Chi Rhishikesh Ashokrao ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 8648 Bom

                                                                  1390.16wp etc
                                     (1)

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                     913 WRIT PETITION NO.1390 OF 2016

              CHI RHISHIKESH ASHOKRAO BRAHMANKAR
                              VERSUS
              THE STATE OF MAHARASHTRA AND OTHERS

                                    WITH
                        WRIT PETITION NO.1391 OF 2016

              KUM. SHUBHANGI VISHNU MUSALE
                                VERSUS
           THE STATE OF MAHARASHTRA AND OTHERS
                                   ...
 Mr A. D. Shinde, Advocate h/f Mr Kailas B. Jadhav, Advocate for
 petitioners;
 Mr S. B. Yawalkar, A.G.P. for respondent Nos.1 to 3/State;
 Mr A. V. Hon, Advocate for respondent Nos.5 & 6;
 Mr V. S. Kadam, Advocate for respondent No.4

                                 CORAM : RAVINDRA V. GHUGE
                                                AND
                                         S. G. MEHARE, JJ.

DATE : 30th June, 2021

PER COURT:

1. The learned Advocate for the petitioners submits that the issue

involved in these cases, of students belonging to scheduled castes-

tribes categories being entitled for reimbursement of their education

fees and the examination fees, is fully covered by the judgment

delivered by the learned Full Bench of this Court in the matter of Yash

1390.16wp etc

Pramesh Rana and others Vs. State of Maharashtra and another,

2020 (3) Mh.L.J. 772.

2. In view of the above, we request the learned Counsel for the

respondents to go through the said judgment so as to be able to address

this Court on the next date.

3. List this petition on 08/07/2021, at 2.30 p.m. for final hearing.

(S. G. MEHARE, J.) (RAVINDRA V. GHUGE, J.)

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