Vedant S/O Sunil Newale Thr. ... vs Scheduled Tribes Caste ...
2021 Latest Caselaw 13578 Bom

 Judgment                                1                        W.P.No.3633.2021.odt


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

                          WRIT PETITION NO. 3633 OF 2021


          Vedant S/o Sunil Newale,
          Aged about 19 years, Occu. - Student,
          through natural guardian father
          Shri Sunil Chandrabhan Newale,
          R/o. Paratwada, Tq. Achalpur,
          District Amravati.

                                                             .... PETITIONER

                                   // VERSUS //


          Scheduled Tribes Caste Certificate
          Scrutiny Committee, through its
          Member Secretary, Chaparasipura,
          Amravati.
                                                .... RESPONDENT
  ______________________________________________________________
      Shri R. S. Parsodkar, Advocate for the petitioner.
      Ms. N. P. Mehta, A.G.P. for the respondent.
 ______________________________________________________________


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

DATED : 17.09.2021

ORAL JUDGMENT : (Per Sunil B. Shukre, J.)

1. Heard Shri Parsodkar, learned counsel for the petitioner

and Ms Mehta, learned A.G.P. who appears by waiving notice for

respondent.

Judgment 2 W.P.No.3633.2021.odt

2. Rule. Rule made returnable forthwith. Heard finally by

consent of the learned counsel appearing for the parties.

3. It is the contention of the learned counsel for the petitioner

that there are several validities existing in the family and therefore, as

per Rule 12 of the Maharashtra Scheduled Tribes (Regulation of

Issuance and Verification of) Certificate Rules, 2003 the petitioner is

entitled to be issued caste validity certificate at the earliest.

4. It seems that the application filed by the petitioner for

issuance of the validity certificate is under consideration of the

respondent-Committee. We are not aware of the stage at which this

proceeding is pending before the respondent-Committee. However,

taking into consideration the submissions made across the bar on

behalf of the petitioner, we are of the view that in a matter like this, the

proceeding could reasonably be concluded within a period of eight

weeks.

5. Accordingly, we direct respondent-Committee to decide the

caste/tribe claim of the petitioner in accordance with law, within a

period of eight weeks from the date of receipt of the order.

Rule accordingly. No costs.

            (ANIL S. KILOR, J.)                   (SUNIL B. SHUKRE J.)

 Kirtak