Shubhangi Pandurang Adbalwad vs The State Of Maharashtra Through Its ...
2024 Latest Caselaw 24785 Bom

Bombay High Court

Shubhangi Pandurang Adbalwad vs The State Of Maharashtra Through Its ... on 26 August, 2024

Author: Mangesh S. Patil

Bench: Mangesh S. Patil

                             1                          20.WP-9096-2024.doc



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD
               20 WRIT PETITION NO. 9096 OF 2024
             SHUBHANGI PANDURANG ADBALWAD
                        VERSUS
              THE STATE OF MAHARASHTRA
         THROUGH ITS SECRETARY AND ANOTHER

                             AND
             23 WRIT PETITION NO. 9122 OF 2024
          SHAILENDRA PANDURANG ADBALWAD
                       VERSUS
             THE STATE OF MAHARASHTRA
         THROUGH ITS SECRETARY AND ANOTHER
                                   ...
             Advocate for Petitioners : Mr. G.K. Chinchole h/f
                                  Mr. Sunil Mahadevappa Vibhute
      AGP for Respondents/State in WP-9096/2024 : Mr. S.P. Joshi
     AGP for Respondents/State in WP-9122/2024 : Mrs. P.J. Bharad
                                   ...
                                 CORAM    :   MANGESH S. PATIL &
                                              SHAILESH P. BRAHME, JJ.

                                  DATE    :   26 AUGUST 2024

PER COURT :
.        The petitioners are challenging the common judgment and

order of the respondent/Scrutiny Committee, invalidating their Mannervarlu scheduled tribe claims.

2. Issue notice for final disposal to the respondents, returnable on 05.09.2024. Learned AGP waives service for the respondents.

2 20.WP-9096-2024.doc

3. Matters to be listed along with Writ Petition No.939/2024 and Writ Petition No.4624/2024 in the students category.

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

Najeeb..