PRATHAMESH LAXMAN KANKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned advocate for the petitioner and the learned AGP finally.

(2.) In view of the exigency inasmuch as the petitioner is stated to have appeared for NEET and is aspiring for further admission, matter is taken up for final disposal at admission stage.

(3.) Petitioner is aggrieved by the order passed by the respondent No.2 - Scrutiny Committee dtd. 30/11/2022 thereby dismissing his claim as belonging to 'Mannervarlu' Scheduled Tribe. We have carefully gone through the impugned order and heard both the sides carefully.