Pandurang being his real brother but, what is held by the Scrutiny Committee and quite erroneously is that the 1925 document, which has been accepted by the High Court in its judgment dated 30.08.2019 of Writ Petition No.3735/2017, as credibly establishing tribe claim of Pandurang Pralhadrao Pawar, is not a document which could be relied upon for establishing the tribe claim of the petitioner on the

11.wp3872.2021.odt

ground that this document does not make it clear as to who was the male child born to Bajirao and therefore, the relationship of the male child shown in 1925 document is not established with the petitioner herein.

3. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.

4. Ms. Ketki Joshi, learned GP waives service of notice for respondent Nos.1 & 2.

5. Meanwhile, no coercive action be taken against the petitioners in relation to his service, until further orders.

                                       JUDGE                          JUDGE
Prity