Suryakant S/O Anandrao Rodge vs S. T. Caste Scrutiny Committee, ...
2023 Latest Caselaw 955 Bom

                              33-WP-700-23.odt                                                     1



                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                                        NAGPUR BENCH : NAGPUR.
                                                                 WRIT PETITION NO. 700 of 2023
                                                              Suryakant Anandrao Rodge
                                                                         vs.
                                Scheduled Tribe Caste Scrutiny Committee, Amravati, through its Member Secretary 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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                                            Shri M.D.Lakhey, Advocate for petitioner.

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

DATE :- JANUARY 30, 2023.

According to the petitioner despite his brother possessing validity certificate pursuant to the judgment dated 07.09.2020 in Writ Petition No. 2033/2007 ( Rajesh A.Rodge Vs. The Scheduled Tribes Caste Certificate Scrutiny Committee, Amravti and others), the Scrutiny Committee has invalidated his tribe claim. It is submitted by the learned counsel for the petitioner that pursuant to the order of invalidation the services of the petitioner as Associate Professor have been terminated with immediate effect without following the prescribed procedure.

Issue notice to the respondents, returnable on 13.02.2023.

Ms N. P. Mehta, learned Assistant Government Pleader waives service of notice for the respondent no.1.

The record of the Scrutiny Committee be produced for perusal.

It is made clear that the prayer for interim relief vide prayer clause (d) would be considered on the returnable date.

Hamdast granted.

(MRS. VRUSHALI V. JOSHI, J.) (A.S.CHANDURKAR, J.) Digitally Signed byJAYANT S ANDURKAR Personal Assistant Signing Date:

30.01.2023 17:22 Andurkar..