Mahendra S/O Rambhau Kale vs Scheduled Tribe Certificate ...
2022 Latest Caselaw 1219 Bom

                                                                      1                               wp496-22

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           NAGPUR BENCH AT NAGPUR

                                        WRIT PETITION NO.496 OF 2022
              (DR. MAHENDRA RAMBHAU KALE...VS..SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE,
                                                 AMRAVATI)

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            Office Notes, Office Memoranda of Coram,                              Court's or Judge's orders
            appearances, Court's orders of directions
            and Registrar's orders
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                                       Shri Mangesh V. Bute, Advocate for Petitioner.
                                       Ms Sangeeta S. Jachak, A.G.P. for Respondent.


                                                        CORAM : SUNIL B. SHUKRE AND
                                                                ANIL L. PANSARE, JJ.

DATED : FEBRUARY 02, 2022.

1. Heard.

2. The grievance of the petitioner is that the respondent Committee is not issuing the Tribe Certificate to the petitioner, which it must do as a necessary corollary to the judgment of this Court, rendered in Writ Petition No. 2715 of 1999 on 16th September 2015.

3. Issue notice for final disposal at admission stage to the respondent, returnable after four weeks.

4. Ms Sangeeta Jachak, learned A.G.P. waives service of notice for the respondent.

(ANIL L.PANSARE,J) (SUNIL B. SHUKRE,J) RRaut..

Signed By:RAJIV BABARAO RAUT P.S.

Signing Date:02.02.2022 16:21