Prathamesh Santosh Nikam vs State Common Entrance Test Cell ...
2022 Latest Caselaw 1371 Bom

                                  1                              wp 1796.2022

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

            970 WRIT PETITION NO.1796 OF 2022
                           WITH
         CIVIL APPLICATION STAMP NO.3930 OF 2022

                  PRATHAMESH SANTOSH NIKAM
                            VERSUS
        STATE COMMON ENTRANCE TEST CELL MAHARASHTRA
            THROUGH ITS COMMISSIONER AND ANOTHER
                              ...
      Advocate for Petitioner: Mr. Sagar S. Phatale
        AGP for Respondent/State: Mr. A. S. Shinde
                               ...

                                   CORAM: S. V. GANGAPURWALA &
                                          S. G. DIGE,JJ.

DATE: 08th FEBRUARY, 2022

OPERATIVE ORDER:

1. For the reasons to be recorded separately, we

pass the following order.

2. The Committee shall issue Validity

Certificate to the Petitioner of Thakur, Scheduled

Tribe.

3. In case, orders passed by this Court in the

matters of the validity holders relied by the

Petitioner is reviewed then, the present Judgment

would be subject to the same.

2 wp 1796.2022

4. The Writ Petition accordingly stands disposed

of.

5. In view of disposal of the Writ Petition, the

Civil Application for intervention also stands

disposed of.

[S. G. DIGE, J.] [S. V. GANGAPURWALA, J.]

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