Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.NO. 7 OF 2016
IN
CIVIL APPEAL NOs. 7311-7312 OF 2016
[@ SPECIAL LEAVE PETITION NOS. 15211-15212 OF 2015]
SHAIKH HAMID SK. HANIF ETC. ETC. Appellant(s)
VERSUS
SALIM BAIG YUSUF BAIG & ORS. ETC. ETC. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellants are aggrieved by the impugned
order, whereby the High Court remitted the scrutiny of
the caste verification of the appellants to the
Scrutiny Committee.
3. The learned senior counsel appearing for the
appellants rightly submits that the Scrutiny Committee
does not have the power of review. But, on a close
JUDGMENT
scrutiny of the impugned order, it is clear that the
High Court intended the Committee to look into the
matter afresh and not to exercise the power of review.
4. Anyway, for the purpose of completion of the
records, we set aside the impugned order dated
20.01.2012 of the Divisional Caste Certificate
Verification Committee, Amaravati and subsequent order
dated 26.08.2013 of the Divisional Caste Certificate
Verification Committee, Amaravati. Rest of the
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directions of the High Court regarding verification are
sustained.
5. However, it is made clear that the status quo, as
on today, will continue with regard to the status of
the appellants, till the matter is finally disposed of
by the High Court.
6. It is informed that the term is going to expire in
January, 2017. We direct the Scrutiny Committee to
complete the proceedings within six weeks from the date
of production of a copy of this Judgment by either
party and thereafter, the High Court may dispose of the
writ petition within another four weeks.
7. With the above observations and directions, these
appeals are disposed of. I.A. No. 7 for vacating stay
is also disposed of.
No costs.
.......................J.
[ KURIAN JOSEPH ]
JUDGMENT
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
August 05, 2016.
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