OMKAR Vs. STATE COMMON ENTRANCE TEST CELL

JUDGEMENT

(1.) Heard learned counsel for parties and the matter is being disposed of finally at the admission stage.

(2.) The petitioner is challenging judgment and order dtd. 14/12/2021 passed by the Scrutiny Committee invalidating claim of the petitioner as belonging to 'Koli Mahadev' (Scheduled Tribe).

(3.) In support of his claim the petitioner has placed on record validity certificates issued to his cousins Dhiraj, Shubham and Sidhant. He has further placed on record the genealogy, report of vigilance enquiry, affidavit, order passed in the case of Madhav Jatale in Writ Petition No. 7417 of 2007 and the relevant entries of school record.