Sanjay S/O Ambadas Wadal vs The State Of Maharashtra, Thr. ...
2023 Latest Caselaw 8017 Bom

                                                    1                                      901-wp-4478-18.odt

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

                                      PURSIS (ST) NO. 4/2020 & 5/2021
                                                             IN
                                   WRIT PETITION NO. 4478 OF 2018 (D)
                                           Sanjay S/o. Ambadas Wadal
                                                             Vs.
                                     The State of Maharashtra and others
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              Office Notes, Office Memoranda of                                Court's or Judge's Order
              Coram, appearances, Court's Orders
              or directions and Registrar's order
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                            Smt. K. R. Deshpande, AGP for respondent nos. 1 and 2/State.
                            Shri M. V. Kini, Advocate for respondent 3.



                                 CORAM :-        AVINASH G. GHAROTE &
                                                 M. W. CHANDWANI, JJ.

DATED :- 08.08.2023

The learned AGP, on instruction of the Scrutiny Committee, makes a statement that caste claim of the petitioner shall be decided within 3 months from today.

2. The statement is accepted as undertaking on the pain of contempt, as time period of 6 months, which has been granted by judgment dated 04.03.2020, has already expired more than 2 years back and nothing has been done regarding determination of the caste claim of the petitioner.

3. The learned AGP shall place copy of this order before the Scrutiny Committee, who shall take immediate action and decide the caste claim of the petitioner accordingly.

(M. W. CHANDWANI, J.) (AVINASH G. GHAROTE, J.)

RR Jaiswal