KEDAR NANDKISHOR PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. By consent of the parties, petition is taken up for final hearing at the stage of admission.

(2.) The meaning of the aforesaid Shubhashit can be said to be "there is no knowledge for the seekers of comfort, and no comfort for the seekers of knowledge. A seeker of comfort should give up knowledge and a seeker of knowledge should give up comfort".

(3.) The facts narrated hereinbelow would reveal that the petitioner, who is a bright student of Scheduled Tribe Category (S.T.), is a victim of the system.