Sanika Narendra Salunke Through ... vs Scheduled Tribe Certificate ...
2023 Latest Caselaw 9743 Bom

                                       1

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

                     903 WRIT PETITION NO. 11606 OF 2023

                    SANIKA NARENDRA SALUNKE
              THROUGH GUARDIAN KAVITA BHANUDAS NIKAM

                                       VERSUS

        SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE
               THROUGH ITS MEMBER SECRETARY

                                         ...
                   Advocate for Petitioner : Mr. Phatale Sagar S.
                     AGP for Respondent : Mr. A.A. Jagatkar
                                           ...

                                CORAM          : MANGESH S. PATIL &
                                                 SHAILESH P. BRAHME, JJ.

                                DATE           : 15 SEPTEMBER 2023


OPERATIVE ORDER :

              For the reasons recorded separately, we pass following order :

                                       ORDER

       i.      The Writ Petition is allowed.


       ii.      The impugned judgment and order dated 12.09.2023,

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

iii. The Committee shall immediately issue tribe validity

certificate to the petitioner as belonging to 'Thakur'

scheduled tribe.

iv. Considering the urgency in the matter, we request

learned AGP to communicate this order to the Committee

immediately, since the Law Officer of the Committee is

present in this Court.

v. Accordingly, Writ Petition is disposed of.

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

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