Bombay High Court
Komal Rajendrakumar Bassi Through ... vs The State Of Maharashtra And Another on 17 January, 2026
2026:BHC-AUG:2213-DB
1 931-637-2026.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD
931 WRIT PETITION NO. 637 OF 2026
Komal Rajendrakumar Bassi Through Guardian Rajendrakuma
Basandas Bassi And Others
VERSUS
The State Of Maharashtra And Another
...
Mr. Deepak D. Choudhari, Advocate for the Petitioner
Ms. B. B. Gunjal, AGP for Respondents/State
...
CORAM : SANDIPKUMAR C. MORE AND
ABASAHEB D. SHINDE, JJ.
DATED : JANUARY 17, 2026 P.C.:
1. Heard.
2. By this Writ Petition, the petitioner is seeking direction that the tribe claim of the petitioner belonging to 'Naikda' tribe be directed to be decided expeditiously.
3. Learned Counsel for the petitioner submits that the tribe claim is pending since 24.09.2025 and so far as the Vigilance Cell Report is concerned, he is ready to accept Vigilance Cell Report submitted in the case of his cousin uncle and there is no need to conduct fresh vigilance cell enquiry.
4. Considering the same and as the petitioner is desirous of submitting his tribe validity certificate to the concerned authorities by the end of May 2026, we direct Respondent No.2/Scrutiny Committee to decide the tribe claim of the petitioner as expeditiously as possible and in any case within a period of four (4) months from today.
5. With this direction, writ petition stands disposed of.
[ABASAHEB D. SHINDE, J.] [SANDIPKUMAR C. MORE, J.] Narwade/