Harshal Babu Shinde vs The State Of Maharashtra And ...
2023 Latest Caselaw 9447 Bom

                                     1                              wp 268.22

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                    WRIT PETITION NO. 268 OF 2022

          Harshal Babu Shinde                        ..    Petitioner

                   Versus

          The State of Maharashtra and others ..           Respondents

 Shri Sushant C. Yeramwar, Advocate for the Petitioner.
 Shri A. S. Shinde, A.G.P. for the Respondent Nos. 1 and 2.

                                AND
                   WRIT PETITION NO. 3940 OF 2022

          Venkatesh Babruwan Shinde
          and another                                ..    Petitioners

                   Versus

          The State of Maharashtra and another..           Respondents

 Shri Sushant C. Yeramwar, Advocate for the Petitioner.
 Shri A. A. Jagatkar, A.G.P. for the Respondent Nos. 1 and 2.

                           CORAM : MANGESH S. PATIL AND
                                    SHAILESH P. BRAHME, JJ.
                             DATE : 07 SEPTEMBER 2023.

 ORDER :

. For the reasons to be recorded separately, following operative order is passed.

ORDER

A. The writ petitions are partly allowed.

                                   2                                wp 268.22

 B.       The impugned judgments and orders are quashed and
 set aside.


 C.       The respondent/Scrutiny Committee shall immediately

issue certificate of validity to the petitioners as belonging to 'Thakur' (Scheduled Tribe), which shall be subject to final outcome of the matters which the Committee has reopened of the validity holders.

D. The learned A. G. P. shall immediately communicate this order to the Scrutiny Committee.

E. The petitioners shall not be entitled to claim equities.

F. The writ petitions are disposed of.

[ SHAILESH P. BRAHME, J. ] [ MANGESH S. PATIL, J. ]

bsb/Sept. 23