Ku. Seema D/O Pravin Kohale vs S. T. Caste Certificate Scrutiny ...
2023 Latest Caselaw 2927 Bom

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

                                      WRIT PETITION NO. 1876 OF 2023
                                          Ku. Seema D/o. Pravin Kohale
                                                             Vs.
                The Scheduled Tribes Caste Certificate Scrutiny Committee, Nagpur
                                                       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.
                       Smt. S. S. Jachak, AGP for respondent no.1/State.
                       Shri S. A. Choudhari, Advocate for respondent nos. 2 to 4.



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

DATED :- 24.03.2023.

The petitioner was issued a caste certificate of belonging to 'Gond-Gowari' Scheduled Tribe on 02.05.2019. He was thereafter appointed on the post of 'Gramin Dak Sewak' on 13.07.2020. The Scrutiny Committee on 16.06.2022 has invalidated the claim of the petitioner of belonging to 'Gond-Gowari' Scheduled Tribe. By relying upon paragraph 104 of the judgment of the Hon'ble Supreme Court in State of Maharashtra and Another Vs. Keshao Vishwanath Sonone and Another [2020 SCC OnLine SC 1040], the petitioner seeks protection of his services.

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

RR Jaiswal



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

4. Shri S. A. Choudhari, learned counsel waives notice for respondent nos. 2 to 4.

5. In the light of the directions issued in paragraph 104 of the aforesaid judgment of the Hon'ble Supreme Court, the services of the petitioner shall not be disturbed pursuant to the order of the Scrutiny Committee until further orders.

6. To be heard alongwith Writ Petition No. 4226/2021 and 5200/2022.

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

RR Jaiswal