Vedant Prabhakar Mungalkar vs S. T. Caste Scrutiny Committee, ...
2022 Latest Caselaw 6391 Bom

                                                                                                        932wp 3673.2022.odt
                                                                1

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

                                WRIT PETITION (WP) NO. 3673/2022
                                             Vedant Prabhakar Mungalkar
                                                             ..VS..
                            Scheduled Tribe Caste Scrutiny Committee, Amravati
-----------------------------------------------------------------------------------------------------------------------------------

Office Notes, Office Memoranda of Court's or Judge's Order Coram, appearances, Court's Orders or directions and Registrar's order__________________________________________________________ Shri T.U. Tathod, Advocate for the petitioner Ms. Kalyani R. Deshpande, AGP h/f. Mrs. K.S. Joshi, GP for the respondent

CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, J.J. DATED : 06/07/2022

Rule. Rule made returnable forthwith. Heard the learned Counsel for the parties.

Brother of the petitioner - Shantanu and cousin of the petitioner - Darshan have been held to belong to "Raj" Scheduled Tribe pursuant to the judgment of this Court in Writ Petition No. 5380/2021 (Shantanu Prabhakar Mungalkar and anr. Vs. State of Maharashtra and ors.) on 28.12.2021.

In this backdrop, the petitioner seeks expeditious consideration of his tribe claim. The petitioner is a student and hence has prayed that the Scrutiny Committee be directed to consider his tribe claim expeditiously.

Considering the earlier adjudication by this Court in the case of the petitioner's real brother, Scheduled Tribe Caste Scrutiny Committee, Amravati is directed to complete the verification proceedings and decide the same within a period of one month from the date of the petitioner's appearance before the Scrutiny Committee.

SMGate 932wp 3673.2022.odt

The petitioner shall appear before the Scrutiny Committee on 11.07.2022.

Rule is made absolute in the aforesaid terms. No costs.

                                JUDGE                     JUDGE




                   Digitally
                   signed by
                   SANDIP
         SANDIP    MAHADEV
         MAHADEV   GATE
         GATE      Date:
                   2022.07.06
                   19:04:32
                   +0530




SMGate