Citation : 2022 Latest Caselaw 7654 Bom
Judgement Date : 4 August, 2022
12-WP-4517-22.odt 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH : NAGPUR.
WRIT PETITION NO.4517 of 2022
Suyash Sudarshan Chamlot
vs.
The Schedule Tribe Caste Certificate Scrutiny Committee, through its Member Secretary
and Deputy Director, Amravati.
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Shri Ashwin Deshpande, Advocate for petitioner.
Ms K.R.Deshpande, Assistant Government Pleader for respondent.
CORAM :- A.S.CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.
DATE :- AUGUST 04, 2022
Relying upon paragraph 92 of the judgment in the State of Maharashtra and anr. vs. Keshao Vishwanath Sonone and anr. [2021 (4) All MR 784 (S.C.] , it is submitted by the learned counsel for the petitioner that the petitioner's affinity with 'Gond' Scheduled Tribe ought to have been examined by the Scrutiny Committee. The petitioner's tribe claim has been rejected merely by taking into consideration the documentary material as entries of 'Gond Gowari' are found in old documents.
Issue notice to the respondents, returnable in three weeks.
Ms. K.R.Deshpande, learned Assistant Government Pleader waives notice for respondents.
Record of the Scrutiny Committee be obtained for perusal.
( URMILA JOSHI-PHALKE, J.) (A.S.CHANDURKAR, J.)
Digitally Signed byJAYANT S ANDURKAR Personal Assistant Signing Date:
04.08.2022 17:03 Andurkar..
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