Sagar S/O Suresh Gaddamwar vs State Of Maharashtra Thr. ...
2022 Latest Caselaw 235 Bom

WP 5496-21                                    1                    Judgment

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                     NAGPUR BENCH, NAGPUR.
                     WRIT PETITION NO. 5496/2021
Sagar s/o Suresh Gaddamwar,
Aged about 20 years, Occ-Student,
Resident of Gond Mohalla, Ward No.3,
Alapalli, District Gadchiroli.                                  PETITIONER
                                .....VERSUS.....
1.   State of Maharashtra, through its Secretary,
     Tribal Welfare and Social Justice Department,
     Mantralaya, Mumbai-400 032.
2.   Scheduled Tribe Caste Certificate Scrutiny
     Committee, Gadchiroli Division, Gadchiroli,
     through its Secretary.
3.   State Common Entrance Test Cell,
     8th Floor, New Excelsior Building,
     A.K. Nayak Marg, Fort, Mumbai-400001,
     through its Designated Officer.
4.   Vishwakarma Institute of Technology,
     666, Upper Indira Nagar, Bibwewadi,
     Pune-411037, through its Registrar.                     RESPONDENT S

             Shri Narayan C. Phadnis, counsel for the petitioner.
Shri A.A. Madiwale, Assistant Government Pleader for the respondent no1 & 2.
             Shri N.A. Gaikwad, counsel for the respondent no.3.
             Shri D.U. Thakare, counsel for the respondent no.4.

CORAM : A. S. CHANDURKAR AND SMT.PUSHPA V. GANEDIWALA, JJ.

DATE : 06TH JANUARY, 2022.

ORAL JUDGMENT (PER : A.S. CHANDURKAR, J.)

RULE. Rule made returnable forthwith considering the limited relief sought in the writ petition.

2. The petitioner who is a student seeks verification of his tribe

claim to be completed within a specific period so as to permit him to

pursue his further education.

WP 5496-21 2 Judgment

3. Considering the aforesaid, the respondent no.2-Scrutiny

Committee is directed to complete the process of verifying the tribe claim

of the petitioner within a period of six months from the date of

production of this order before the Scrutiny Committee. The tribe claim

of the petitioner be decided in accordance with law by giving an

opportunity to the petitioner.

4. With these directions, the writ petition stands disposed of.

Rule accordingly.

(SMT.PUSHPA V. GANEDIWALA, J.) (A.S. CHANDURKAR, J.)

APTE

Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:06.01.2022 17:14