Sanskruti D/O Vijay Nemade vs The Vice-Chairman/Member ...
2023 Latest Caselaw 10408 Bom

                                                                                                     wp6755.2023.odt
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                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                NAGPUR BENCH, NAGPUR.

                                                  WRIT PETITION NO.6755/2023
                                                      Sanskruti D/o Vijay Nemade
                                                                     -Vs.-
                          The Vice-Chairman/Member Secretary, Scheduled Tribe Caste Certificate
                                                     Scrutiny Committee, Amravati
                           -----------------------------------------------------------------------------------------
                      Office notes, Office Memoranda of
                      Coram, appearances, Court's orders                     Court's or Judge's Orders.
                      or directions and Registrar's orders.
                      -----------------------------------------------------------------------------------------
                                       Ms. Preeti Rane with Ms. Hemani Kavi, counsel for the petitioner.
                                       Mr. A.S. Fulzele, Additional Government Pleader for the respondent.

                                      CORAM: A.S. CHANDURKAR & MRS. VRUSHALI V. JOSHI, JJ.

DATE : 9.10.2023

For reasons recorded separately the order passed by the Scrutiny Committee dated 4.9.2023 is set aside. It is declared that the petitioner has proved that she belongs to Thakur Scheduled Tribe. Within a period of three weeks from receiving copy of the judgment the Scrutiny Committee shall issue validity certificate to the petitioner. Till the validity certificate is issued, the petitioner can rely upon the copy of this order to indicate that her claim for validity has been upheld since she is required to furnish copy of the validity certificate by 5.30 p.m. on 10.10.2023 at the institute where she seeks admission. Rule is made absolute in the aforesaid terms. No costs.

(MRS. VRUSHALI V. JOSHI, J.) (A.S. CHANDURKAR, J.)

Tambaskar.

Signed by: MR. N.V. TAMBASKAR Designation: PA To Honourable Judge Date: 10/10/2023 14:56:42