Miss. Mansi D/O Suresh Jiwtode vs The Scheduled Tribe Certificate ...
2023 Latest Caselaw 7644 Bom

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      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                NAGPUR BENCH, NAGPUR.
             WRIT PETITION NO. 4775 OF 2023

          Miss. Mansi Suresh Jiwtode, Aged about
          19, Occup. Student, R/o At Post Amgaon,
          Tah.Pauni, Dist.Bhandara.                              Petitioner
                                -Versus-

      The Scheduled Tribe Certificate Scrutiny
      Committee, Gondia Room No.209, 2nd
      Floor Collector, Administrative Building,
      Amgaon,Road,Gondia.                                     Respondent
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           Mr.Ananta Ramteke, counsel for the petitioner.
 Mr.A.M.Deshpande, i/c Government Pleader for the respondent.
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                            CORAM : A.S.CHANDURKAR AND
                                          VRUSHALI V. JOSHI, JJ.

DATE : 1st August 2023 ORAL JUDGMENT (Per : A. S. Chandurkar, J.)

Heard.

2. Rule. Rule made returnable forthwith. The learned in-

charge Government Pleader waives service of notice for

respondent.

3. The petition is heard finally with the consent of the

learned counsel appearing for the parties.

Kavita.

910-wp 4775-23.odt

4. The only prayer made is for expeditious consideration of

the petitioner's claim of belonging to ' Mana' Scheduled Tribe. On

written instructions, it is submitted that the petitioner has been

called to remain present before the Scrutiny Committee on

02.08.2023 and within a period of three days the proceedings

would be decided.

5. The learned counsel appearing for the petitioner submits

that the validity certificate has been issued to the petitioner's

paternal uncle on 09.10.2006. The Scrutiny Committee is

expected to give due consideration to the said validity certificate

while considering the petitioner's claim. The Scrutiny Committee

shall decide the said proceedings by 05.08.2023 in accordance

with law and communicate the said order to the petitioner.

6. Rule is disposed of.

7. Authenticated copy of this order be supplied to the

parties.

(VRUSHALI V. JOSHI, J) (A.S.CHANDURKAR, J)

Kavita.