Sudarshan S/O Ramchandra Chamlot vs The S. T. Caste Certificate ...
2023 Latest Caselaw 3648 Bom

                                                1                              WP-2356-2023.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH, NAGPUR
                                     Writ Petition No.2356 of 2023
                                   Sudarshan S/o Ramchandra Chamlot
                                                Versus
                The Scheduled Tribe Caste Certificate Scrutiny Committee, Amravati

  Office Notes, Office Memoranda of Coram,
  appearances, Court's orders of directions                    Court's or Judge's order
  and Registrar's orders.
  Shri Anshu Deshpande, Counsel for Petitioner.

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

DATE : APRIL 12, 2023.

Relying upon Paragraph 92 of the judgment in the State of Maharashtra and another Vs. Keshao Vishwanath Sonone and another, reported in 2021(4) All MR 784 (S.C.) , it is submitted by the learned counsel for the petitioner that the petitioner's affinity with 'Gond' Scheduled Tribe ought to have been examined by the Scrutiny Committee. The petitioner's tribe claim has been rejected merely by taking into consideration the documentary material as entries of 'Gond Gowari' are found in old documents.

Issue notice to the respondent, returnable in four weeks. Learned Assistant Government Pleader Ms S.S. Jachak waives service of notice for the respondent.

Record of the Scrutiny Committee be obtained for perusal. To be heard with Writ Petition No.4517 of 2022.

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

LANJEWAR