Akshay Devidas Kasbewad vs The State Of Maharashtra Through Its ...
2024 Latest Caselaw 25497 Bom

Bombay High Court

Akshay Devidas Kasbewad vs The State Of Maharashtra Through Its ... on 5 September, 2024

Author: Mangesh S. Patil

Bench: Mangesh S. Patil

2024:BHC-AUG:20683-DB

                                                 1

                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   BENCH AT AURANGABAD

                              902 WRIT PETITION NO. 9686 OF 2024
                                  AKSHAY DEVIDAS KASBEWAD
                                                VERSUS
                          THE STATE OF MAHARASHTRA AND ANOTHER
                                                     ...
                           Advocate for Petitioner : Mr. Thorat Chandrakant R.
                                 AGP for Respondents : Mr. S.P. Joshi
                                                    ...

                                         CORAM       : MANGESH S. PATIL &
                                                       SHAILESH P. BRAHME, JJ.

                                         DATE        : 05 SEPTEMBER 2024


              OPERATIVE ORDER :

                             For the reasons recorded separately, we pass the

              following order :

                                                ORDER

i. The writ petition is allowed partly.

ii. The impugned judgment and order dated 03.09.2024 passed by respondent no. 2 / Scrutiny Committee is quashed and set aside.

iii. Since the petitioner is required to submit the certificate of validity to secure the admission today itself and has been allotted Government College at Nanded, the respondent no. 2 - Scrutiny Committee shall immediately issue the certificate of validity to the

petitioner as belonging to 'Mannervarlu' scheduled tribe in the prescribed proforma.

iv. The validity shall be co-terminus with the validity of the earlier holders.

v. The petitioner shall not claim equity.

vi. Learned AGP and the Law Officer of the Committee who are present, shall ensure that the decision is immediately communicated to the Committee.

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

Thakur-Chauhan/-