Gayatri D/O Kailash Wankhade vs The Vice-Chairman/Member ...
2021 Latest Caselaw 15067 Bom

                                                                  8WP4099.2021.odt
                                               1/2



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

                          WRIT PETITION NO.4099 OF 2021

  Gayatri D/o Kailash Wankhede,
  Aged about 20 years,
  Occupation : Student,
  R/o Jagdamba Nagar, Shegaon,
  Tq. Shegaon, Dist. Buldhana.                                 .... PETITIONER

                  // VERSUS //

  1) The Vice-Chairman/Member-Secretary,
  Scheduled Tribe Caste Certificate Scrutiny
  Committee, Chaprashipura, Amravati.                          .... RESPONDENT



  Ms. Preeti Rane, Advocate for petitioner.
  Mr. Ukey, Addl. GP for respondent/State
  ________________________________________________________________

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

DATE : 14th OCTOBER, 2021.

ORAL JUDGMENT: [PER: SUNIL B. SHUKRE, J.]

Heard Ms Rane, learned counsel for the petitioner and Mr

Ukey, learned Addl.G.P. for respondent/State, who appears by

waiving notice.

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

finally with the consent of the learned counsel for the parties.

8WP4099.2021.odt

3. Respondent/Scrutiny Committee is directed to decide the

caste claim of the petitioner, which is pending since January-2020,

in accordance with law, as expeditiously as possible and in any case

within a period of four months from the date of appearance of the

petitioner before the respondent/Scrutiny Committee.

4. The petitioner shall appear before the respondent/Scrutiny

Committee on 25.10.2021.

5. Rule accordingly. No costs.

                           JUDGE                             JUDGE




nd.thawre