Bombay High Court
Sanket Jaypal Naik vs The State Of Maharashtra And Others on 9 February, 2026
2026:BHC-AUG:6108-DB
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20- W.P. 1450-2026.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 1450 OF 2026
Sanket S/o Jaypal Naik,
Age : 23 years, Occ. Service,
R/o. Devhari, taluka Soygaon,
District Chhatrapati Sambhajinagar,
Present residing at Borkhed,
District Buldhana. ..Petitioner
VERSUS
1. The State of Maharashtra,
Through Secretary,
Tribal Development Department,
Mantralaya, Mumbai-32.
2. The Scheduled Tribes Certificate
Scrutiny Committee, Chhatrapati
Sambhajinagar,
Through its Member Secretary,
3. The Commissioner of Police,
Police Commissioner Office, Solapur
City, New Administrative Building,
Gandhinagar, Solapur. ..Respondents
...
Advocate for the Petitioner : Mr. Deepak D. Choudhari
A.G.P. for Respondent/State : Mr. S. P. Sonpawale
...
CORAM : SANDIPKUMAR C. MORE AND
ABASAHEB D. SHINDE, JJ.
DATED : FEBRUARY 09, 2026
ORAL ORDER (PER ABASAHEB D. SHINDE, J):-
1. Heard.
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20- W.P. 1450-2026.odt
2. The tribe claim of the petitioner of belonging to " Naikda"
Scheduled Tribe is pending before respondent No.2/Scrutiny Committee since 15.07.2025.
3. It is informed across the bar by the learned A.G.P. that the hearing of the proceedings is already concluded and the final order would be passed within a period of six weeks from today.
4. The learned counsel for the petitioner submits that during pendency of the tribe claim of the petitioner, his employer has issued a show cause notice on 09.01.2026 calling upon him to submit the tribe validity certificate, failing which his service would be brought to an end.
5. Considering the same, we direct the respondent/ tribe committee to decide the tribe claim of the petitioner within a period of six weeks from today.
6. Till the tribe claim of the petitioner is decided, the employer of the petitioner shall not take coercive action against the petitioner solely on the ground of non submission of tribe validity certificate.
7. We make it clear that protection granted by this Court will operate only till the tribe claim of the petitioner is decided and the petitioner will not claim equities.
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20- W.P. 1450-2026.odt
8. With these directions, the Writ Petition stands disposed of.
(ABASAHEB D. SHINDE) (SANDIPKUMAR C. MORE)
JUDGE JUDGE
YSK/