Chandrashekhar S/O Ramdas Raut vs The S.T. Caste Certificate ...
2023 Latest Caselaw 7646 Bom

                                                                               1                               929.wp.4810.23.odt

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

                                        WRIT PETITION NO. 4810/2023
                               Shri Chandrashekhar s/o. Ramdas Raut
                                                           Vs.
    The Schedule Tribe Caste Certificate Scrutiny Committee, Yavatmal and Ors.
 .................................................................................................................................. .
Office Notes, Office Memoranda of
Coram, appearances, Court's orders                                                                        Court's or Judge's order
or directions and Registrar's orders
...................................................................................................................................................

Ms. Rashi Nagrare, Advocate for Petitioner. Ms. N. P. Mehta, Assistant Government Pleader for Respondent No.1/State.

CORAM : A.S.CHANDURKAR AND MRS.VRUSHALI V. JOSHI,JJ..

                        DATED :                 01.08.2023

                        .                       It is submitted by the learned Counsel for the

petitioner that in terms of paragraph 92 of the judgment of the Honourable Supreme Court in the case of The State of Maharashtra vs. Keshao Vishwanath Sonone 2021 (4) ALL MR 784 (SC), the Scrutiny Committee ought to have considered the petitioner's affinity with 'Gond' tribe. However, the Committee has examined the aspect of affinity with 'Gond Gowari'.

2. Issue notice to the respondents, returnable on 07.08.2023.

3. Learned Assistant Government Pleader waives service of notice for the respondent No.1.

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

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5. Till the returnable date, the services of the petitioner shall not be disturbed in view of the order of invalidation.

6. To be heard along with Writ Petition No.1943/2023.

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

RGurnule