ANISA ARASHAD DIWAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this Petition under Article 226 of the Constitution of India, the Petitioner a student who belongs to Julaha-Other Backward Class challenges action of Respondent No.5-College, whereby the College vide letter dtd. 25/7/2022 has cancelled the admission on the ground that there is a delay in submitting the Caste Validity Certificate.

(3.) Brief facts are as under -