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Akshay S/O Kailas Donge vs Schedule Tribe Caste Certificate ...
2022 Latest Caselaw 6036 Bom

Citation : 2022 Latest Caselaw 6036 Bom
Judgement Date : 29 June, 2022

Bombay High Court
Akshay S/O Kailas Donge vs Schedule Tribe Caste Certificate ... on 29 June, 2022
Bench: A.S. Chandurkar, Urmila Sachin Phalke
Judgment

                                                                   wp3010.22 11

                                        1

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

                        WRIT PETITION NO.3010 OF 2022

Akshay s/o Kailas Donge,
Age : 25 years, occupation : student,
R/o Maulikrupa, Raigad Colony,
Taluka Khamgaon, district Buldana.              ..... Petitioner.

                               :: V E R S U S ::

Schedule Tribe Caste Certificate Scrutiny Committee,
Old by pass, Chaprashipura, Amravati Division, Amravati,
Through its Vice Chairman/Jt.Commissioner. ..... Respondent.

=========================================
Shri A.P.Kalmegh, Counsel for the Petitioner.
Ms T.H.Udeshi, Assistant Government Pleader for the Respondent.
=========================================

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

DATE : JUNE 29, 2022

ORAL JUDGMENT (Per : A.S.Chandurkar, J.)

1. Heard Shri A.P.Kalmegh, the learned counsel for the

petitioner and Ms T.H.Udeshi, the learned Assistant Government

Pleader for the respondent. Rule. Rule made returnable forthwith.

Heard finally by consent of the learned counsel for the parties.

2. The only prayer sought by the petitioner, who is a

student, is for expeditious consideration of his tribe claim.

According to the learned counsel for the petitioner, request for such

verification was made through Online on 25.12.2020. He submits

that the petitioner desires to pursue further studies.

.....2/-

Judgment

wp3010.22 11

3. In view of the aforesaid, the respondent - Scrutiny

Committee is directed to decide the tribe claim of the petitioner

expeditiously within a period of four months from the date of the

petitioner's appearance before the Scrutiny Committee. To facilitate

such adjudication, the petitioner shall appear before the Scrutiny

Committee on July 6, 2022.

The writ petition is disposed of in the aforesaid terms.

Rule accordingly. No costs.




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

                        Digitally signed
!! BrWankhede !!
                        by BHUSHAN
BHUSHAN                 RANA
RANA                    WANKHEDE
WANKHEDE                Date:
                        2022.06.30
                        17:53:05 +0530




                                                                      ...../-
 

 
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