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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 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 ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; August 05, 2016.