Bombay High Court
Dilip Dnyanobaji Narnaware vs Vice-Chairman/Member Secr., ... on 19 October, 2018
Author: S.M.Modak
Bench: B.P. Dharmadhikari, S.M.Modak
WP4160.18 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Writ Petition No.4160/2018
Dilip Dnyanobaji Narnaware
Vs.
The Vice-Chairman/Member Secretary, Scheduled Tribe Caste Certificate Scrutiny Committee,
Amravati and others.
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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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Ms. P.D.Rane, Advocate for petitioner.
Mrs.M.A.Barabde, AGP for respondent no.1.
Shri R.D.Bhuibhar, Advocate for respondent nos. 2 and 3.
CORAM : B.P.DHARMADHIKARI and
S.M.MODAK, JJ.
DATE : 19.10.2018
1. Heard.
2. Caste claim of the petitioner is pending. Learned AGP seeks time of six months to complete further process.
3. This Court has on 13th July, 2018 protected employment of the petitioner. We continue that interim order for a period of six month more and direct the Scrutiny Committee to pass final orders in the meanwhile.
4. Interim order continued today shall be subject to such final order & contingent upon it.
5. Petition is partly allowed and disposed of. No costs.
JUDGE JUDGE
Andurkar..
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