MITESH SOMNATH MARATHE Vs. DOMICILE CERTIFICATE VERIFICATION COMMITTEE

JUDGEMENT

(1.) Heard Mr. Joshi, learned advocate for the petitioner and Ms. M.L.Shah, learned GP for the respondent.

(2.) Present petition is taken out by a student who completed his studies from Std-IX to Std-XII in State of Gujarat and passed the examination of Std-XII (conducted by Central Board of Secondary Education) from Gujarat State. The fact that the petitioner persuaded his studies for Std-XII and cleared the examination of Std-XII from the State of Gujarat is not in dispute.

(3.) The petitioner has prayed, inter alia, that: