SHUBHAM MADHAVRAO NAYANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned advocate for the petitioner and the learned Assistant Government Pleader. The petitioners are challenging the self same order passed by the respondent No.2 /Scrutiny Committee confiscating and cancelling their tribe certificates as belonging to "Koli Mahadev" (Scheduled Tribe).

(2.) Considering the fact that the petitioners are aspiring to go for further studies in the on going admission process and today being the last date for uploading the documents the matter has been taken up for final disposal at admission stage with consent.

(3.) The petitioners who are cousins inter-se are seeking validity certificates based on the validity granted to petitioner Shubham's father by name Madhav Nayane.