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Govind S/O Balaram Chachane vs The S. T. Caste Certificate ...
2022 Latest Caselaw 7823 Bom

Citation : 2022 Latest Caselaw 7823 Bom
Judgement Date : 10 August, 2022

Bombay High Court
Govind S/O Balaram Chachane vs The S. T. Caste Certificate ... on 10 August, 2022
Bench: A.S. Chandurkar, Urmila Sachin Phalke
                                                      1

                                                                          10-8-2022-WP-4592-2022.odt




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

                                        Writ Petition No.4592 of 2022
                                       Govind S/o Balaram Chachane
                                                    Versus
                     The Scheduled Tribe Caste Certificate Scrutiny Committee, Gadchiroli,
                                                 and another
           Office Notes, Memoranda of Coram,
           appearances, Court's orders or directions Court's or Judge's orders
           and Registrar's order
                     Shri Ashwin Deshpande, Advocate for Petitioner.
                     Shri    D.P.   Thakre,      Additional  Government      Pleader             for
                     Respondent No.1.

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

DATE : AUGUST 10, 2022

The learned counsel for the petitioner relies upon the observations in Paragraph 92 of the judgment in The State of Maharashtra and another Vs. Keshao Vishwanath Sonone and 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 22-11-2020 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 Additional Government Pleader Shri D.P. Thakre waives service 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.

To be heard along with Writ Petition No.2007 of 2022.

Digitally Signed By :P D LANJEWAR Signing Date:11.08.2022 11:04 (URMILA JOSHI-PHALKE, J, J.) (A.S. CHANDURKAR, J.) Lanjewar

 
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