Shashank Sanjay Deshatwad And ... vs State Common Entrance Test Cell ...
2021 Latest Caselaw 16782 Bom

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                       987 WRIT PETITION NO.13354 OF 2021

          SHASHANK SANJAY DESHATWAD AND ANOTHER
                               VERSUS
        STATE COMMON ENTRANCE TEST CELL THROUGH ITS
     COMMISSIONER AND COMPETENT AUTHORITYAND ANOTHER
                                   ...
               Advocate for Petitioners : Mr. S.S. Phatale
            AGP for Respondents State : Mr. P.K. Lakhotiya
                                   ...

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

DATED : 03/12/2021.

PER COURT :

. The caste claim of the petitioners as belonging to

'Mannervarlu' - Scheduled Tribe is invalidated.

2. Amongst the other submissions, one of the submission

made by the learned counsel for the petitioners is that the real brother

of the petitioner Shubham had also applied for the validity certificate.

The same was invalidated. He filed writ petition bearing No.

8979/2018 before the Principal Seat at Bombay. The Division Bench at

Principal Seat under order dated 10th August 2018 had directed to

issue validity certificate to him.

3. The learned AGP submits that in case of Shubham, the

Court directed to issue conditional validity certificate. There are contra

WP No.13354/21

entries on the record. The petitioner failed in affinity test. All these

aspects are considered by the Committee.

4. In view of the judgment delivered by the Division Bench of

this Court at Principal Seat in real brother's matter, we follow the same

course.

5. The Committee shall issue validity certificate to the

petitioners of 'Mannervarlu' Scheduled Tribe. The said validity

certificate would be subject to the decision that would be taken by the

Committee in the proceeding that may be reopened of the validity

holders relied upon by the petitioners.

6. Writ petition is accordingly disposed of. No costs.

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

ssc/