Sushil Chandrashekhar Ramod vs The State Of Maharashtra And ...
2021 Latest Caselaw 15452 Bom

                                           1                               1046 wp.7635.21.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                        BENCH AT AURANGABAD.
                        1046 WRIT PETITION NO.7635 OF 2021

                        SUSHIL CHANDRASHEKHAR RAMOD
                                   VERSUS
                     THE STATE OF MAHARASHTRA AD OTHERS
                                     ...
Advocate for Petitioners : Mr. Chandrakant R. Thorat.
AGP for Respondent/State: Mr. S. G. Karlekar.
                                    ...


                                    CORAM : S. V. GANGAPURWALA &
                                            R. N. LADDHA, JJ.

                                    DATE       :   27th October, 2021.

P.C.:

.         The caste claim of the petitioner is invalidated.



2         We have heard Mr. Thorat, learned counsel for petitioner and the

learned AGP.



3         The sale-deeds are relied in the judgment of the Committee.

Mr. Thorat, learned counsel submits that the sellers shown in the said

sale-deeds are paternal blood relative of the petitioner namely

Ramchand Gangadhar Ramod. We are not going into the details of

the same. It was not possible for this Court for the first time to verify

the relationships. It appears that the petitioner was not confronted with

the said documents and could not file his say to the same.

                                                2                               1046 wp.7635.21.odt


      4         In view of that, we are inclined to grant one more opportunity to

      the petitioner.



      5         The judgment of the Committee is set aside.



      6         The parties are relegated before the Committee.



      7         The petitioner shall appear before the Committee on 1st

November, 2021 and file his say with regard to the documents in

question i.e. various sale-deeds.

8 The Committee shall consider the same and take a fresh

decision preferably by 12th November, 2021.

9 We have directed the Committee to take decision afresh by 12th

November, 2021 as the the petitioner is exploring possibility of

admission to the professional course and that the vigilance is already

concluded.

10 The writ petition is disposed of. No costs.

[ R. N. LADDHA, J. ] [ S. V. GANGAPURWALA, J. ] nga