Bombay High Court
Rohini Kishor Nayak Since Minor Thr Her ... vs The State Of Maharashtra And Another on 9 February, 2026
2026:BHC-AUG:6101-DB
(1)
18- W.P. 1435-2026.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
18 WRIT PETITION NO. 1435 OF 2026
Rohini D/o Kishor Nayak,
Age : 17 Years, Occ. Education,
Since minor through her guardian father
Kishor Pratapsing Nayak,
Age : 48 years, Occ. Private Job,
r/o. Rawala, Taluka Soygaon,
Dist. Chhatrapati Sambhajinagar. ..Petitioner
VERSUS
1. The State of Maharashtra,
Through Secretary,
Tribal Development Department,
Mantralaya, Mumbai - 32.
2. The Scheduled Tribes Certificate
Scrutiny Committee, Chhatrapati
Sambhajinagar,
Through its Member Secretary.
...
Advocate for the Petitioner : Mr. Deepak D. Choudhari
AGP for Respondent/State: Mr. P.K. Lakhotiya
...
CORAM : SANDIPKUMAR C. MORE AND
ABASAHEB D. SHINDE, JJ.
DATED : FEBRUARY 09, 2026
ORAL ORDER (PER ABASAHEB D. SHINDE, J):-
1. Heard.
2. The tribe claim of the petitioner of belonging to "Naikda" Scheduled Tribe is pending before the respondent No.2/Scrutiny Committee for verification since 14.07.2025. (2)
18- W.P. 1435-2026.odt
3. Considering the fact that the petitioner is desirous of prosecuting his higher studies, we direct the respondent No.2/tribe committee to decide the tribe claim of the petitioner as expeditiously as possible and preferably by the end of June 2026.
4. With these directions, the present Writ Petition stands disposed of.
(ABASAHEB D. SHINDE) (SANDIPKUMAR C. MORE)
JUDGE JUDGE
YSK/