RUCHALI P. SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) By this Petition, Petitioner who is a student having been granted admission in Shri Chhatrapati Shahuphule Ambedkar College of Agriculture, Beed, has challenged the legality, validity and propriety of the conditional Caste Validity Certificate dated 10 August, 2018. For the sake of conveniences, the said certificate is reproduced as under:-

(3.) From the above, it is clear that the said condition has been th imposed pursuant to interim order of the CVC, Nashik dated 10 August, 2018. The Advocate for the Petitioner points out that in a similar case, after having perused Rule 12 (7) and Rule 12(9)(a) of the Maharashtra Scheduled Tribe Certificate (Regulation of Issuance and Verification) Rules, 2003 (the said ' Rules ), this Court has held that such a condition is without authority and has directed the deletion of the condition.