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Rahul Shalikram Thakare vs The State Of Maharashtra, Thr. ...
2022 Latest Caselaw 6385 Bom

Citation : 2022 Latest Caselaw 6385 Bom
Judgement Date : 6 July, 2022

Bombay High Court
Rahul Shalikram Thakare vs The State Of Maharashtra, Thr. ... on 6 July, 2022
Bench: A.S. Chandurkar, Urmila Sachin Phalke
   919-WP-3533-22                                                                                                                   1/1


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

                                          WRIT PETITION NO.3533 OF 2022

           Rahul Shalikram Thakare, Gandhi Nagar, Kesalwada (Wagh), Lakhni, Dist. Bhandara
                                                                    -vs-
     The State of Maharashtra, Thr. Its Secretary, Dept. of Revenue, Mantralaya, Mumbai and ors.
   --------------------------------------------------------------------------------------------------------------------------------------
   Office notes, Office Memoranda of
   Coram, appearances, Court's orders                                     Court's or Judge's Orders.
   or directions and Registrar's orders.
                                      Shri R. S. Parsodkar, Advocate for petitioner.
                                      Ms T. H. Udehshi, Government Pleader for respondents.

                                      CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

DATE : July 06, 2022

The petitioner was issued a caste certificate of belonging to Gond-Gowari (Scheduled Tribe) on 27/02/2019. He was thereafter appointed on the post of Talathi on 17/03/2020. The Scrutiny Committee on 11/03/2022 has invalidated the claim of the petitioner of belonging to Gond-Gowari (Scheduled Tribe). By relying upon paragraph 104 of the judgment of Honourable Supreme Court in State of Maharashtra and anr. vs. Keshao Vishwanath Sonone and anr. 2020 SCC Online SC 1040, the petitioner seeks protection of his services.

Issue notice to the respondents, returnable in four weeks. Learned Assistant Government Pleader waives notice for the respondents.

In the light of the directions issued in paragraph 104 of the aforesaid judgment of Honourable Supreme Court, the services of the petitioner shall not be disturbed pursuant to the order of the Scrutiny Committee until further orders.

(Urmila Joshi-Phalke, J.) (A. S. Chandurkar, J.) Digitally signed byASMITA AsmitaBHANDAKKAR ADWAIT Signing Date:06.07.2022 18:26:48

 
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