Gayatri D/O Vijay Sonwane vs S. T. Caste Certificate Scrutiny ...
2022 Latest Caselaw 13228 Bom

WP 8170-2022                                   1                       Judgment

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                      NAGPUR BENCH, NAGPUR.
                   WRIT PETITION NO. 8170 OF 2022

Gayatri d/o Vijay Sonwane,
aged about 18 years, Occ. Education,
R/o Shivaji Ward, Ballarpur,
Tah. Ballarpur, District - Chandrapur.
                                                                   PETITIONER
                                 .....VERSUS.....
Scheduled Tribe Caste Certificate Scrutiny Committee,
through its Member-Secretary, Giripeth,
Nagpur, District - Nagpur.
                                                                  RESPONDENT

                    Shri M.V. Bute, Advocate for the petitioner.
     Ms. S.S. Jachak, Assistant Government Pleader for the respondent/ State.


CORAM : A. S. CHANDURKAR AND ANIL L. PANSARE, JJ.

DATE : 19/12/2022 ORAL JUDGMENT (PER : A.S. CHANDURKAR, J.)

RULE. Rule made returnable forthwith and heard the learned

counsel for the parties.

2. The petitioner seeks expeditious consideration of her tribe

claim of belonging to 'Mana' Scheduled Tribe.

3. On instructions, the learned Assistant Government Pleader for

the respondent submits that within a period of three months, the claim of

the petitioner would be decided.

4. Hence, by directing the Scrutiny Committee to decide the

tribe claim of the petitioner by the end of March - 2023, the Writ Petition WP 8170-2022 2 Judgment

is disposed of.

5. Rule is made absolute in the aforesaid terms. No costs.

(ANIL L. PANSARE, J.) (A.S. CHANDURKAR, J.) SUMIT

Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:20.12.2022 18:36