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Shivani D/O Sakharam Dhakate vs S. T. Caste Certificate Scrutiny ...
2022 Latest Caselaw 8471 Bom

Citation : 2022 Latest Caselaw 8471 Bom
Judgement Date : 26 August, 2022

Bombay High Court
Shivani D/O Sakharam Dhakate vs S. T. Caste Certificate Scrutiny ... on 26 August, 2022
Bench: A.S. Chandurkar, Urmila Sachin Phalke
                              915-WP-5185-22.odt                                                       1



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

                                                                WRIT PETITION NO. 5185 of 2022

                                                             Shivani d/o Sakharam Dhakate
                                                                            vs.
                                  Scheduled Tribe Caste Certificate Scrutiny committee, Chandrapur, through its Deputy
                                                            Director and Member Secretary.
                              ------------------------------------------------------------------------------------------------
                              Office Notes, Office Memoranda of                                                 Court's or Judge's Order
                              Coram, appearances, Court's Orders
                               or directions and Registrar's order
                              ------------------------------------------------------------------------------------------------------------------------------

                                            Shri M.D.Lakhey, Advocate for petitioner.
                                            Ms S.S.Jachak, Assistant Government Pleader for respondent.


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

DATE :- AUGUST 26, 2022

According to the learned counsel for the petitioner the pre-constitutional documents which have been not accepted by the Scrutiny Committee have been considered by this Court in Writ Petition No.4667 of 2004 ( Yogesh N.Gonnade vs. State of Maharashtra and others) decided on 11.10.2013. In paragraph 6 of the said judgment it has been noted that the original records were examined and thereafter a finding was recorded that there was no interpolation or overwriting.

Issue notice to the respondents, returnable in three weeks.

Ms S.S.Jachak, learned Assistant Government Pleader waives notice for respondent.

The record of the Scrutiny Committee be produced for perusal.

Digitally Signed byJAYANT S (URMILA JOSHI-PHALKE, J.) (A.S.CHANDURKAR, J.) ANDURKAR Personal Assistant Signing Date:

26.08.2022 14:46 Andurkar..

 
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