Kiran S/O Pilaji Raut vs S. T. Caste Certificate Scrutiny ...
2023 Latest Caselaw 7342 Bom

27-WP-4581-23.odt                                                                                                     1/1


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

                                       WRIT PETITION NO.4581 OF 2023

                           Kiran S/o Pilaji Raut, Post Umari, Tq. Saoner, Dist. Nagpur
                                                                -vs-
 The Scheduled Tribes Caste Certificate Scrutiny Committee-Thr. Member Secretary and Deputy
                                                Director, Nagpur and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                     Court's or Judge's Orders.
or directions and Registrar's orders.
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                 Shri Ashwin Deshpande, Advocate for petitioner.
                 Smt S. S. Jachak, Assistant Government Pleader for respondent No.1.

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

DATE : July 24, 2023

1. It is submitted by the learned counsel for the petitioner that in terms of paragraph 92 of the judgment of the Honourable Supreme Court in the case of The State of Maharashtra vs. Keshao Vishwanath Sonone 2021 (4) ALL MR 784 (SC) , 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'.

2. Issue notice to the respondents, returnable on 07/08/2023.

3. Learned Assistant Government Pleader waives service of notice for the respondent No.1.

4. The record of the Scrutiny Committee be obtained for perusal.

5. Till the returnable date, the services of the petitioner shall not be disturbed in view of the order of invalidation.

6. To be heard along with Writ Petition No.1943/2023.

(Mrs Vrushali V. Joshi, J.) (A. S. Chandurkar, J.)

Asmita