Bombay High Court
Swapnil Sukhachndra Jiwtode vs The S.T. Certificate Scrutiny ... on 31 August, 2023
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
49-wp-2788-23.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL WRIT PETITION NO. 2788 OF 2023
Swapnil Sukhachandra Jiotode -Vs-The Scheduled Tribe Certificate Scrutiny Committee and
ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr.N.D.Jambhule, counsel for the petitioner.
Mr. S.A.Ashirgade, Addl.G.P for respondent Nos.1 and 3.
Mr.R.M.Bhangade, counsel for respondent No.2.
CORAM :A.S.CHANDURKAR &
MRS.VRUSHALI V. JOSHI, JJ.
DATED :31.08.2023.
1. Leave is granted to the petitioner to amend the writ petition and raise the challenge to the order passed by the Scrutiny Committee on 05.04.2023. The amendment be carried out accordingly.
2. The learned counsel appearing for the petitioner submits that the Scrutiny Committee has on 01.03.2019, and 05.03.2019 issued validity certificates to the petitioner's real sisters. The Learned Additional Government Pleader appearing for the Scrutiny Committee to obtain instructions as to whether the issuance of these validity certificates was preceded by any enquiry by the Vigilance Cell.
3. Stand over two weeks.
JUDGE JUDGE Signed by: Kavita P Tayade Designation: PA To Honourable Judge Kavita Date: 31/08/2023 19:05:27