KRUSHALI DNYANESHWAR PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) In the present Writ Petition, we are required to deal with a peculiar situation where the impugned order dtd. 24/7/2018, invalidating the Tribe claim of the Petitioners, by Respondent No.2- Scheduled Tribe Certificate Scrutiny Committee, Pune, has come up for hearing before us after a long duration of 7 years after filing the Writ Petition. In the meanwhile, the Tribe claim in respect of the blood relatives of the Petitioners have been validated by the Committee as well as by this Court.

(3.) In view of the developments that have taken place during the intervening period, the Petitioners have filed an Interim Application, seeking permission to amend the Writ Petition. In fact, the Writ Petition was circulated in the wake of the allotment of a seat in law college to the Petitioner No.1, which was subject to production of Caste Validity Certificate and other necessary documents. In view of the urgency expressed by the Petitioner, we have taken up the present Writ Petition for final hearing and disposal.