ARATI SHIVAJI KOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned advocates for appearing parties.

(2.) Petitioner has moved this writ petition seeking direction to respondents No. 3 and 4 to declare result of the petitioner of third year B. D. S. course and she be allowed to prosecute further studies of B. D. S. course with further request to direct respondent No. 2 to decide tribe claim of the petitioner expeditiously.

(3.) After hearing learned advocates for the parties, it transpires that earlier on petitioner had been before this court under writ petition bearing No. 10589 of 2017 since claim of the petitioner to be belonging to Koli Mahadev, schedule tribe, had been at stake. The writ petition had been disposed of with direction not to withhold result of the petitioner of first year B.D.S. course if she is otherwise eligible on the ground that tribe validation proceeding of the petitioner is pending.