Citation : 2021 Latest Caselaw 13011 Bom
Judgement Date : 9 September, 2021
30-WP 2232.2020.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO. 2232 OF 2020
(1) Premlata Kawduji Burange
aged about 37 years, Occ. - Service ;
and
(2) Om Premlata Burange,
aged about 17 years, Occu. - Student, .. Petitioners
Both r/o Kathane Layout, Near Narhari
Temple, Dhuniwale Math Chowk,
Nalwadi, Nagpur Road, Wardha - 442001
Versus
Sub-Divisional officer, Hinganghat,
Dist.Wardha
.. Respondent
Mr. Abdul Subhan, Advocate for petitioners.
Mr. A. S. Fulzele, Addl.G.P. for sole respondent.
CORAM : SUNIL B. SHUKRE AND
ANIL S. KILOR, JJ.
DATED : 09/09/2021
ORAL JUDGMENT (Per Sunil B. Shukre, J.)
Heard Mr. Abdul Subhan, learned counsel for the
petitioner and Mr. A. S. Fulzele, learned Additional Government
Pleader for sole respondent.
PAGE 1 OF 2
30-WP 2232.2020.odt
(2) Rule. Rule made returnable forthwith. Heard
finally by consent of the learned counsel appearing for the parties.
(3) The petition claims limitedly which in our opinion
can be granted. The petition is allowed. The respondent is directed to
decide the application filed by the petitioners dated 18/01/2020
(Annexure-C) within one month from the date of the receipt of the
order, keeping in view, the judgment of this Court rendered in Anchal
d/o Barati Badwaik vs. The District Caste Scrutiny Committee and
others, Writ Petition No.4905 of 2018 decided on 08/04/2019.
[ANIL S. KILOR] [SUNIL B. SHUKRE]
KOLHE/P.A.
PAGE 2 OF 2
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