Indian Kanoon - Search engine for Indian Law

Bombay High Court

Someshkumar Sunilkumar Katole vs Asst. Commi./Vice President, ... on 22 April, 2019

Author: Sunil B. Shukre

Bench: Sunil B. Shukre, Pushpa V. Ganediwala

                                                  1




        IN THE HIGH COURT OF JUDICATURE AT BOMBAY,

                         NAGPUR BENCH : NAGPUR



Writ Petition No. 8469 of 2018



Petitioner :              Someshkumar Sunilkumar Katole,

                          Aged about 18 years,

                          Occupation : Student,

                          R/o. At Post Dhanki,

                          Tah. Umarkhed, Distt. Yavatmal-445 207.



                         versus

Respondents :            1) Assistant Commissioner/Vice President,

                               Scheduled Tribe Certificate Scrutiny Committee,

                               Amravati Division, Amravati.



                           2) Secondary and Higher Secondary Aided

                                Adivasi Ashram School,

                                Through its Principal,

                                Dhanki, Tq. Umarkhed, District Yavatmal.

-----------------------------------------------------------------------------------------------------

Shri J.S. Wankhade, Advocate for Petitioner.

Shri A.V. Palshikar, Asstt. Government Pleader for Respondents.

-----------------------------------------------------------------------------------------------------

Coram : Sunil B. Shukre & Smt Pushpa V. Ganediwala, JJ Dated : 22nd April 2019 Oral Judgment (Per Sunil B. Shukre, J)

1. Rule. Heard forthwith by consent of parties.

2. Petitioner wants to have admission to a medical seat on the basis of he belonging to "Halbi" Scheduled Tribe in the coming academic session. Therefore, there is urgency in the matter.

3. Considering the fact that the urgency has been shown by the petitioner, it would be appropriate for this Court to issue necessary direction to the respondent-Committee to take suitable decision at the earliest. Apart from this, learned counsel for the petitioner makes a statement at the bar that the hearing is completed in this matter.

4. Accordingly, it is directed that respondent no.1-Committee shall decide the social status claim of the petitioner as expeditiously as possible and in any case, within three weeks from the date of receipt of this order by it. Needless to state, the petitioner would appear before respondent no. 1-Committee as and when required and shall cooperate with the Committee whenever he is called upon to do so.

5. Rule is made absolute in the above terms. No costs.

SMT PUSHPA V. GANEDIWALA, J                       SUNIL B. SHUKRE, J



joshi




     ::: Uploaded on - 24/04/2019                   ::: Downloaded on - 24/04/2019 23:43:43 :::