Ku. Sadhana Motiram Gaikwad Alias ... vs The Scheduled Tribe Certificate ...
2022 Latest Caselaw 1288 Bom

                              2.CAW137.22.odt                                                     1



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

                                                         CIVIL APPLICATION (W) NO. 137/2022 IN
                                                            WRIT PETITION NO.4342/2021(D)
                                                            Sadhana Motiram Gaikwad
                                                                         Vs.
                                         Scheduled Tribe Certificate Scrutiny Committee, Gadchiroli and anr.
                              ------------------------------------------------------------------------------------------------
                              Office Notes, Office Memoranda of                                                 Court's or Judge's Order
                              Coram, appearances, Court's Orders
                               or directions and Registrar's order
                              ------------------------------------------------------------------------------------------------------------------------------

                              Shri S.P.Khare, Advocate for petitioner.
                              Ms. H.N.Jaipurkar, Assistant Government Pleader for respondent no.1.
                              Shri A. K. Bangadkar, Advocate for respondent no.2/applicant.

                              CORAM :-              A.S.CHANDURKAR AND SMT. M.S. JAWALKAR, JJ.

DATE :- FEBRUARY 04, 2022.

Perused the contents of the civil application and heard the learned counsel.

The last line in paragraph 2 on page 3 of the judgment is substituted to read as under :

"The petitioner is stated to be placed in the select list for the post of 'Vidyut Sahayak' that has been published by the respondent no.2 and therefore adjudication of her tribe claim on merits is warranted."

Corrections be carried out in the judgment and corrected copy be uploaded thereafter.

The civil application stands disposed of.

(SMT. M.S. JAWALKAR, J.) (A.S.CHANDURKAR, J.)

Andurkar..

Digitally Signed byJAYANT S ANDURKAR Personal Assistant Signing Date:

04.02.2022 15:49