Dinesh S/O Prakash Nagose vs S. T. Caste Certificate Scrutiny ...
2023 Latest Caselaw 2833 Bom

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

                                      WRIT PETITION NO. 1851 OF 2023
                                           Dinesh S/o. Prakash Nagose
                                                             Vs.
              The Scheduled Tribes Caste Certificate Scrutiny Committee 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 Ashwin Deshpande, Advocate for petitioner.
                       Shri A. A. Madiwale, AGP for respondent no. 1/State.



                       CORAM :-         A. S. CHANDURKAR & M. W. CHANDWANI, JJ.

DATED :- 23.03.2023.

It is submitted by the learned counsel for the petitioner that in terms of paragraph no. 92 of the judgment of the Hon'ble Supreme Court in the case of 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".

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

3. The learned Assistant Government Pleader waives notice for respondent no. 1.

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

RR Jaiswal



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5. The services of the petitioner shall not be disturbed on account of order of invalidation.

6. To be heard alongwith Writ Petition No. 4567/2022.

(M. W. CHANDWANI, J.) (A. S. CHANDURKAR, J.)

RR Jaiswal