Dashrath S/O Mahadeo Chachane vs S.T. Caste Certificate Scrutiny ...
2023 Latest Caselaw 6444 Bom

                                      1                                  26-WP-4173-2023.odt



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR
                            WRIT PETITION NO. 4173 OF 2023
(Dashrath s/o Mahadeo Chachane Vs. The Scheduled Tribe Caste Certificate Scrutiny Committee,
                          through its Member Secretary & Anr.)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                   Court's or Judge's order
and Registrar's orders.
        Ms Rashi Nagrare, Advocate for the petitioner.
        Shri A.S. Fulzele, Additional Government Pleader for respondent No.1.

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

DATE : JULY 6, 2023

The petitioner who claims to belong to 'Gond Gowari' has been appointed as Shikshan Sevak on 9/9/2019. His claim in that regard has been turned down by the Scrutiny Committee.

2] It is submitted by the learned Counsel for the petitioner that in terms of paragraph 92 of the judgment of the Hon'ble Supreme Court in The State of Maharashtra Vs. Keshao Vishwanath Sonone [2021 (4) All MR 784 (S.C.)], 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'.

3] Issue notice to the respondents returnable in four weeks. 4] The learned Additional Government Pleader waives notice for respondent No.1.

5] The record of the Scrutiny Committee be obtained for perusal. 6] The services of the petitioner shall not be disturbed on account of the order of invalidation.

7] To be heard with Writ Petition No. 3742/2023.

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

SUMIT