Bombay High Court
Rajnandani Gajanan Dhirbassi And ... vs The State Of Maharashtra And Another on 16 January, 2026
(1)
951 WP-576.2026.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
951 WRIT PETITION NO. 576 OF 2026
1. Rajnandani d/o Gajanan Dhirbassi
2. Hemand Gajanan Dhirbassi
3. Akshay Rameshwar Dhirbassi
4. Dhirajkumar Rameshwar Dhirbassi
5. Vaishnavi d/o Diwalsing Dhirbassi Petitioners
Versus
1. The State of Maharashtra
2. Scheduled Tribe Certificate
Verification Committee,
Chhatrapati Sambhajinagar Respondents
...
Mr. Deepak Choudhari, Advocate for the petitioners.
Mr. P.S. Patil, A.P.P. for respondents - State.
...
CORAM : SANDIPKUMAR C. MORE AND
ABASAHEB D. SHINDE, JJ.
DATED : 16 JANUARY 2026.
Per Court :
1. Heard.
2. By this petition, the petitioner is seeking direction that the tribe claim of the petitioner of belonging to "Naikda" tribe is pending before the Scrutiny Committee since 05.08.2025 and the same may be directed to be expedited. (2)
951 WP-576.2026.odt
3. Learned counsel for the petitioner submits that Vigilance Cell report of the cousin uncle of the petitioner has already been submitted before the Scrutiny Committee and the petitioner is ready to adopt the same. Considering the same and in view of the fact that the petitioner is desirous of undertaking higher studies, we direct the Scrutiny Committee to decide the tribe claim of the petitioner as expeditiously as possible and in any case within four months from today.
4. With these direction, the writ petition stands disposed of.
(ABASAHEB D. SHINDE) (SANDIPKUMAR C. MORE) JUDGE JUDGE VD_Dhirde