NARESH RAJESHWAR BONE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In the first petition, the same petitioner Naresh Rajeshwar Bone has put forth prayers clauses B, C and D as under :-

(2.) It is undisputed that this petition was directed against the invalidation of the claim of the petitioner of belonging to the Koli Mahadev, Scheduled Tribe category on the basis of which he had obtained admission in the Dr. Shankarrao Chavan Government Medical College, Vishnupuri, Nanded.

(3.) The dates and sequence of events, for the sake of clarity, are set out herein below :-