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Jayesh S/O Mahadeorao Nandanwar vs S. T. Caste Scrutiny Committee, ...
2022 Latest Caselaw 5733 Bom

Citation : 2022 Latest Caselaw 5733 Bom
Judgement Date : 22 June, 2022

Bombay High Court
Jayesh S/O Mahadeorao Nandanwar vs S. T. Caste Scrutiny Committee, ... on 22 June, 2022
Bench: A.S. Chandurkar, Urmila Sachin Phalke
   951-WP-3378-22                                                                                                                   1/1


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

                                          WRIT PETITION NO.3378 OF 2022

                 Jayesh S/o Mahadeorao Nandanwar, Bairagipend, Achalpur, Dist. Amravati
                                                                    -vs-
   Scheduled Tribe Caste Scrutiny Committee, Chaprashipura, Amravati Thr. Its Member Secretary
                                                                and anr.
   --------------------------------------------------------------------------------------------------------------------------------------
   Office notes, Office Memoranda of
   Coram, appearances, Court's orders                                     Court's or Judge's Orders.
   or directions and Registrar's orders.


                                      Shri M. D. Lakhey, Advocate for petitioner.
                                      Shri N. R. Rode, Assistant Government Pleader for respondent No.1.

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

DATE : June 22, 2022

The uncle of the petitioner has been issued a validity certificate pursuant to the judgment of this Court dated 23/07/2019 in Writ Petition No.4157/2005 (Vinayak s/o Narhari Nandanwar vs. The Scheduled Tribes Caste Certificates Scrutiny Committee, Thr. Its Secretary, Amravati and ors.) Issue notice, returnable in four weeks. Learned Assistant Government Pleader waives notice for respondent No.1.

The services of the petitioner shall not be disturbed on account of invalidation of his caste-claim until further orders.

(Urmila S. Joshi-Phalke, J.) (A. S. Chandurkar, J.)

Asmita

Digitally signed byASMITA ADWAIT BHANDAKKAR Signing Date:23.06.2022 13:48:17

 
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