Bombay High Court
Shobha Laxman Pawar Sau. Shobha ... vs The Vice Chairman / Member Secretary And ... on 5 April, 2022
Author: S. G. Mehare
Bench: R. D. Dhanuka, S. G. Mehare
1 1071-wp 4115-2022+.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 4115 OF 2022
Shobha Laxman Pawar
(Sau. Shobha Chandrashekhar Dhonde) .. Petitioner
Versus
The Vice-Chairman/Member Secretary,
Scheduled Tribe Caste Certificate
Scrutiny Committee and others .. Respondents
Ms. Preeti Rane, Advocate for the Petitioner.
Mr. S. B. Yawalkar, Addl. G. P. for Respondent Nos. 1, 4 & 5.
AND
WRIT PETITION NO. 4117 OF 2022
Gajanan Vishnu Wagh .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
Ms. Himani Kavi, Advocate for the Petitioner.
Mr. K. N. Lokhande, A. G. P. for Respondent Nos. 1 to 3.
CORAM : R. D. DHANUKA &
S. G. MEHARE, JJ.
DATED : 05th APRIL 2022.
PER COURT:-
. Matters are on board and are mentioned out of turn at 2.30 p.m. by the learned counsel for the petitioners. [
2. The learned counsel for the petitioners submit that, the caste claims of the petitioners are pending before the scrutiny committee. The issue raised in these two petitions is pending consideration in batch 1 of 2 ::: Uploaded on - 07/04/2022 ::: Downloaded on - 08/04/2022 02:09:15 ::: 2 1071-wp 4115-2022+.odt of petitions which are already on board today in which this Court has granted interim protection. Similar order be passed in these two petitions also.
3. Issue notice to the respondent Nos. 2 and 3 in Writ Petition No. 4115 of 2022, returnable on 22.06.2022.
4. The learned Addl. G. P. waives service of notice for respondent Nos. 1, 4 & 5 in Writ Petition No. 4115 of 2022.
5. The learned A.G.P. waives service of notice for all respondents in Writ Petition No. 4117 of 2022.
6. Place these matters on board for admission on 22.06.2022. Humdast is permitted. In addition to the Court service, the petitioner in Writ Petition No. 4115 of 2022 is permitted to serve the respondents by private notice also.
7. Affidavit in reply shall be filed within a period of two weeks from the date of service of papers and proceedings. Rejoinder, if any, shall be filed within a period of one week thereafter.
8. In the meanwhile, no coercive steps shall be taken against the petitioners on the basis of the impugned orders which are the subject matter of these petitions.
( S. G. MEHARE ) ( R. D. DHANUKA )
JUDGE JUDGE
P.S.B.
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