Bombay High Court
Vaishnavi D/O Premanand Wankhade vs The Vice-Chairman/Member Secretary, ... on 17 January, 2024
Author: M.S. Jawalkar
Bench: Avinash G. Gharote, M.S. Jawalkar
2024:BHC-NAG:792-DB
Judgment 1 57wp6492.23..odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 6492/2023
Vaishnavi D/o Premanand Wankhade,
Aged about 21 years, Occ. Student,
R/o. Vitthalwadi Kandli, Paratwada,
Tal. Achalpur, Dist. Amravati
.... PETITIONER(S)
// VERSUS //
The Vice Chairman/Member Secretary,
Scheduled Tribe Caste Certificate Scrutiny Committee,
Amravati
.... RESPONDENT(S)
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Ms. Himani Kavi, Adv with Ms. P.D. Rane, Adv for Petitioner(s)
Mr. P. Pendke, AGP for the Respondent/State
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CORAM : AVINASH G. GHAROTE &
SMT. M.S. JAWALKAR, JJ.
JANUARY 17, 2024
ORAL JUDGMENT :- (PER: SMT. M.S. JAWALKAR, J.)
. Heard. RULE. Rule made returnable forthwith. Heard
finally by consent of the parties.
..ANSARI..
Judgment 2 57wp6492.23..odt
(2) The Petitioner has challenged the order dated 25/08/2023
passed by the Scrutiny Committee invalidating her caste claim of
belonging to 'Thakur' Scheduled Tribe and the Petitioner also
seeks directions to the Respondent to issue Caste Validity
Certificate in her favour.
(3) The father of the Petitioner preferred Writ Petition No.
3339/2022 (Premanand S/o Pralhadrao Wankhade vs. The Vice-
Chairman/Member Secretary, Scheduled Tribe Caste Certificate
Scrutiny Committee, Amravati & another) before this Court
challenging the order passed by the Scrutiny Committee by
which his caste claim of belonging to 'Thakur' Scheduled Tribe
has been invalidated. On 20/12/2023, this Court has allowed the
said Writ Petition by setting aside the order passed by the
Scrutiny Committee and declared that father of the present
Petitioner belongs to 'Thakur' Scheduled Tribe, which is an
admitted position. In the present case, the genealogical tree of the
Petitioner is also not disputed by the Respondent.
..ANSARI..
Judgment 3 57wp6492.23..odt
(4) As such, in the light of such adjudication by this Court,
which has not been stated to be further challenged, the Petitioner
would be entitled to similar relief.
(5) Hence for the reasons assigned in Writ Petition
No. 3339/2022 decided on 20/12/2023, we pass the following
order:-
(a) The Writ Petition is allowed.
(b) The order passed by the Scrutiny Committee dated
25/08/2023 is hereby quashed and set aside.
(c) It is declared that the Petitioner belongs to 'Thakur'
Scheduled Tribe. The Scrutiny Committee shall issue Caste
Validity Certificate to the Petitioner within a period of four
weeks from the date of copy of receipt of this judgment.
..ANSARI..
Judgment 4 57wp6492.23..odt
(d) In the meanwhile, the Petitioner is free to rely upon
the copy of this judgment while pursuing her education till
Caste Validity Certificate is issued to her.
Rule is made absolute in the above terms. No costs.
Pending Application(s), if any, stand(s) disposed of.
(SMT. M.S. JAWALKAR, J.) (AVINASH G. GHAROTE, J.)
Signed by: A.P. ANSARI
..ANSARI..
Designation: PS To Honourable Judge
Date: 19/01/2024 18:54:26
