Vaishnavi Hanmanlu Ainlawar vs The State Of Maharashtra Through Its ...
2024 Latest Caselaw 25327 Bom

Bombay High Court

Vaishnavi Hanmanlu Ainlawar vs The State Of Maharashtra Through Its ... on 3 September, 2024

Author: Mangesh S. Patil

Bench: Mangesh S. Patil

                                1                         WP 9576.24

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

               WRIT PETITION NO. 9576 OF 2024

        Vaishnavi Hanmanlu Ainalwar              ..   Petitioner
             Versus
        The State of Maharashtra and others      ..   Respondents

Shri A. S. Golegaonkar, Advocate h/f Shri Madhuar A.
Golegaonkar, Advocate for the Petitioners.
Mrs. P. J. Bharad, A.G.P. for the Respondent Nos. 1 to 3.

                    CORAM : MANGESH S. PATIL AND
                            SHAILESH P. BRAHME, JJ.
                     DATE : 03 SEPTEMBER, 2024.

ORDER :

. For the reasons recorded separately following operative order is passed.

OPERATIVE ORDER

(i) The writ petition is allowed partly.

(ii) The impugned judgment and order dated 29.08.2024 passed by the respondent No. 2/Scrutiny Committee is quashed and set aside.

(iii) The respondent No. 2/Scrutiny Committee shall issue caste validity certificate to the petitioner as belonging to 'Mannervarlu' Scheduled Tribe immediately in prescribed proforma.

2 WP 9576.24

(iv) The validity certificate of the petitioner shall be co- terminus with reverification of the earlier validity holders .

(v) The petitioner shall not be entitled to claim equities.

(vi) Parties to act on authenticate copy of this order.

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

bsb/Sept. 24