Bombay High Court
Amit Sanjay Paradhi vs The Scheduled Tribe Certificate ... on 4 September, 2025
Author: Manish Pitale
Bench: Manish Pitale
2025:BHC-AUG:23760-DB
956.WP.10810.2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 10810 OF 2025
Amit Sanjay Paradhi ...Petitioner
Versus
The Scheduled Tribe Certificate
Scrutiny Committee Nashik ...Respondent
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Mr. Murge Estling S., for Petitioner.
Mr. S. D. Ghayal, Addl. GP for Respondent.
***
CORAM : MANISH PITALE AND
Y. G. KHOBRAGADE, JJ.
DATE : 04th SEPTEMBER 2025.
P. C. :
1. Heard learned counsel for the petitioner.
2. By this petition, the petitioner is seeking limited direction to the respondent - Scrutiny Committee to decide the tribe claim of the petitioner as belonging to "Koli Mahadev" Scheduled Tribe, at the earliest in the light of the petitioner seeking admission in Engineering course.
3. The learned AGP appears for the sole respondent - Scrutiny Committee and he submits on instructions that hearing on the claim of the petitioner has been completed and order can be passed within a stipulated period of time.
Shrikant Malani Page 1 of 2
956.WP.10810.2025.doc
4. In view of the above, the writ petition is disposed of by directing the respondent - Scrutiny Committee to finally decide the tribe claim of the petitioner within three weeks from today.
5. Pending applications, if any, also stand disposed of.
(Y. G. KHOBRAGADE, J.) (MANISH PITALE, J.) Shrikant Malani Page 2 of 2