Nita Yadav Totawar vs The State Of Maharashtra And ...
2022 Latest Caselaw 4473 Bom

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                       WRIT PETITION NO. 4334 OF 2022

Nita D/o. Yadav Totawar,
Age : 19 years, Occu : Student,
R/o. At. Kundalwadi, Tq. Biloli,
Dist. Nanded.                                      ...Petitioner.

               Versus

1.     The State of Maharashtra,
       Through it's Secretary,
       Social Welfare Department,
       Mantralaya, Mumbai.

2.     The Member Secretary and
       Research Officer, Caste Certificate
       Scrutiny Committee, Aurangabad
       Division, Nanded.                           ....Respondents.

                                     ...
Mr. G.J. Karne h/f. Mr. S.B. Chavan, Advocate for petitioner.
Mr. K.N. Lokhande, A.G.P. for respondent Nos. 1 and 2.
                                     ...
                                 CORAM : R. D. DHANUKA &
                                         S. G. MEHARE, JJ.

DATED : 27/04/2022.

JUDGMENT : [PER R.D. DHANUKA, J.]

1. Rule. The learned A.G.P. waives service for respondent

Nos. 1 an 2. By consent of parties, rule is made returnable forthwith.

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

India, the petitioner seeks writ of mandamus against respondent No. 2

WP No.433/22

- Committee to issue the caste validity certificate as early as possible

as the petitioner had applied for validation of her caste claim by

application dated 28th November 2020 through the institute Pansare

Mahavidyalaya, Arjapur, Tq. Biloli, Dist. Nanded.

2. The respondent No. 2 - Committee is directed to dispose

of the said application of the petitioner within a period of six months

from the date of communication of this order.

3. The order that would be passed by the respondent No. 2 -

Committee shall be communicated to the petitioner within one week

from the date of passing of such order. If the caste claim of the

petitioner is allowed, the respondent No. 2 shall communicate the said

order to the petitioner within one week from the date of passing of

such order. If the caste claim of the petitioner is rejected by the

respondent No. 2, the petitioner would be at liberty to file appropriate

proceedings.

4. Writ petition is disposed of. Rule is made absolute in

aforesaid term. There shall be no order as to costs.

5. The parties to act on authenticated copy of this order.

[ S. G. MEHARE, J. ]                         [ R. D. DHANUKA, J. ]

ssc/