Baban S/O Shamrao Laswante vs Scheduled Tribe Caste Scrutiny ...
2022 Latest Caselaw 8272 Bom

                                                                                                                         wp5087.22 1.odt
                                                                          1
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                       NAGPUR BENCH, NAGPUR

                       WRIT PETITION NO.5087 OF 2022
                         Baban s/o Shamrao Laswante
                                    ..vs..
Scheduled Tribe Caste Scrutiny Committee, Amravati, thr.its Research Officer and
                            Member Secretary & ors
.................................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                               Court's or Judge's Order
and Registrar's orders
.................................................................................................................................................................................
                    Shri T.U.Tathod, Counsel for the Petitioner.
                    Mrs.K.S.Joshi, Incharge Government Pleader for Respondent No.1.

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

DATED : 23/08/2022

1. Learned counsel Shri T.U.Tathod for the petitioner relies upon observations in paragraph No.92 of the judgment in The State of Maharashtra & 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 26.6.2019 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. Learned Incharge Government Pleader Mrs.K.S.Joshi waives service of notice for respondent No.1.

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

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

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


                                                    Digitally signed
                    !! BrWankhede !!                by BHUSHAN
                  BHUSHAN                           RANA
                  RANA                              WANKHEDE
                  WANKHEDE                          Date: 2022.08.23
                                                    17:48:57 +0530

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