Pradnya Kalyanrao Kshirsagar vs Scheduled Tribe Certificate ...
2022 Latest Caselaw 228 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                           WRIT PETITION NO. 238 OF 2022

 Pradnya Kalyanrao Kshirsagar                                    .. Petitioner

          Versus

 Scheduled Tribe Certificate
 Scrutiny Committee
 Through its Member Secretary and others                         .. Respondents

 Mr. Sagar S. Phatale, Advocate for the Petitioner.
 Mr. P. S. Patil, Addl. G. P. for Respondent No. 1.
 Mr. K. C. Sant, Advocate for Respondent No. 3.

                                CORAM :   S. V. GANGAPURWALA &
                                          S. G. DIGE, JJ.

DATED : 06th JANUARY, 2022.

PER COURT:-

. The learned counsel for the petitioner submits that the proposal

is submitted for verification of tribe claim with the scrutiny committee

in the year 2016. The same is not yet decided. The result of the

petitioner's fourth year BAMS examination is withheld.

2. The learned Addl. G. P. accepts notice for respondent No. 1.

Mr. Sant, learned counsel waives notice for respondent No. 3.

3. The learned counsel for the petitioner submits that the petitioner

has to undergo internship of six months.

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4. The petitioner shall appear before the scrutiny committee on

01.02.2022. The committee shall thereafter endeavour to decide the

validation proceeding expeditiously and preferably within a period of

four (04) months from the date of appearance of the petitioner.

5. The respondent Nos. 2 and 3 shall not withhold the result of the

petitioner's fourth year BAMS examination only on the ground that

validation proceeding is pending. In case, the petitioner is otherwise

eligible, then the petitioner may not be refrained from prosecuting

internship only on the ground that validation proceeding is pending.

6. The parties may take further steps depending upon the judgment

that may be delivered by the committee in the validation proceeding.

7. Writ petition is disposed of. No costs.

 ( S. G. DIGE )                                 ( S. V. GANGAPURWALA )
    JUDGE                                                 JUDGE




 P.S.B.




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