Bombay High Court
Anushka D/O Ranjit Chavan vs The State Of Maharashtra Department Of ... on 27 August, 2024
Bench: Nitin Jamdar, M. M. Sathaye
2024:BHC-AS:34366-DB
LSP 1 14 wp 11904.24.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
Writ Petition No.11904 of 2024
Anushka d/o Ranjit Chavan ... Petitioner.
V/s.
The State of Maharashtra and another ... Respondents.
Mr. Sahil Chaudhari i/b. Mr. Sushant Y. Jinturkar for the Petitioner.
Ms. Nisha Mehra, AGP for Respondent Nos.1 and 2-State.
CORAM : NITIN JAMDAR, AND
Digitally
signed by M.M. SATHAYE, JJ.
LATA LATA SUNIL SUNIL PANJWANI PANJWANI Date: DATE : 27 August 2024.
2024.08.28
10:55:44
+0530 P.C. :
The petition is filed for simplicitor direction to decide the pending caste claim by the Scrutiny Committee expeditiously. This petition makes no reference to the pendency before the Scrutiny Committee. Petitioner's claim is of the year 2024. It is common knowledge that several caste claims are pending before the Scrutiny Committee including that of students, election disputes, and various urgent contingencies. A direction without reference to the pendency in an adhoc manner will be inequitable to those who are waiting and have not chosen to approach this Court. Such adhoc directions will open floodgates for similar such petitions. Therefore, we are not inclined to issue writ of mandamus merely because the Petitioner ::: Uploaded on - 28/08/2024 ::: Downloaded on - 28/08/2024 13:02:51 ::: LSP 2 14 wp 11904.24.doc seeks so, without any special circumstances for out of turn priority made out.
2. The learned counsel for the Petitioner states that notice has already been received for hearing before the Scrutiny Committee. This is another reason why no further directions are required.
3. Writ Petition stands disposed of.
(M.M. SATHAYE, J.) (NITIN JAMDAR, J.) ::: Uploaded on - 28/08/2024 ::: Downloaded on - 28/08/2024 13:02:51 :::