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Rashmi D/O Vinayak Wankhede vs State Of Maharashtra, Thr. ...
2023 Latest Caselaw 2397 Bom

Citation : 2023 Latest Caselaw 2397 Bom
Judgement Date : 13 March, 2023

Bombay High Court
Rashmi D/O Vinayak Wankhede vs State Of Maharashtra, Thr. ... on 13 March, 2023
Bench: A.S. Chandurkar, M. W. Chandwani
                                                                                                                                 14wp 1524.2023.odt
                                                                                        1

                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                       NAGPUR BENCH : NAGPUR
                                                        WRIT PETITION (WP) NO. 1524/2023
                                                                  RASHMI D/O VINAYAK WANKHEDE
                                                                               VS
                                                               STATE OF MAHARASHTRA AND ANOTHER
                        -----------------------------------------------------------------------------------------------------------------------------------

Office Notes, Office Memoranda of Court's or Judge's Order Coram, appearances, Court's Orders or directions and Registrar's order__________________________________________________________ Mr. P.S. Khubalkar, Advocate for the petitioner Mr. A.M. Deshpande, Incharge Government Pleader for the respondents

CORAM : A. S. CHANDURKAR AND M. W. CHANDWANI, J.J. DATED : 13/03/2023

It is submitted by the learned Counsel for the petitioner that the petitioner's father has been issued Validity Certificate pursuant to the judgment of this Court in Writ Petition No. 1496/2017 (Vinayak s/o Babarao Wankhade Vs. The Scheduled Tribe Caste Certificate Scrutiny Committee, Amravati and anr. ) dated 28.02.2019. Tribe claim of the petitioner is pending with the Scrutiny Committee. It is urged that in view of the decision in Apporva d/o Vinay Nichale Vs. Divisional Caste Certificate Scrutiny Committee [2010(6) Mh.L.J. 401], the petitioner is also entitled to the validity certificate.

2. Issue notice to the respondents, returnable in two weeks.

3. Mr. A.M. Deshpande, learned Incharge Government Pleader waives service of notice for the respondents.

4. Instructions be obtained as regards the period within which the caste claim of the petitioner shall be decided. SANDIP MAHADEV GATE Personal Assistant to the Hon'ble Judge Digitally signed by SANDIP MAHADEV (M. W. CHANDWANI, J.) (A. S. CHANDURKAR, J.) GATE Date: 2023.03.13 18:17:14 +0530 SMGate

 
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