Bombay High Court
Vandana Madhukar Thakur @ Mrs. Vandan ... vs S. T. Bhalekar Vice Chairman And Jt. ... on 1 July, 2021
Author: Riyaz I. Chagla
Bench: K.K.Tated, Riyaz I. Chagla
30.70871.21-.20-cpw.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE SIDE JURISDICTION
CONTEMPT PETITION (ST) NO.7087/2021
IN
WRIT PETITION (ST) NO. 92216/2020
Vandana Madhukar Thakur ..... Petitioner
Vs.
S. T. Bhalekar & Ors. ..... Respondents
Mr. Chintamani Bhangoji I/b. R. K. Mendadkar for the
Petitioner
Mr. A. Patel, Addl. GP for Respondent No.4.
CORAM: K.K.TATED &
RIYAZ I. CHAGLA, JJ.
DATED : JULY 1, 2021
(VIDEO CONFERENCING)
P.C.
1 Heard. The learned counsel for the Petitioner submits
that as Respondent No.1 has failed and neglected to comply with order dated 03.09.2020 passed by this court in Writ Petition No.92216/2020, they filed the present Contempt Petition.
2 The learned counsel for the Petitioner submits that this court, by order dated 03.09.2020 had directed Respondent No.2 - Scheduled Tribe Caste Certificate Scrutiny Committee, Nandurbar Division to decide the Petitioner's Application as early as possible but in any case within four months from the date of receipt of the said Basavraj G. Patil 1/3 ::: Uploaded on - 02/07/2021 ::: Downloaded on - 03/07/2021 00:46:32 ::: 30.70871.21-.20-cpw.odt order. He relies on para 3 of the said order, which reads thus:
"3. Considering the submissions made by the learned counsel for the Petitioner and as the application is pending for last 15 years the petition can be disposed of with the following order:
a. Respondent No.2 - Scheduled Tribe Certificate Scrutiny Committee, Nandurbar is directed to decide the Petitioner's application dated 3rd May 2005 for Caste Validity Certificate as early as possible, but in any case within a period of four months from the date of service of copy of this order.
b. The petition is disposed of accordingly. No order as to costs."
3 The learned counsel for the Petitioner submits that till today the application made by the Petitioner is not decided by the Committee though the Vigilance Report is on record.
4 At this stage, the learned AGP for the Respondent submits that they will decide the same as early as possible and for that purpose time may be granted till December 2021.
5 Considering the submissions made by the learned counsel for the Petitioner and earlier order dated 03.09.2020 and as the Vigilance Report is on record, the Contempt Petition stands disposed of in the following terms:
a. The Respondent No.2 - Scheduled Tribe Caste Certificate Scrutiny Committee, Nandurbar Division to decide the Petitioner's application for caste validity certificate as early as possible, but in any case, on or Basavraj G. Patil 2/3 ::: Uploaded on - 02/07/2021 ::: Downloaded on - 03/07/2021 00:46:32 ::: 30.70871.21-.20-cpw.odt before 31.12.2021, failing which they will have to pay costs of Rs.50,000/- to the Petitioner.
b. The learned AGP to forward a copy of this order to Respondent No.2 - Scheduled Tribe Caste Certificate Scrutiny Committee, Nandurbar Division, immediately for their information.
c. Contempt Petition stands disposed of accordingly.
d. No order as to costs.
(RIYAZ I. CHAGLA, J.) (K.K.TATED, J.)
Basavraj G. Patil 3/3
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