RUSHIKESH DEEPAK CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Learned AGP waives service on behalf of the respondents no. 1 to 4. Learned advocates waive service on behalf of respondent no.7. Respondent nos. 5 and 6 are Educational Institutes stated to be under the control of respondents no. 3 and 4 and have been duly served. At the request and with consent of the counsel for the parties, rule made returnable forthwith.

(2.) By this petition, filed under Art. 226 of the Constitution of India, petitioner is seeking to challenge the legality and validity of the common judgment and order dated 29th August 2018 passed by the respondent no. 2-Scrutiny Committee to issue certificate of validity of the petitioners as belonging to Thakur Scheduled Tribe.

(3.) When this matter was listed on 30th November 2021, Mr. Mendadkar, learned counsel for petitioners invited our attention to the admission notice dated 16th November 2021 for MBA/MMS for the academic year 2021-22 issued by the State Common Entrance Test Cell submitting that the scheduled date for the candidates including petitioners to submit the caste/tribe validity certificate was on or before 8th December 2021 upto 5.00 p.m. Since the said admission notice was issued by the State Common Entrance Test Cell, Maharashtra State, Mumbai, leave was sought and granted to petitioners to implead the State Common Entrance Cell as respondent no.7. Petitioners have carried out the said amendment and today learned counsel representing the State Common Entrance Cell is present before this Court and submits the veracity of the date of 8th December 2021 upto 5.00 p.m. as being the time limit by which the Tribe validity certificate is to be submitted by the candidate.