ARYAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Respective counsel waives service of notice of hearing for the respondents. Heard finally by consent of the learned counsel for the parties.

(2.) Being aggrieved by the alleged high-handed action on the part of the respondent Nos.2 and 3 in denying a seat to the petitioner in the respondent No.3, Karamveer Dadasaheb Kannamwar (K.D.K.) Engineering College, Nagpur on a flimsy ground of non-production of the caste certificate, and despite a genuine cause being shown by the petitioner, the petitioner has approached this Court seeking the following reliefs :

(3.) We have heard the learned counsel Ms Ayushi Mishra for the petitioner, who faced opposition from the learned counsel Mr. Nikhil Gaikwad representing the Commissioner, State Common Entrance Test Cell, Maharashtra State, and the learned counsel Mr. Kaustubh Patil representing the K.D.K. Engineering College, Nagpur.