RUSHIKESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The hearing in this matter commenced on 29/11/2022 before this Court. On several occasions we granted opportunities to both the sides to gather instructions, prepare themselves and research, considering the peculiarity of this case, which we would be dealing with as we proceed to dictate this judgment.

(3.) The petitioner is a 20 year old student who claims to be belonging to the "Vanjari (30)" - NT(D) category. He was issued with a certificate no.883 dtd. 8/6/2018, by the Sub Divisional Officer, Dhule. His family members are semi-literate and none opted for validation of their social status.