Ku. Manisha Madhukar Gadmade ... vs Scheduled Tribe Certificate ...
2022 Latest Caselaw 879 Bom

                                                                                           1                                                  W.P.No.356.2022


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

                                                WRIT PETITION NO. 356 OF 2022

                               Ku. Manisha Madhukar Gadmade
                                              ..VS..
             The Scheduled Tribe Certificate Scrutiny Committee, Amravati and Anr.
  ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                               Shri S. P. Khare, Advocate for petitioner.
                                               Shri N. S. Rao, A.G.P. for respondent Nos.1 and 2.


                                                             CORAM : SUNIL B. SHUKRE AND
                                                                     ANIL L. PANSARE, JJ.

DATED : 24.01.2022

1. Hearing is conducted through Video Conferencing and all the learned Advocates agreed that the audio and visual quality was proper.

2. Heard.

3. It is contended that the oldest document of the year 1913 and the document procured during the vigilance inquiry, both showing "Mana" entries attributable to paternal ancestors of the petitioner, have been rejected only on the ground that later documents suggested that the caste was "Kunbi Mana" or "Mana Kunbi", without, however, realizing and erroneously so, the word "Kunbi" is in the opinion of Anthropologist, was in the past time indicative of occupation of agriculture,

which opinion has been accepted by this Court in some of its judgments.

4. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.

5. Shri N. S. Rao, learned A.G.P. waives service of notice for respondent Nos.1 and 2.

6. Meanwhile, we direct that no coercive steps be taken against the petitioner in relation to her service.

                                    JUDGE                      JUDGE




          Kirtak




Digitally Signed By:KIRTAK
BHIMRAO JANARDHAN
Signing Date:24.01.2022
15:58