Gajanan S/O Uddhav Chavan vs S.T. Caste Certificate Scrutiny ...
2022 Latest Caselaw 11446 Bom

                                                    1                      wp6427.22.odt

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

                        WRIT PETITION NO.6427/2022

     Gajanan s/o Uddhav Chavan,
     aged about 28 years, Occ. Student,
     r/o Anjani Khurd, Tq. Lonar,
     Dist Buldhana.                                          .....PETITIONER

                              ...V E R S U S...

     Scheduled Tribe Caste Certificate
     Scrutiny Committee, Amravati Division
     Old By Pass, Chaprashipura, Amravati
     Through its Vice Chairman/
     Jt. Commissioner                      ...RESPONDENT

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Mr. A. P. Kalmegh, Advocate for petitioner.
Mrs. N. P. Mehta, A.G.P. for respondent.
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CORAM:- SUNIL B. SHUKRE & ANIL L. PANSARE, JJ.

DATED :- 10.11.2022

ORAL JUDGMENT (Per: Sunil B. Shukre, J.)

Rule. Rule is made returnable forthwith. Heard finally

by consent of learned counsel for the parties.

2. The report submitted by the learned A.G.P. is taken on

record and marked 'A' for identification. Taking into account the

pendency of the Court expedited matters and the fact that the

vigilance inquiry, as informed by the learned counsel for the

petitioner, has been completed in this case, we are of the view that 2 wp6427.22.odt

now the tribe claim of the petitioner can be placed on the fast

track of adjudication.

3. The petition is, therefore, allowed. The respondent-

Committee is directed to decide tribe claim of the petitioner, in

accordance with law, as expeditiously as possible and preferably

within three months from the date of appearance of the petitioner

before it. The petitioner shall appear before the Scrutiny

Committee on 21.11.2022.

Rule is made absolute in the above terms. No order as

to costs.

(Anil L. Pansare, J.) (Sunil B. Shukre, J.)

kahale

Digitally signed byYOGESH ARVIND KAHALE Signing Date:11.11.2022 18:58