Vinod S/O Pralhad Ingle vs Schedule Tribe Caste Cert. ...
2023 Latest Caselaw 3379 Bom

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

                             WRIT PETITION NO. 2213                        OF 2023
                                             Vinod Pralhad Ingle
                                                        -Vs.-
         Schedule Tribe Caste Certificate Scrutiny Committee, Amravati and anr.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders              Court's or Judge's Orders.
or directions and Registrar's orders.
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                             Mr.A.P.Kalmegh, counsel for the petitioner.
                             Ms N.P.Mehta, AGP for respondent No.1.


                                    CORAM : A.S. CHANDURKAR &
                                             M.W.CHANDWANI, JJ.

DATE : 5 APRIL, 2023

It is submitted by the learned counsel for the petitioner that the pre-independence documents with the entry "Thakur" have not been appropriately appreciated by the Scrutiny Committee. In view of the judgment of the Larger Bench in the case of Maharashtra Adiwasi Thakur Jamat Swarakshan Samiti v. The State of Maharashtra and others , (Civil Appeal No.2502 of 2022) decided on 24/03/2023, the affinity test is treated as not being an essential part in the process of determination of the correctness of the tribe claim.

2. Issue notice to the respondents, returnable on 03/05/2023.

3. Learned Assistant Government Pleader Ms Mehta waives notice for respondent No.1.

4. The record of the Scrutiny Committee be produced for perusal.

KHUNTE

913-wp2213.23.odt

5. In the meanwhile, the services of the petitioner shall not be disturbed on account of invalidation of tribe claim of petitioner.

(M.W.CHANDWANI, J) (A.S.CHANDURKAR, J)

KHUNTE