Ashwini Balaji Shetewad vs The State Of Maharashtra Through ...
2023 Latest Caselaw 7105 Bom

                                                1                           36.WP-8384-2023.doc



                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      BENCH AT AURANGABAD
                                 WRIT PETITION NO. 8384 OF 2023
                              WITH WP/8385/2023 WITH WP/8386/2023

                                ASHWINI BALAJI SHETEWAD
                                           VERSUS
            THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND OTHERS
                                              ...
                       Advocate for Petitioner : Mr. Jadhavar Pratap V.
                      AGP for Respondents/State : Mrs. M. A. Deshpande
                                              ...
                                           CORAM : MANGESH S. PATIL &
                                                         SHAILESH P. BRAHME, JJ.

DATE : 17 JULY 2023.

PER COURT :

Heard.

1. The petitioners are challenging the common judgment and order, whereby their proposals for validation of their certificates as belonging to 'Koli Mahadev scheduled tribe', have been turned down in proceeding under Section 7 of the Act 2001 and 2003.

2. Issue notice to the respondents, returnable on 28.07.2023. The learned AGP waives service of notice for respondents/State. Matter to be placed in the student's category.

3. Till the next date, no adverse action shall be initiated based on the impugned invalidation.

[ SHAILESH P. BRAHME, J.] [ MANGESH S. PATIL, J.]

Najeeb...