Sahil S/O Pravin Dharmik vs The S. T. Caste Certificate ...
2023 Latest Caselaw 8334 Bom

                                    1                        wp5104.2023

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

                    WRIT PETITION NO.5104/2023

Sahil S/o Pravin Dharmik,
aged about 18 Yrs., Occ. Student,
R/o at Post Kurali, Tq. Umarkhed,
Dist. Yavatmal.                                    ...     Petitioner
       - Versus -
1.   The Scheduled Tribe Caste Certificate
     Scrutiny Committee, through its
     Member Secretary, Yavatmal.

2.   Maharashtra Animal and Fishery
     Sciences University, Futala Lake
     Road, Nagpur 440 001.

3.   State Common Entrance Test Cell
     State CET Cell, the Commissioner,
     8th Floor, New Excelsior Building,
     A.K. Nayak Marg, Fort,
     Mumbai 400 001. (M.S.)                        ...     Respondents

                -----------------
Mr. Ashwin Deshpande, Counsel for the Petitioner.
Mr. Amit A. Madiwale, Assistant Government Pleader for
Respondent No.1.
Mr. N.A. Gaikwad, Counsel for Respondent No.3.
          ----------------


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

DATE : 17.8.2023

2 wp5104.2023

ORAL JUDGMENT (Per A.S. Chandurkar, J.)

Considering the limited prayer made by the petitioner

for expeditious adjudication of his pending tribe claim the writ

petition is taken up for final hearing.

2. Heard. Rule. Rule made returnable forthwith. Ms.

S.S. Jachak, learned Assistant Government Pleader waives notice

for respondent No.1. Mr. N.A. Gaikwad, learned counsel waives

notice for respondent No.3. Service on respondent No.2 is

dispensed with considering the nature of directions proposed to

be issued.

3. The learned Assistant Government Pleader on

instructions submits that within a period of six months the

petitioner's claim would be decided. In view of aforesaid, the writ

petition is disposed of by directing the respondent No.1 Scrutiny

Committee to decide the petitioner's claim of belonging to Halbi

3 wp5104.2023

Scheduled Tribe within a period of six months subject to

petitioner's cooperating with Scrutiny Committee. With these

directions the writ petition is disposed of. Rule accordingly. No

costs.

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

Tambaskar.