Ved S/O Vinod Gadmade, Minor Thr. ... vs Dy. Director And Member ...
2022 Latest Caselaw 10085 Bom

                           1

                                           26-9-2022-wp-5839-2022.odt

     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               NAGPUR BENCH, NAGPUR
              Writ Petition No.5839 of 2022

Mr. Ved S/o Vinod Gadmade,
Aged about 17 years,
Occ. Student,
being minor through his natural guardian
father Vinod S/o Sudhakar Gadmade,
aged about 51 years, Occ. Private,
R/o. Plot no.2, Tribhuwan Housing
Society, Haribhau Colony,
Near Dastur Nagar, Amravati.                             ... Petitioner

     Versus

Deputy Director & Member Secretary,
The Scheduled Tribe Certificate Scrutiny
Committee, Nagpur,
Opposite of R.T.O. Office, Giripeth,
Nagpur.                                                  ... Respondent


Shri Ananta Ramteke, Advocate for Petitioner.
Shri N.S. Rao, Assistant Government Pleader for Respondent.

        CORAM : SUNIL B. SHUKRE & G.A. SANAP, JJ.

DATE : 30th SEPTEMBER, 2022

ORAL JUDGMENT (PER SUNIL B. SHUKRE, J.) :

1. Rule. Rule is made returnable forthwith. Heard finally by

consent of the learned counsel for the parties.

2. Considering the urgency in the matter, as stated by the

learned counsel for the petitioner, we direct the respondent-Scrutiny

Committee to decide the tribe claim of the petitioner at the earliest

and in any case within a period of three weeks from the date of receipt

of the order.

26-9-2022-wp-5839-2022.odt

3. Rule is made absolute in the aforesaid terms. No costs.

(G.A. SANAP, J.) (SUNIL B. SHUKRE, J.) Lanjewar

Digitally Signed By :P D LANJEWAR Signing Date:01.10.2022 09:45