Ku. Kalpana Anandrao Rodge (After ... vs Scheduled Tribe Caste Scrutiny ...
2022 Latest Caselaw 6066 Bom

                                                               1                              932A-WP-3520-2022.odt


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               NAGPUR BENCH, NAGPUR
                                                   WRIT PETITION NO. 3520 OF 2022
                 (Ku. Kalpana Anandrao Rodge (After marriage Sau. Kalpana Sharad Warudkar) Vs. Scheduled Tribe
                                          Caste Scrutiny Committee, Amravati & Anr.)
                    Office Notes, Office Memoranda of Coram,
                    appearances, Court's orders of directions                        Court's or Judge's order
                    and Registrar's orders.
                                  Shri M.D. Lakhey, Advocate for the petitioner.
                                  Ms. K.R. Deshpande, A.G.P. for respondent No.1/ State.

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

DATE : JUNE 29, 2022.

Not on board. Taken on board.

Issue notice to the respondents, returnable in four weeks. The learned Assistant Government Pleader waives notice for respondent No.1.

Since, the petitioner's brother has been issued Validity Certificate pursuant to the judgment of this Court in Writ Petition No. 2300/2007 (Rajesh s/o Anandrao Rodge Vs. The Scheduled Tribes Caste Certificate Scrutiny Committee, Amravati & Ors. decided on 07/09/2020) , the service of the petitioner shall not be disturbed only on account of invalidation of her tribe claim.

To be heard along with Writ Petition No. 3519/2022.

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

SUMIT

Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:29.06.2022 14:40