Vedant S/O Dadarao Wankhade vs The ...
2021 Latest Caselaw 15580 Bom

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

                         WRIT PETITION NO. 4283 OF 2021
  Vedant s/o Dadarao Wankhade
  Aged about 18 years,
  Occupation: Student
  R/o. At Post Chawara, Tq. Jalgaon,
  Jamod, Distt. Buldhana.                                .... PETITIONER

                                 // VERSUS //

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

  Ms. Preeti D. Rane, Advocate for petitioner.
  Mr. N.R. Patil, AGP for respondent/State.
  ________________________________________________________________
  s




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

DATE : 28th OCTOBER, 2021.

ORAL JUDGMENT: [PER: S.B. Shukre, J.]

Heard Ms. Preeti Rane, learned counsel for the

petitioner and Mr. N.R. Patil, learned AGP who appears by waiving

notice for respondent.

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

heard finally by consent of the learned counsel for the parties.

3. The petitioner is a student, whose application for

scrutiny of his tribe claim is pending with respondent since

December 2019, and who has, as submitted by the learned counsel

7.wp4283.2021jud..odt

for the petitioner, complied with the conditions prescribed in the

Government Resolution dated 10.12.2019, in particular the

condition of submission of an application for scrutiny while studying

in XI Standard, on or before 31st December,. 2019.

4. Considering these circumstances, we are of the view

that necessary directions are required to be issued to the

respondent-Committee.

5. Accordingly, the Writ Petition is allowed.

6. The respondent-Committee is directed to decide the

application of the petitioner seeking validation of his tribe status, in

accordance with law, as expeditiously as possible, preferably within

one month from the date of the receipt of the order.

7. The petitioner to appear before the respondent-

Committee on 1st November, 2021.

Rule accordingly. No costs.

                             JUDGE                                  JUDGE
Prity