Rutuja D/O Ravindra Kelkar And Another vs Scheduled Tribe Caste Scrutiny ...
2025 Latest Caselaw 2551 Bom

Bombay High Court

Rutuja D/O Ravindra Kelkar And Another vs Scheduled Tribe Caste Scrutiny ... on 13 February, 2025

Author: Avinash G. Gharote

Bench: Avinash G. Gharote

  2025:BHC-NAG:1482-DB
                                                                 1                                   60wp7473.2024..odt


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                               NAGPUR BENCH, AT NAGPUR.

                                               WRIT PETITION NO. 7473 of 2024
                    (Rutuja d/o Ravindra Kelkar and another Vs. Scheduled Tribe Caste Scrutiny Committee, Yavatmal)

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                 Office Notes, Office Memoranda of Coram,                               Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                 ----------------------------------------------------------------------------------------------
                                       Mr. Tushal Tathod, Advocate for petitioner.
                                       Mr. A.M. Joshi, AGP for respondent /State.

                                             CORAM : AVINASH G. GHAROTE &
                                                     ABHAY J. MANTRI, JJ.

DATED : 13-02-2025

Heard. Rule. Rule made returnable forthwith.

2. The petitioners have been denied validity of belonging to Raj Scheduled Tribe on account of the impugned decision 29.2.2024 (p25). In WP 5564/16 and connected matters decided on 7.9.2023 (p220), Ravindra, the father of the petitioners, has been granted validity by this Court. The claim of the petitioners would therefore, be covered by what has been held in the aforesaid judgment in view of which the impugned decision dated 29.2.2024 is hereby quashed and set aside and the respondent is directed to grant validity to the petitioners of belonging to Raj Scheduled Tribe. The same shall be done within a period of four weeks from today. The petition is accordingly allowed in the above terms. Rule made absolute.

(ABHAY J. MANTRI, J.) (AVINASH G. GHAROTE, J.)

Belkhede Signed by: Mr. R. S. Belkhede Designation: PA To Honourable Judge Date: 14/02/2025 10:41:12