Bombay High Court
Mr. Shridhar S/O Timaji Narnaware vs The Scheduled Tribe Caste Certificate ... on 15 June, 2022
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
wp3043.22 16
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR
WRIT PETITION NO.3043 OF 2022
Mr.Shridhar s/o Timaji Narnaware
..vs..
The Scheduled Tribe Caste Certificate Scrutiny Committee, Gadchiroli,
thr.its Vice President and Member Secretary and ors
................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions Court's or Judge's Order
and Registrar's orders
................................................................................................................................................................
Shri Ananta Ramteke, Counsel for the Petitioner.
Mrs.K.R.Deshpande, Assistant Government Pleader for the
Respondent Nos.1 to 5.
CORAM : A.S.CHANDURKAR & URMILA JOSHI-PHALKE, JJ.
DATED : JUNE 15, 2022
1. Heard.
2. The Scrutiny Committee in the impugned order has recorded a finding that in the pre-independence documents there is an entry of "Mana". However, in the said entry the words "Scheduled Tribe" are not mentioned.
3. Issue notices to the respondents, returnable after four weeks.
4. The learned Assistant Government Pleader Mrs.K.R.Deshpande waives service of the notices for the respondents.
5. It is directed that the services of the petitioner shall not be disturbed only on the ground that the tribe claim of the petitioner has been invalidated.
(URMILA JOSHI-PHALKE, J.) (A.S.CHANDURKAR, J.)
Digitally signed
!! BrWankhede !! by BHUSHAN
BHUSHAN RANA
RANA WANKHEDE
WANKHEDE Date:
2022.06.16
11:07:35 +0530 ...../-