Vaishnavi D/O Gajanan Mungalkar ... vs Scheduled Tribe Caste Scrutiny ...
2023 Latest Caselaw 4132 Bom

                                         1                                25-WP-2658-2023.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR
                              WRIT PETITION NO. 2658 OF 2023
(Vaishnavi d/o Gajanan Mungalkar & Anr. Vs. Scheduled Tribe Caste Scrutiny Committee, Yavatmal)
 Office Notes, Office Memoranda of Coram,
 appearances, Court's orders of directions                    Court's or Judge's order
 and Registrar's orders.
         Shri T.U. Tathod, Advocate for the petitioners.
         Shri A.A. Madiwale, Assistant Government Pleader for the respondent/ State.

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

DATE : APRIL 24, 2023

Considering the short issue involved, Rule. Rule made returnable forthwith. The learned Assistant Government Pleader waives notice for the respondent.

2] The petitioners' claim of belonging to 'Raj' Scheduled Tribe and the tribe certificates issued to them are being verified by the Scrutiny Committee. It is submitted that the cousins of the petitioners have been issued validity certificates by virtue of judgment dated 20/12/2021 in Writ Petition No. 5380/2021 (Shantanu Prabhakar Mungalkar & Anr. Vs. State of Maharashtra & Ors.). As similar report of the vigilance cell is being considered by the Scrutiny Committee that was considered in the said matter and since the petitioners are undertaking education, they seek expeditious consideration of their claim. 3] The learned Assistant Government Pleader, on instructions, submits that the vigilance cell report has been completed and the petitioners' claim would be decided expeditiously.

4] The Writ Petition is disposed of by directing the respondent to decide the petitioners' tribe claim by the end of May - 2023 since the petitioners are students and desire to pursue further education.

5] Rule is disposed of in the aforesaid terms. No costs.

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

 SUMIT