Rajeshri Ramrao Adbalwar Through ... vs The State Of Maharashtra Through ...
2022 Latest Caselaw 4300 Bom

                                     1               22-wp 4594-2022.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 4594 OF 2022

          Rajeshri D/o Ramrao Adbalwar
          Age : 17 years, Occu. Education,
          R/o. Undri (PD), Tq. Mukhed,
          Dist. Nanded
          Through father and natural guardian
          Ramrao S/o Rajba Adbalwar
          Age : 41 years, Occu. Service,
          R/o. As above                                           .. Petitioner

                  Versus

 1.       The State of Maharashtra,
          Through its Secretary,
          Tribal Development Department,
          Mantralaya, Mumbai

 2.       The Scheduled Tribe Caste Certificate
          Verification Committee Kinwat,
          Through its Dy. Director (R),
          At Aurangabad.                                          .. Respondents

 Mr. Sunil M. Vibhute, Advocate for the Petitioner.
 Mr. A. S. Shinde, AGP for Respondent Nos. 1 and 2.

                               CORAM :    R. D. DHANUKA &
                                          S. G. MEHARE, JJ.

DATED : 25th APRIL 2022.

ORAL JUDGMENT (Per R. D. Dhanuka, J.) :-

. Rule. The learned A.G.P. waives service for the respondents-State.

Rule made returnable forthwith.

                                                                               1 of 3





                                     2                22-wp 4594-2022.odt

2. By this petition filed under Article 226 of the Constitution of

India, the petitioner seeks an order or direction against the respondent

No. 2 - committee to finalize the tribe claim verification proceeding, as

early as possible.

3. The petitioner is a student and she will have to produce the tribe

validity certificate before the educational institution for seeking

admission for further studies.

4. The learned counsel for the petitioner invited our attention to the

judgment delivered by the Division Bench of this Court on 18.04.2022

in Writ Petition No. 4339 of 2022 in case of Satvik S/o Ramesh

Pataniwar Vs. The State of Maharashtra and another with other

connected writ petitions and submits that similar order may be passed

by this Court.

5. The learned A. G. P. does not distinguish the said judgment

delivered by the Division Bench of this court on 18.04.2022 in Writ

Petition No. 4339 of 2022 in case of Satvik S/o Ramesh Pataniwar Vs.

The State of Maharashtra and another with other connected writ

petitions.

6. We accordingly pass the following order.

                                                                              2 of 3





                                     3                22-wp 4594-2022.odt

7. In case, the proposal seeking validation of the tribe claim of the

petitioner is pending with respondent No. 2, then respondent No. 2

shall endeavour to decide the validation proceedings by 30.06.2022.

The petitioner shall appear before the committee on 28.04.2022. The

petitioner shall co-operate in expeditious disposal of the proceedings.

8. Writ petition stands disposed of.

9. Rule is made absolute accordingly. No order as to costs.

10. Parties to act upon the authenticate copy of this order.

 ( S. G. MEHARE )                                        ( R. D. DHANUKA )
       JUDGE                                                   JUDGE




 P.S.B.




                                                                               3 of 3