Yahaya Azam Qurram Ahmed Khan vs The State Of Maharashtra And ...
2021 Latest Caselaw 10560 Bom

                                     1                                wp 10345.2019

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

             1005 WRIT PETITION NO.10345 OF 2019

             YAHAYA AZAM QURRAM AHMED KHAN
                         VERSUS
          THE STATE OF MAHARASHTRA AND OTHERS
                          ...
      Advocate for Petitioner: Mr. Deshmukh H. D.
    AGP for Respondents No. 1&2: Mr. S. G. Karlekar
            Advocate for Respondent No. 3:
               Mr. V. S. Kadam (Absent)
                          ...

                                CORAM: S. V. GANGAPURWALA &
                                       R. N. LADDHA, JJ.

                                DATE:    06th AUGUST, 2021

 PER COURT:

 1.       The       petitioner           is    denied      the       benefit          of

 reimbursement                  of   fees,       though,         he       is        from

Scheduled Tribe category. The denial is on the

basis of Clauses 9 and 10 of the Government

Resolution dated 31.03.2016.

2. It is contended by Mr. Deshmukh, learned

Counsel for the petitioner that clause 9 of

Government Resolution dated 31.03.2016 is struck

down by the Division Bench of this Court at

Principal Seat in Judgment dated March 20, 2015 in

Public Interest Litigation No. 69 of 2011. The

2 wp 10345.2019

learned Counsel submits that the petitioner is

challenging Clause 10. The learned Counsel further

submits that the petitioner had not applied from

N.R.I. quota, but the management has made

adjustments and shown the admission of the

petitioner from the said quota.

3. None appears for respondent no. 3 today.

4. Stand over to 27.08.2021, as none appears for

respondent no. 3.

[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.]

marathe