Rajni W/O Dilip Kamilkar Alias ... vs The State Of Maha. Thr. Principal ...
2022 Latest Caselaw 1104 Bom

                                                                                                 WP.30.22.J
                                                       1

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

WRIT PETITION NO. 30/2022

* Rajni w/o Dilip Kamilkar alias Rajni D/o Prakash Shukla, Aged about 50 years, occu: service R/o Plot No. 269, Process Server Housing Society Shri Mahalaxmi Nagar, Narsada Road, Nagpur. ..PETITIONER

versus

1) The State of Maharashtra Through its Principal Secretary Tribal Development Department Mantralaya, Mumbai-32.

2) The Scheduled Tribe Certificate Scrutiny Committee Amravati Division, Irwin Chowk Amravati :Through Member

3) Directorate of Medical Education and Research Mumbai, Government Dental College & Hospital, 4th floor, St.George Hospital Premise,P. Dempelo Road,Fort, Mumbai 400 001 Through Director

4) Indira Gandhi Government Medical College and Hospital Through its Dean Nagpur. .. RESPONDENTS ..................................................................................................................

Mr A.I.Sheikh, Advocate for petitioner Ms.Sangeeta Jachak, Asst.Govt. Pleader for respondents ................................................................................................................

WP.30.22.J

CORAM: SUNIL B. SHUKRE & ANIL L. PANSARE, JJ DATED : 31st January, 2022.

ORAL JUDGMENT: (PER SUNIL B.SHUKRE, J.)

1. Heard.

2. Rule. Rule made returnable forthwith. Heard finally by

consent.

3. The respondent no.2-Scrutiny Committee is directed to

decide the tribe claim of the petitioner in accordance with law, as

expeditiously as possible and, in any case, within a period of six months

from the date of this order.

4. Writ Petition is allowed accordingly. Rule in above terms.

No costs.

                         JUDGE                       JUDGE

sahare