Aditya S/O Yashwant Nannaware vs State Of Maharashtra, Thr. ...
2023 Latest Caselaw 7633 Bom

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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      NAGPUR BENCH, NAGPUR.

                             WRIT PETITION NO.4794/2023

                            Mr. Aditya S/o Yashwant Nannaware
                                            -Vs.-
                              State of Maharashtra and others

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Office notes, Office Memoranda of
Coram, appearances, Court's orders                     Court's or Judge's Orders.
or directions and Registrar's orders.
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              Mr. Ananta Ramteke, counsel for the petitioner.


            CORAM: A.S. CHANDURKAR & MRS. VRUSHALI V. JOSHI, JJ.

DATE : 1.8.2023 Heard.

2. According to the petitioner he belongs to Mana Scheduled Tribe and while seeking admission to the Bachelor of Engineering course on that basis from the Scheduled Category on 31.7.2016 he was required to pay fees from the open category. While he was pursuing the aforesaid course he was issued validity certificate pursuant to the judgment in Writ Petition No.3499/2019 (Aditya S/o Yashwant Nanaware V/s. State of Maharashtra and others) decided on 18.7.2019. In this background, the petitioner prays that the benefit of scholarship be extended to the petitioner since he now holds validity certificate. Other prayer made is for a direction to be issued to the respondent Nos.1 and 2 to formulate a policy to grant benefit of scholarship to students who are faced with similar predicament.

3. Issue notice to the respondents returnable in four weeks.

wp4794.2023.odt

4. Mr. A.S. Fulzele, learned Additional Government Pleader waives notice for the respondent Nos.1 to 3.

(MRS. VRUSHALI V. JOSHI, J.) (A.S. CHANDURKAR, J.)

Tambaskar.