SACHIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The petitioner who claims to be belonging to Mannervarlu scheduled tribe has completed MBBS Course and has appeared for the NEET-PG-2023. He is challenging the order passed by the respondent - scrutiny committee refuting his claim.

(3.) We have heard both the sides finally at length and perused even the original papers in the matter of petitioner's real brother - Sunil.