Rakshanda Prakash Pawar vs The State Of Maharashtra And ...
2023 Latest Caselaw 11356 Bom

Citation : 2023 Latest Caselaw 11356 Bom
Judgement Date : 4 November, 2023

Bombay High Court

Rakshanda Prakash Pawar vs The State Of Maharashtra And ... on 4 November, 2023

Bench: Mangesh S. Patil, Neeraj P. Dhote

             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                      924 WRIT PETITION NO.2357 OF 2017

                       RAKSHANDA PRAKASH PAWAR
                                     VERSUS
                 THE STATE OF MAHARASHTRA AND OTHERS
                                       ...
                 Advocate for Petitioner : Mr. A. S. Golegaonkar
                 AGP for Respondent / State : Mr. S. G. Sangle
                                       ...

                                               CORAM : MANGESH S. PATIL
                                                             AND
                                                       NEERAJ P. DHOTE, JJ.

                                               DATE     : NOVEMBER 04, 2023
 PER COURT :

 .                For the reasons to be recorded separately, the following

 order is passed.

                                       ORDER

(i) The Writ Petition is allowed.

(ii) The impugned Judgment and Order dated 10.11.2016

passed by the Scrutiny Committee, is quashed and set aside.

(iii) The Scrutiny Committee shall immediately issue

certificate of tribe validity to the petitioner of 'Thakur - Scheduled

Tribe'.

(iv) Rule is made absolute in above terms.

[ NEERAJ P. DHOTE, J. ] [ MANGESH S. PATIL, J. ]

GGP