Gajanan S/O Bhanudas Shinde vs S.T. Caste Certificate Scrutiny ...
2021 Latest Caselaw 12617 Bom

                                                                            1wp.1851.2021.odt
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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.

                    CIVIL APPLICATION (CAW) NO.1224 OF 2021
                                       IN
                    CIVIL WRIT PETITION NO.1851 OF 2021 (D)

                      GAJANAN S/O BHANUDAS SHINDE
                                    VS
 SCHEDULE TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE, AMRAVATI DIVISION,
                               AND OTHERS
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders or directions            Court's or Judge's orders.
and Registrar's Orders.
                            Mr. A.P. Kalmegh, Advocate for petitioner
                            Mr. N.R. Patil, AGP for the respondent/State

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

                            DATE         : 03rd SEPTEMBER, 2021.


                                         Heard.
                            2..          For the reasons stated in the application, the
                            application is allowed.

3. Paragraph No.3(a) of the judgment and order dated 27.08.2021 be substituted by the following paragraph:

"The scrutiny committee as per the letter dated 04.02.2020 issued by Tahsildar, Akola found that the caste certificate which was called upon to scrutinize is bogus. The letter dated 04.02.2020 issued by Tahsildar, Akola was never informed to petitioner. After passing

1wp.1851.2021.odt

impugned order, petitioner sought/received information that the original record pertaining to caste certificate is not available at the office of Tahsildar, Akola and the reason for non- availability original record is that it is destroyed in fire. There is also a letter issued by Tahsildar, Akola on 3rd February, 2021 to the vigilance cell officer that the caste certificate was indeed issued to petitioner but the record was not available. The evidence relating to these facts of the case needs to be considered by the scrutiny committee."

4. Necessary corrections be made accordingly.

5. The application is disposed of.

                                           JUDGE                               JUDGE
nd.thawre