Anusaya Natharao Kadam vs Scheduled Tribe Certificate ...
2022 Latest Caselaw 673 Bom

                                       1                              wp 553.22

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                       WRIT PETITION NO. 553 OF 2022

          Anusaya Nathrao Kadam                        ..   Petitioner

                   Versus

          Scheduled Tribe Certificate Scrutiny
          Committee Aurangabad through its
          Member Secretary                             ..   Respondent

 Shri Sagar S. Phatale, Advocate for the Petitioner.
 Shri S. B. Yawalkar, Addl.G.P. for the Respondent.

                           CORAM :    S. V. GANGAPURWALA AND
                                      SHRIKANT D. KULKARNI, JJ.
                               DATE : 18TH JANUARY, 2022.

 ORDER :

. The learned counsel for the petitioner submits that, in the second set of the memo of petition, the respondent has been inadvertently not typed.

2. In view of that, the petitioner is permitted to amend the memo of second set by adding the respondent.

3. The caste claim of the petitioner is invalidated.

4. Issue notice to respondents. The learned A. G. P. accepts notice for the respondent and seeks time. Stand over to 15.03.2022.

2 wp 553.22

5. Till the next date penal action may not be taken against the petitioner pursuant to the impugned judgment.

[SHRIKANT D. KULKARNI, J.] [S. V. GANGAPURWALA, J.]

bsb/Jan.22