Citation : 2022 Latest Caselaw 8174 Bom
Judgement Date : 22 August, 2022
2208wp5070.22 1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO.5070 OF 2022
(Shri Sunilkumar s/o Ramkrishna Neware vs. The Scheduled Tribe Caste
Certificate Scrutiny Committee and another)
________________________________________________________________________
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
Shri A.R. Deshpande, Advocate for petitioner.
Smt. K.S. Joshi, In-charge Government Pleader for respondent
no.1.
--------
CORAM : A.S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.
DATED : AUGUST 22, 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 11/9/2019, which is prior to the date when the aforesaid decision was rendered by the Hon'ble Supreme Court.
2) Issue notice to the respondents, returnable in four weeks.
3) Smt. Joshi, learned In-charge Government Pleader waives notice for the respondent no.1.
4) In the meanwhile, the services of the petitioner
2208wp5070.22 2/2
shall not be disturbed only on account of invalidation of his tribe claim.
5) To be heard along with Writ Petition No.2007/2022.
JUDGE JUDGE
khj
Digitally Signed By:KAMAL HUNDRAJ JESWANI Signing Date:23.08.2022 12:31
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