Ahemad Raza Mohammad Shafi Khakra vs District Caste Cerificte Scrutiny ...
2026 Latest Caselaw 5164 Bom

Bombay High Court

Ahemad Raza Mohammad Shafi Khakra vs District Caste Cerificte Scrutiny ... on 15 May, 2026

                                                                                                   1                                  15-WP No.4103.2026


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

                                                 WRIT PETITION NO. 4103 OF 2026

                                  Ahemad Raza Mohammad Shafi Khakra
                                                    ..VS..
                   District Caste Certificate Scrutiny Committee, Yavatmal and another
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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
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                                Mr. S. O. Ahmed, Advocate for the petitioner.
                                Ms. Deepali Sapkal, AGP for the respondent Nos.1 and 2.


                                              CORAM : RAJNISH R. VYAS, J.

DATED : MAY 15, 2026

1. Heard.

2. Challenge is to the order passed by the respondent Committee. The claim of the petitioner that he belongs to "Kachhi" Other Backward Class is invalidated. Challenging the findings given by the Committee, learned Counsel for the petitioner Mr. S. O. Ahmed has argued that the cut off date of considering the document was 13.10.1967 and he had produced the documents pertaining to his great grandfather and grandfather, which were prior to 13.10.1967. He therefore further submits that had those documents been taken into consideration, the result would have been different. He further submits that the petitioner is a student of first year of M.B.B.S. course and therefore he be protected.

3. Per contra, the learned Assistant Government Pleader Ms. Deepali Sapkal has argued that the order passed by the Committee is based on proper appreciation of material.

4. Since, prima facie the documents produced by the petitioner of his great grandfather and grandfather were not looked into by the Committee, I am inclined to pass the following order :

                                      (i)     Stand over to 11.06.2026.

                                      (ii)    In the meanwhile, there shall be stay in terms of prayer
                                              clause (ii).

(iii) The learned Assistant Government Pleader to file reply.

(RAJNISH R. VYAS, J.)

Kirtak

Signed by: Mr. B.J. Kirtak Designation: PA To Honourable Judge Date: 15/05/2026 15:05:12