Deepak S/O Namdeorao Neware vs The S.T. Tribes Caste Certificate ...
2022 Latest Caselaw 10425 Bom

                                     1                    wp6233.2022

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

               WRIT PETITION NO.6233/2022
Deepak S/o Namdeorao Neware,
aged about 27 Yrs., Occ. Service,
R/o at Post Narayanpur Tank Nagar,
Tq. Achalpur, Dist. Amravati.                     ...    Petitioner
      - Versus -
1.   The Scheduled Tribes Caste Certificate
     Scrutiny Committee, through its Member
     Secretary and Deputy Director, Sanna
     Building, Opp. Govt. Rest House Camp,
     Amravati 444 601.

2.   The Director,
     Maharashtra State Electricity Distribution
     Company Committee Limited, 6th Floor,
     Prakashgad Bandra (E), Mumbai.

3.   Maharashtra State Electricity Distribution
     Company Limited, through its Superintendent
     Engineer, Rural Department, Aurangabad
     Office, Aurangabad.

4.   Maharashtra State Electricity Distribution
     Company Limited, through its Deputy
     Executive Engineer, Sub-center Sawaladbara,
     Branch Sawaladbara, Sub-Division, Soygaon,
     Dist. Aurangabad.                          ...     Respondents
            -----------------
Mr. Ashwin Deshpande, Advocate for the Petitioner.
Ms. N.P. Mehta, Assistant Government Pleader for Respondent
No.1.
          ----------------
                                                             2                     wp6233.2022

                                     CORAM : SUNIL B. SHUKRE
                                             AND ANIL L. PANSARE, JJ.

DATE : 10.10.2022

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

Heard learned counsel for the petitioner and learned

Assistant Government Pleader for respondent No.1, who appears

by waiving notice. There is no need to issue notice to other

respondents as no relief has been claimed against them.

2. Heard. Rule. Rule made returnable forthwith.

Heard finally by consent of learned counsel for the parties.

3. We direct respondent No.1 - Scrutiny Committee to decide the tribe claim of the petitioner, in accordance with law, as expeditiously as possible and preferably within four months from the date of the order. Rule accordingly. No costs.

(ANIL L. PANSARE, J.) (SUNIL B. SHUKRE, J.)

Tambaskar.

Signed By:NILESH VILASRAO TAMBASKAR Private Secretary Date:10.10.2022 18:35