YASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned advocate for the petitioner, the learned AGP for the respondent Nos.1 and 3 and learned advocate Mr. Reddy for the respondent No.2.

(2.) The petitioner is seeking admission through MHT-CET-2023 from ST category and was given admission in the respondent No.3- College. The schedule for admission process has been published by the respondent No.2 which is a Competent Authority of the Common Entrance Test Cell of the Government of Maharashtra. The petitioner was supposed to furnish the certificate of validity of scheduled tribe, latest by 16/8/2023, which was admittedly extended up to 17/8/2023.

(3.) Since the petitioner's proposal was pending with the Scrutiny Committee constituted under Sec. 6 of t he Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000, he had filed Writ Petition No.8980/2023 on 26/7/2023. Accepting the statement made by the learned AGP as an undertaking to the Court to the effect that the Committee would decide petitioner's proposal by 6/8/2023, we had disposed of the writ petition.