AACHAL SANJAY MUNDLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioners are daughter and father. The only grievance being put forth by the learned advocate for the petitioner/s is lack of opportunity of being heard to the petitioner/s by the respondent Caste Scrutiny Committee. Learned advocate points out that the request was made seeking time to secure the record of a distant validity holder and still that was not extended to. Petitioner/s have not been provided sufficient opportunity to substantiate their claim. Career of the petitioner Aachal in writ petition no.13147 of 2022 is at stake. Both the petitioner/s are ready to go before the Scrutiny Committee and produce all record, which they would be able to do within three weeks' from today.

(3.) Petitioner Aachal in writ petition no.13147 of 2022 has already appeared for 12th standard examination and is aspiring for further admission and her fate would depend upon the decision by the Scrutiny Committee.