Bombay High Court
Appasaheb Bhimrao Koli vs State Of Maharashtra Thr. ... on 1 February, 2022
Bench: R.D. Dhanuka, S. M. Modak
Osk 6-Wp-9417-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 9417 OF 2021
Appasaheb Bhimrao Koli ]
Resiting at Hiwtad, Tal. Aatpadi, ]
Dist. Sangli. ] ... Petitioner
Versus
1. State Of Maharashtra ]
Through its Secretary, Tribunal ]
Development Department, ]
Mantralaya, Mumbai - 400032. ]
2. Sub Divisional Officer, ]
Vita Sub Division, Vita ]
Dist. Sangli. ]
3. Scheduled Tribe Certificate ]
Scrutiny Committee, Pune, ]
Through its Member Secretary, ]
having its office at 5th floor, ]
Kapil Towers, Opp. RTO Office, ]
Pune, Dist. Pune ] ... Respondents
******
Mr. Chintamani Kamalakar Bhangoji for Petitioner.
Ms. Kavita N. Solunke, A.G.P. for Respondents-State.
Mr. Santosh Bhor, S.D.O., Vita Pune is present.
******
CORAM : R. D. DHANUKA &
S. M. MODAK, JJ.
DATE : 1st FEBRUARY 2022.
(Through Video Conference)
Osk 6-Wp-9417-2021.odt
ORAL JUDGMENT (PER : R.D. DHANUKA, J.) :-
1. Rule.
2. Learned A.G.P. waives service for the Respondents-State.
Respondent No.2 is also present online. By the consent of learned counsel for
the parties, Petition is heard finally.
3. By this Petition filed under Article 226 of the Constitution of
India, the Petitioner seeks writ of mandamus thereby directing the Respondent
No.2 to forthwith issue caste certificate in favour of son of the Petitioner as
belonging to Koli Mahadev, Scheduled Tribe, in pursuance to the Order dated
20th January 2020 passed by the Respondent No.3 Committee being Appellate
Authority.
4. The Petitioner had applied to the Respondent No.2 on 27 th July
2016 for grant of caste certificate as belonging to Koli Mahadev, Scheduled
Tribe in favour of his son, namely, Aditya. The Respondent No.2 passed an
Order on 29th April 2017 rejecting the said application of the Petitioner for
grant of caste certificate. The Petitioner filed an appeal bearing Appeal No. 19
of 2017 before the Respondent No.3 Committee. By an Order dated 20 th
January 2020, the Respondent No.3 allowed the said appeal filed by the
Petitioner and directed the Respondent No.2 to issue caste certificate in favour
of the son of the Petitioner as belonging to Koli Mahadev, Scheduled Tribe.
Osk 6-Wp-9417-2021.odt
5. Several reminders were sent by the Petitioner to the Respondent
No.2 for compliance of the Order passed by the Respondent No.3.
6. Ms.Solunke, learned A.G.P., on instructions from the Respondent
No.2, who is present online, states that, the Order passed by the Respondent
No.3 was ex-parte and was passed without considering the documents and
thus the said Order was not complied with by the Respondent No.2.
7. In our view the stand taken by the Respondent No.2 is totally
perverse and in breach of the Order passed by the Appellate Authority. The
Respondent No.2 can not refuse to comply with the Order passed by the
Respondent No.3-Appellate Authority on the ground that the said Order is
passed ex-parte or without considering the documents.
8. We accordingly pass the following Order :-
(a) Writ Petition is allowed in terms of prayer Clause (a).
(b) Respondent No.2 is directed to issue caste certificate in favour
of son of the Petitioner as belonging to Koli Mahadev,
Scheduled Tribe within one week from the date of
communication of this Order without fail.
(c) We make it clear that, if the Order dated 20 th January 2020
passed by the Respondent No.3-Appellate Authority and also
the present Order passed by this Court is not complied with by
the Respondent No.2, this Court will adopt appropriate action
Osk 6-Wp-9417-2021.odt
under the provisions of the Contempt of Courts Act, 1971
against the Respondent No.2.
(d) Rule is made absolute.
(e) No Order as to costs.
(f) Place the matter on board for 'Reporting Compliance' on 10 th
February 2022.
[S. M. MODAK, J.] [R. D. DHANUKA, J.]
Digitally signed
by OMKAR
OMKAR SHIVAHAR
SHIVAHAR KUMBHAKARN
KUMBHAKARN Date: 2022.02.03
18:23:26 +0530
