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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 5588 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 34505 OF 2016 ] ANITA W/O EKNATH HATKAR                       Appellant (s)

                               VERSUS ADDITIONAL COMMISSIONER NASHIK AND ORS.       Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted. 2. The  appellant  had  approached  this  Court, aggrieved  by  the  proceedings  initiated  against  her for disqualification on the ground of having three children,  the  third  child  having  born  after  the cut-off date. 3. On  05.12.2016,  the  Court  passed  the  following order on the basis of submission made by the learned counsel for the appellant :-

“Learned  counsel  for  the  petitioner submits, on instruction, that the child by name Amol Anna Hatkar is not born from the appellant.  He further submits that the appellant is prepared for a DNA test. In view of the above submissions, issue notice, returnable on 3.2.2017.  We direct the petitioner and the child by name Amol Anna Hatkar to have a DNA test

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conduct within a period of eight weeks from today and produce the reports before the Court.   Till  the  next  date  of  hearing,  there shall  be  stay  of  operation  of  the disqualification.”  

4. The  Forensic  Science  Laboratory,  Mumbai,  has forwarded a report to this Court and going by the report, “Eknath Govind Hatkar and Anita Eknath Hatkar are concluded to be the biological parents of the

child Amol Anna Hatkar”.

5. In the above circumstances, we do not find any merit  in  this  appeal,  which  is,  accordingly, dismissed.

No costs.  .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ R. BANUMATHI ]  

New Delhi; April 25, 2017.