Ms. Shital D/O. Narayan Sawarkar Now ... vs The Dist. Caste Certificate ...
2026 Latest Caselaw 4951 Bom

Bombay High Court

Ms. Shital D/O. Narayan Sawarkar Now ... vs The Dist. Caste Certificate ... on 13 May, 2026

                                                             1                           wp4112.2026.odt


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

                                       WRIT PETITION NO. 4112 OF 2026
    Ms Shital d/o Narayan Sawarkar, now Sou. Shital w/o Girish Khamankar
                                           Vs
    The District Caste Certificate Verification Committee, Wardha and another.
Office Notes, Office Memoranda of                            Court's or Judge's orders
Coram,     Appearances,     Court's
orders or directions and Registrar's
orders

                                       Mr. R.M. Pande, counsel for petitioner.
                                       Ms. Kolhe, AGP for respondent/State.

                                       CORAM:        RAJNISH R. VYAS, J.

                                       DATED :       13/05/2026

                                   1.              Heard.

2. Challenging the findings given by the Scrutiny Committee i.e. respondent No.1, counsel for petitioner has argued that document mentioned at Sr. No. 5 and 6 was ignored by the Committee on the ground that same was in a torn condition. He submits that had these document been considered by the Committee, the result would have been different.

3. Per contra, learned AGP submits that the documents filed on record, more particularly at Page No. 47, Sr. No. 3, 4 and 10, show that the father of the petitioner has mentioned his caste as Sutar and not as Khati.

4. Since the documents at Sr. Nos. 5 and 6 were not looked into by the committee, I find prima-facie substance in the argument advanced by the counsel for the 2 wp4112.2026.odt

petitioner. Hence, the following order.

a] Issue notice, returnable after Vacation.

b] Ms. S.V. Kolhe, learned AGP waives service of notice on behalf of respondent /State and seeks time to file reply.

c] In the meanwhile, there shall be status-quo as regard the services of the petitioner.

(RAJNISH R. VYAS, J.)

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