LAWS(BOM)-2024-5-98

SHAIKH SOHEB ABDUL Vs. STATE OF MAHARASHTRA

Decided On May 02, 2024
Shaokh Soheb Abdul Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) The Petitioner has put-forth prayer clause 'B' to 'G', as under:

(2.) Heard the learned advocates for the respective sides, at length.

(3.) The Petitioner belongs to the Other Backward Class Category (OBC) and claims to have a caste validity certificate. He passed his SSC examination and claims to have passed the Livestock Management and Dairy Production Diploma Course. It is undisputed that the final Diploma Result of the diploma course of 2 years, was declared by the Maharashtra Animal and Fishery Sciences University, Nagpur on 1/11/2023.