GANESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of learned counsel for the parties taken up for final hearing at the admission stage.

(2.) By the present petition filed under Article 226 of the Constitution of India, the Petitioner has prayed;

(3.) The Petitioner is a student of Pune University pursuing his studies of post graduation in Physics. He claims to be belonging to cast Lingader which is at serial No.34 of list of Schedule Caste. Respondent No.1 is the State of Maharashtra represented through the Department of Social Welfare, Mantralaya, Mumbai, whereas Respondent No.2 is the Caste Scrutiny Committee, Aurangabad Division, Aurangabad.