Jeevanlal S/O Sitaramji Ambudare vs The S. T. Caste Certificate ...
2022 Latest Caselaw 7728 Bom

                                                 1                               WP2007-22.odt


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR
                              WRIT PETITION NO. 2007/2022
(JEEVANLAL SITARAMJI AMBUDARE VERSUS THE S.T. CASTE CERTIFICATE SCRUTINY COMMITTEE,
                                NAGPUR & OTHERS)
   Office Notes, Office Memoranda of Coram,
   appearances, Court's orders of directions                  Court's or Judge's order
   and Registrar's orders.
           Shri Ashwin Deshpande, counsel for the petitioner.

          CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

DATE : AUGUST 05, 2022.

The learned counsel for the petitioner relies upon the observations in paragraph 92 of the judgment in The State of Maharashtra & Another Versus Keshao Vishwanath Sonone & Another [2021(4) All MR 784] to submit that affinity with 'Gond' Scheduled Tribe ought to have been examined by the Scrutiny Committee. According to him, the report of the Vigilance Cell was submitted on 19.03.2020 which is prior to the date when the aforesaid decision was rendered by the Hon'ble Supreme Court.

Issue notice to the respondents returnable in four weeks. Learned Assistant Government Pleader Mrs. K.R. Deshpande waives service of notice for the respondent no.1.

In the meanwhile, the services of the petitioner shall not be disturbed only on account of invalidation of his tribe claim.

(URMILA JOSHI-PHALKE, J.) (A. S. CHANDURKAR, J.)

APTE

Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:06.08.2022 10:55