Vedant S/O Dinesh Shinde vs The S.T Caste Certi. Scrutiny ...
2025 Latest Caselaw 9338 Bom

Bombay High Court

Vedant S/O Dinesh Shinde vs The S.T Caste Certi. Scrutiny ... on 27 December, 2025

                      1                                  Writ Petition 8451.2025 Vedant Shinde

                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH : NAGPUR

                             WRIT PETITION NO. 8451 OF 2025
                                    Vedant s/o Dinesh Shinde
                                               ..vs..
                 The Scheduled Tribe Caste Certificate Scrutiny Committee and ors.
----------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                              Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
--------------------------------------------------------------------------------------
                              Shri Tejas Deshpande, Advocate for the petitioner.
                              Shri S.B. Bissa, AGP for the respondent nos. 1 and 3/State.


                                            CORAM : RAJ D. WAKODE, J.

DATED : 27.12.2025.

Heard learned Counsel for the petitioner and learned Assistant Government Pleader appearing for the State.

2. By way of present writ petition, the petitioner is challenging the order dated 04.12.2025 passed by the Scheduled Tribe Caste Certificate Scrutiny Committee, Yavatmal, invalidating the caste claim of the petitioner towards "Thakur" Scheduled Tribe.

3. Learned Counsel for the petitioner has invited my attention to the validity certificate issued by the Committee for Scrutiny and Verification of Tribe Claim at Aurangabad in pursuance to the judgment and order dated 06.02.2001 passed by the Hon'ble Aurangabad Bench in Writ Petition No.4123 of 1999.

4. Learned counsel for the petitioner submits that the aforesaid validity was issued by this Court to Shri Baburao Rajaram Shinde, who is the cousin great great grandfather of the petitioner and the said fact is substantiated by the 2 Writ Petition 8451.2025 Vedant Shinde

genealogical tree (page 21). Learned Counsel for the petitioner further submitted that the petitioner in order to substantiate his caste claim towards 'Thakur' Scheduled Tribe has relied upon at-least three pre-constitutional era documents where the caste of his paternal relatives has been recorded as 'Thakur' Scheduled Tribe.

5. In view of the above, issue notice to the respondents, returnable on 15.01.2026. Learned Assistant Government Pleader waives notice on behalf of respondent nos. 1 and 3/State.

6. Learned Counsel for the petitioner undertakes to serve respondent no. 2 through the standing Counsel Shri Nikhil Gaikwad.

7. For the reasons stated above, admission of the petitioner in respondent no. 3 College shall stands protected during the pendency of the present petition.

(RAJ D. WAKODE, J.) Trupti

Signed by: Trupti D. Agrawal Designation: PA To Honourable Judge Date: 27/12/2025 14:35:17