Smt. Bharti D/O. Manohar Sherkar @ ... vs The Vice-Chairman/ Member ...
2022 Latest Caselaw 9205 Bom

                                     1                   wp5215.2022

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

               WRIT PETITION NO.5215/2022

Smt. Bharti D/o Manohar Sherkar
@ Sau Bharti W/o Giridhar Deogade,
age 30, Occ. Service, R/o Pandhurna,
Tah. Kamptee and Dist. Nagpur.                   ...    Petitioner
      - Versus -
The Vice-Chairman/Member Secretary,
Scheduled Tribe Caste Certificate Scrutiny
Committee, Nagpur.                               ...   Respondent
            -----------------
Mr. Shailesh S. Sitani, Advocate for the Petitioner.
Mr. K.L. Dharmadhikari, Additional Government Pleader for the
Respondent.
            ----------------


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

DATE : 13.9.2022

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

Heard. Rule. Rule made returnable forthwith.

Heard finally by consent of learned counsel for the parties.

2 wp5215.2022

2. Although learned Additional Government Pleader, on

instructions, has sought further six months time on behalf of the

Scrutiny Committee for deciding the tribe claim of the petitioner,

in accordance with law, we find that the Scrutiny Committee has

already received more than sufficient time to decide it and,

therefore, it may not be proper for us to grant such a time to the

Scrutiny Committee in the matter. Instead, we grant further three

months time to the Scrutiny Committee to decide the tribe claim

of the petitioner, in accordance with law. Rule is made absolute in

the above terms. No costs.

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

Tambaskar.

Signed By:NILESH VILASRAO TAMBASKAR Private Secretary Date:14.09.2022 14:29