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Bombay High Court

Mr. Umaji Manglu Borse vs The Schedule Tribe Caste Certificate ... on 19 September, 2018

Bench: A.A. Sayed, K.K. Sonawane

    Shubham                                                                             3-wp-9271-2015.doc




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                      CIVIL APPLICATION NO. 2043 OF 2018
                                     IN
                        WRIT PETITION NO. 9271 OF 2015
                                    WITH
                        WRIT PETITION NO.9271 OF 2015

Mr. Umaji Manglu Borse                                                        .. Applicant

In the matter between

Mr. Umaji Manglu Borse                                                        .. Petitioner
     Versus
The Schedule Tribe Caste Certificate & Ors.                                   .. Respondents-State

Mr. Girish Godbole, Sr. Counsel I/b Shruti Tulpule and Ms. Shivani
Samel for Applicant
Ms. P.N. Diwan, AGP for Respondent Nos. 1 to 3.
Mr. Mahesh Deshmukh for Respondent No.4.


                                                  CORAM : A.A. SAYED &
                                                          K.K. SONAWANE, JJ.

                                                  DATE            : 19 SEPTEMBER 2018.

P.C. :-

.                  Not on Board. Taken on Board.



2.                 This       Civil     Application                is     taken        out       by          the

Applicant/original Petitioner to amend the Petition and challenge

the order dated 30 August 2018 passed by the Principal Secretary

rejecting the Application of the Petitioner.




                                                    Page 1 of 2



     ::: Uploaded on - 24/09/2018                                       ::: Downloaded on - 24/09/2018 23:55:56 :::
  Shubham                                                                        3-wp-9271-2015.doc




3.                 We have heard the learned Counsel for the Petitioner

and the learned Counsel for the Respondent No.4. The Petition is at

the preadmission stage and the order of the Principal Secretary is

passed during the pendency of the Petition pursuant to the order

passed by this Court. Hence, we permit the Applicant to amend the

Petition and pass the following order:

                                                 ORDER

i) The Civil Application is allowed in terms of prayer clause (i) except to the extent that Exhibit-N to Exhibit- R of the Civil Application (which are judgments) shall not form part of amendment (as that would only make the Petition bulky).

ii) The amendment to be carried out within one week.

iii) Amended Petition be served upon the Respondents within one week thereafter.

iv) Affidavit-in-Reply, if any, be filed by the Respondents by next date.

4. The Civil Application is disposed of accordingly.

5. List the WP No. 9271 of 2015 on 01-11-2018. (K.K. SONAWANE, J.) (A.A. SAYED, J.) Page 2 of 2 ::: Uploaded on - 24/09/2018 ::: Downloaded on - 24/09/2018 23:55:56 :::