Bombay High Court
Ashlesha D/O Dattatray Suryawanshi And ... vs The Vice-Chairman/ Member- Secretary, ... on 28 November, 2022
Bench: V. G. Joshi, Anil Laxman Pansare
1 7 wp 7328.2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO.7328 OF 2022
Ashlesha d/o Dattatray Suryawanshi and anr.
..vs..
The Vice-Chairman/Member, Secretary and anr.
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Ms. Preeti Rane, Advocate for the petitioners.
Mrs. Patel, A.G.P. for respondent no. 1.
CORAM : VINAY JOSHI AND A.L. PANSARE, JJ.
DATED : 28/11/2022.
Heard.
2. Both petitioners belong to Thakur Scheduled Tribe. Their caste claim has been forwarded to the Scrutiny Committee for verification and issuance of validity certificate which came to be invalidated vide common order dated 06.09.2022 against which the petitioners are before this Court.
3. It is submitted that there are prior validity certificate in the family i.e. in the name of cousin uncle namely Sagar. It is the contention that there are preconstitutional document relating to the blood relative, which has not been considered by the Authority.
4. Issue notice to the respondents, returnable after four weeks.
5. Learned A.G.P. waives for respondent no. 1.
2 7 wp 7328.2022
6. The petitioner no. 1 is at liberty to move this Court if apprehension arises pertaining to her education.
7. Call for the Records and Proceedings.
(A.L. PANSARE, J.) (VINAY JOSHI, J.) Trupti TRUPTI SANTOSHJI AGRAWAL 30.11.2022 10:29