Archana D/O Bhaurao Nemade vs S. T. Caste Certificate Scrutiny ...
2023 Latest Caselaw 8570 Bom

2023:BHC-NAG:12485-DB


               J.906.WP.8195.22.odt                                                 1/2


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


                                WRIT PETITION NO.8195 OF 2022

                          Archana D/o Bhaurao Nemade,
                          Age : 47 years, Occupation - Service,
                          R/o. House No.69, V.H.B. Colony,
                          Malkapur, Akola, Tq. Dist. Akola
                                                                          ...PETITIONER
                                                VERSUS
                          Schedule Tribe Caste Certificate
                          Scrutiny Committee,
                          Sai Uttam Vila, House No.3,
                          Near Rangoli Ground,
                          Shastri Nagar, Yavatmal
                          through its Vice Chairman/Jt. Commissioner.
                                                                 ...RESPONDENT
               _______________________________________________________
                          Shri A.P. Kalmegh, Advocate for the petitioner.
                          Shri S.M. Ukey, Assistant Government Pleader for the
                          respondent/State.
               _______________________________________________________

                                CORAM : AVINASH G. GHAROTE &
                                        URMILA JOSHI-PHALKE, JJ.

DATED : AUGUST 22, 2023

ORAL JUDGMENT (Per Avinash G. Gharote, J.)

RULE. Rule made returnable forthwith.

2. Heard finally with the consent of learned Counsel for the

parties.

J.906.WP.8195.22.odt 2/2

3. Learned Assistant Government Pleader waives notice for the

respondent/State.

4. The petition portrays a very sordid state of affairs before the

respondent inasmuch as though the claim for caste verification has been

submitted by the petitioner in the year 2011, the same has not as yet

been decided.

5. We, therefore, direct the respondent to decide the caste claim

of the petitioner within a period of six months from today, in case it has

not been decided as yet. The petitioner shall appear before the

respondent on 28/08/2023 at 11.00 a.m.

6. The petition is accordingly allowed in the above terms. No

costs.

(URMILA JOSHI-PHALKE, J.) (AVINASH G. GHAROTE ,J.)

*Divya

Signed by: Mrs. Divya Baldwa Designation: PA To Honourable Judge Date: 22/08/2023 18:52:41