Nihar S/O Sharadchandra Dhurde vs State Of Maha., Thr. Secy., Dept. ...
2022 Latest Caselaw 5656 Bom

                              931-WP-3356-22.odt                                                       1



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

                                                       WRIT PETITION NO.3356 OF 2022
                                                                Nihar S.Dhurde
                                                                       vs.
                                         The State of Maharashtra, through its Secretary, Department of Social
                                              Justice and Special Assistant, Mumbai and another.
                              ------------------------------------------------------------------------------------------------
                              Office Notes, Office Memoranda of                                                 Court's or Judge's Order
                              Coram, appearances, Court's Orders
                               or directions and Registrar's order
                              ------------------------------------------------------------------------------------------------------------------------------

                              Shri A.M.Balpande, Advocate for petitioner.
                              Shri N. R. Rode, Assistant Government Pleader for respondents.

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

DATE :- JUNE 21, 2022.

The learned counsel for the petitioner by relying upon the judgment in Bharat Bhimrao Malakwade vs Divisional Caste Certificate ScrutinyCommittee No.3, Nagpur and another [2013(5) Mh.L.J. 946] submits that "Bari' caste is recognized as Other Backward Class (OBC) also in the State of Madhya Pradesh. Prior to re-organisation of the States, the petitioner's father had shifted to Maharashtra.

Issue notice, returnable in three weeks. Shri N. R. Rode, learned Assistant Government Pleader waives notice on behalf of the respondents.

Record of the Scrutiny Committee be produced for perusal.

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

Andurkar..

Digitally Signed byJAYANT S ANDURKAR Personal Assistant Signing Date:

22.06.2022 10:49