Sukhdeo S/O Ambadas Hedaoo vs Maharashtra State Board Of ...
2021 Latest Caselaw 14094 Bom

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                                                                           wp6086.2019.odt

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



                     CIVIL APPLICATION (CAW) NO.937/2021
                                     AND
                          WRIT PETITION NO.6086/2019


 Sukhdeo S/o Ambadas Hedaoo,
 aged about 61 Yrs., Occ. Superannuated,
 R/o Jalaram Nagar, Line 1, Amravati,
 Tq. & Dist. Amravati.                                                           ..Petitioner.

          ..Vs..

 1.       Maharashtra State Board of Secondary
          & Higher Secondary Education, Pune,
          through its Chairman, Having its office
          at Shivaji Nagar, Pune, 411 004.

 2.       Maharashtra State Board of Secondary
          & Higher Secondary Education, Amravati
          Division, Amravati, through its Divisional
          Secretary, Having its office at Shashtri
          Nagar, Amravati 444 606.

 3.       The Scheduled Tribe Certificate Scrutiny
          Committee, Amravati, through Member
          Secretary, Having its office at Deshmukh
          Building, Morshi Road, Irwin Chowk,
          Amravati 444 601.                                                   ..Respondents.

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          Mr. Tejas Deshpande, Advocate for the petitioner.
          Mr. Anand Parchure, Advocate for respondent Nos.1 and 2.
          Mr. A.M. Kadukar, A.G.P. for respondent No.3.
 ------------------------------------------------------------------------------------------------
                           CORAM :- SUNIL B. SHUKRE AND
                                            ANIL S. KILOR, JJ.

DATED :- 29.9.2021.

wp6086.2019.odt

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

Heard.

2. For the reasons stated in Civil Application (C.A.W.)

No.937/2021, it is allowed. Amendments be carried out forthwith.

WRIT PETITION NO.6086/2019

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

consent.

4. In view of the fact that the tribe claim of the petitioner is

pending since the year 2013, it is time now that respondent No.3

Committee takes its decision in the matter at the earliest. Accordingly,

petition is partly allowed. Respondent No.3 Committee is directed to

decide the tribe claim of the petitioner, in accordance with law, within

a period of eight weeks from the date of the order. Rule accordingly.

No costs.

                               JUDGE                                       JUDGE




 Tambaskar.