Manohar S/O Ramkrushna Shahare vs The Schedule Tribe Caste ...
2023 Latest Caselaw 3697 Bom

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                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              NAGPUR BENCH, NAGPUR.
                            WRIT PETITION NO. 2378                        OF 2023
                                     Manohar Ramkrushna Shahare
                                                        -Vs.-
            The Scheduled Tribe Caste Certificate Scrutiny Committee, Yavatmal
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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.M.R.Sakharkar, counsel h/f Ashwin Deshpande, counsel for
                             the petitioner.
                             Mr. A.M.Deshpande, I/c GP for the respondent.

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

DATE : 13TH APRIL, 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..

2. Issue notice to the respondent, returnable in four weeks.

3. Learned In-Charge Government Pleader waives service of notice for the respondent.

4. Record of the Scrutiny Committee be obtained for perusal.

5. To be heard along with Writ Petition Nos.4517 of 2022 and 2356 of 2023.

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

KHUNTE