Aditya Madanrao Kadam Ug Of Father Madan ... vs The State Of Maharashtra Through Its ...
2024 Latest Caselaw 24887 Bom

Bombay High Court

Aditya Madanrao Kadam Ug Of Father Madan ... vs The State Of Maharashtra Through Its ... on 27 August, 2024

Author: Mangesh S. Patil

Bench: Mangesh S. Patil

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                        938 WRIT PETITION NO. 9148 OF 2024


Aditya S/o Madanrao Kadam,
Age - 17 years (Minor), Occ. Student,
U/g of father - Madan S/o Kisanrao Kadam
Age - 53 years, Occ. Service,
R/o Flat No. 35, Bhagyanagar,
Karegaon Road, Parbhani,
Tq. & Dist. Parbhani                                             ...        Petitioner

        VERSUS

The State of Maharashtra and another                             ...        Respondents

                                            ...
                 Advocate for the Petitioners : Mr. Sushant C. Yeramwar
                 A.G.P. for the Respondents/State : Mr. S.M. Ganachari

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

                        DATE                    : 27.08.2024


OPERATIVE ORDER :

For the reasons recorded separately, following operative order is passed:

1) The writ petition is partly allowed. The impugned judgment and order is quashed and set aside. The respondent - scrutiny committee shall forthwith issue the tribe validity certificate to the petitioner as belonging to 'Thakur' - scheduled tribe. The validity certificate shall be subject to the final outcome of the re-verification proposed by the scrutiny committee.

2) The petitioner shall not claim any equities.

( SHAILESH P. BRAHME, J.) (MANGESH S. PATIL, J.)

arp/-