Prabhakar Sitaram Shirsath vs The State Of Maharashtra And ...
2022 Latest Caselaw 4712 Bom

                                (1)                           wp4670.22.odt




            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

                   939 WRIT PETITION NO. 4670 OF 2022

 Mr. Prabhakar S/o. Sitaram Shirsath, ...PETITIONER
 Age-56 years, Occu-Service,
 Permanent R/o. At and Post of Hated,
 Tq. Chopda, Dist. Jalgaon
 At present R/o. E/103 Khadakpada, Kalyan(w),
 Dist. Thane

         VERSUS

 1.      The State of Maharashtra,       ...RESPONDENTS
         Department of Tribal Development,
         Through its Principal Secretary,
         Mantralaya, Mumbai-32

 2.      Joint Commissioner,
         Scheduled Tribe Certificate Scrutiny,
         Committee, Nandurbar
         At Sakri Road, Near RTO,
         Tq. And Dist. Nandurbar 425 412

 Mr.Mohanish V. Thorat, Advocate for the petitioner
 Mr. S. P. Tiwari, AGP for the respondents/State

                               CORAM : R. D. DHANUKA &
                                       S. G. MEHARE, JJ.
                                DATE : 04th May, 2022

 JUDGMENT:

1. Rule. Rule made returnable forthwith.

2. The learned AGP waives service of notice

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for the respondents/State.

3. The caste claim made by the petitioner is pending since 2011. Though the application was heard finally on 01-02-2021 no order has been passed. On 29-10-2021 the application was closed for orders. Accordingly we direct the respondent No.2 to dispose of the caste claim made by the petitioner by passing an appropriate order within eight weeks from today. The order that would be passed by the respondent No.2 shall be communicated within one week from the date of passing the order. If the caste claim of the petitioner is allowed, caste validity certificate should be issued within one week from the date of passing of order. If it is decided against the petitioner, the petitioner would be at liberty to file appropriate proceedings. The writ petition is allowed. Rule is made absolute in above terms. No order as to costs.

4. Parties to act upon authenticated copy of this order.

[S. G. MEHARE, J.] [R. D. DHANUKA, J.]

VishalK/wp4670.22.odt

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