Vansh S/O Kashinath Raut, Thr. ... vs The S. T. Caste Certificate ...
2023 Latest Caselaw 11348 Bom

                               27-WP-7521-2023.odt                                           1


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

                                                           WRIT PETITION NO. 7521 of 2023
                                  Vansh Kashinath Raut through its natural guardian father - Kashinath s/o Sitaram Raut
                                                                             vs.
                                  The Schedule Tribe Caste Certificate Scrutiny Committee, through its Member Secretary
                                                              and Deputy Director, Gondia
                               ---------------------------------------------------------------------------------------------------------
                               Office Notes, Office Memoranda of                                   Court's or Judge's Order
                               Coram, appearances, Court's Orders
                               or directions and Registrar's order
                               ---------------------------------------------------------------------------------------------------------
                                      Shri Ashwin Deshpande, Advocate for petitioner.



                                      CORAM :- A.S.CHANDURKAR AND ABHAY J. MANTRI, JJ.

DATE :- 4th NOVEMBER, 2023

Relying upon paragraph 92 of the judgment in State of Maharashtra and anr. vs. Keshao Vishwanath Sonone and anr. [2021 (4) All MR 784 (S.C.)], it is submitted by the learned counsel for the petitioner that the petitioner's affinity with 'Gond' Scheduled Tribe ought to have been examined by the Scrutiny Committee. The petitioner's tribe claim has been rejected merely by taking into consideration the documentary material as entries of 'Gond Gowari' are found in old documents.

2. Issue notice to the respondent, returnable in three weeks.

3. Ms N. P. Mehta, learned Additional Government Pleader waives notice for respondent.

4. Record of the Scrutiny Committee be obtained for perusal.

(ABHAY J. MANTRI, J.) (A.S.CHANDURKAR, J.)

Andurkar.

Signed by: Jayant S. Andurkar Designation: PA To Honourable Judge Date: 04/11/2023 19:00:34