Bombay High Court
Shaligram Ramdas Thakur, C/O Jayesh ... vs The State Of Maharashtra Through Its ... on 22 October, 2018
Bench: R. M. Savant, Nitin W. Sambre
wp-8621-18(21).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 8621 OF 2018
Shaligram Ramdas Thakur ..Petitioner
Vs.
State of Maharashtra & Ors ..Respondents
Ms Priyanka Shaw I/b mr. R. K. Mendadkar for the Petitioner
Mrs. R. M. Shinde AGP for the Respondent State
CORAM :R. M. SAVANT, &
NITIN W. SAMBRE, JJ
DATE : 22nd OCTOBER, 2018 P.C. 1 The only relief sought by the Petitioner is a direction to the Scheduled Tribe Certificate Scrutiny Committee, Nandurbar, (for short STCS Committee) to decide the tribe claim of the Petitioner within a particular time frame. It seems that the tribe claim of the Petitioner has been referred to the STCS Committee sometime in the year 2005. The Petitioner has annexed a letter to the above Petition at page 15 addressed by his employer informing him to produce his caste validity certificate. We therefore direct the STCS Committee to decide the claim of the Petitioner as belonging to Thakur- Scheduled Tribe latest by 28-2-2019. Until the Petitioner's tribe claim is decided, no coercive steps in respect of the services of the Petitioner be taken mmj 1 of 2 ::: Uploaded on - 23/10/2018 ::: Downloaded on - 27/10/2018 00:14:59 ::: wp-8621-18(21).doc by the Respondent No.3.
2 With the directions as aforesaid, the Writ Petition is disposed of.
[NITIN W. SAMBRE, J] [R.M.SAVANT, J]
mmj 2 of 2
::: Uploaded on - 23/10/2018 ::: Downloaded on - 27/10/2018 00:14:59 :::