Nishant S/O Chandrashekhar ... vs Deputy Director/Member Secy. ...
2022 Latest Caselaw 5337 Bom

                                              1                                WP2402-22.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR
                             WRIT PETITION NO. 2402/2022
(NISHANT CHANDRASHEKHAR MUNGALKAR VERSUS DEPUTY DIRECTOR/MEMBER SECRETARY,
                   S.T. CASTE SCRUTINY COMMITTEE, AMRAVATI)
  Office Notes, Office Memoranda of Coram,
  appearances, Court's orders of directions                 Court's or Judge's order
  and Registrar's orders.
         Shri S.P. Palshikar, counsel for the petitioner.
         Mrs. K.S. Joshi, In-charge Government Pleader for the respondent.

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

DATE : JUNE 13, 2022.

The learned counsel for the petitioner submits that the Scrutiny Committee by a common order dated 18.10.2021 invalidated the tribe claims of the petitioner and his brother. The petitioner's brother had filed Writ Petition No.5040 of 2021 and by the judgment dated 25.01.2022 this Court has set aside the order passed by the Scrutiny Committee and directed the issuance of validity certificate to that petitioner.

The learned In-charge Government Pleader seeks time to verify the aforesaid aspect.

Stand over 21.06.2022.

(URMILA JOSHI-PHALKE, J.) (A. S. CHANDURKAR, J.)

APTE

Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:14.06.2022 15:23