SHRADHA NANDKUMAR YEMULWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) It is submitted that validation proceedings in respect of the tribe claims of the petitioners are pending with the scrutiny committee. The learned counsel for the petitioners submits that the petitioners are desirous of taking admission in the professional course and they require the validity certificate. The proposal is forwarded by the college and thereafter the documents are also filed by the petitioners. The committee has acknowledged the same.

(2.) According to the learned A.G.P the online proposal has to be filed. The same is not filed by the petitioner.

(3.) We are not inclined to go into the procedural rigmarole.