VEDANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned advocate for the petitioner, the learned AGP for the respondents no. 1 and 2 and learned advocate for respondent no. 3 finally.

(2.) The petitioner claims to be belonging to the Mannervarlu scheduled tribe. He is challenging the order passed by the respondent no. 2 - scheduled tribe caste certificate verification committee, Kinwat dtd. 14/9/2022 whereby his claim has been invalidated and the tribe certificate has been seized and cancelled.

(3.) Since the petitioner has completed 12th Science and after appearing for NEET-UG-2022 is aspiring to get admission to the medical course, he is anxious of losing an opportunity in view of the impugned order. Satisfied with the exigency we have heard the matter finally.