TEJASHREE MANGILAL DAMBALE Vs. SCHEDULED TRIBE CERTIFICATE

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith and with the consent of the parties heard finally at the admission stage.

(3.) The Petitioner is a student. The Petitioner has completed Diploma in Pharmacy and has participated in the admission process to direct Second Year of the full time Under Graduate Degree Course in Pharmacy for the Academic Year 2023-24. The Petitioner has participated in the said admission process initiated by the Government of Maharashtra through the State Common Entrance Test Cell, Maharashtra State, Mumbai. The Petitioner has secured admission in the aforesaid admission process from the ST reserved category and has to produce her Tribe Validity Certificate, failing which her admission would get automatically cancelled and she would be considered only under the open category.