SONALI KRISHNA MOHADIKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable and is heard forthwith. Heard Learned Advocate for the petitioner, and the learned AGP for the respondents.

(2.) Petitioner's caste certificate dated 31-7-1995 was furnished for scrutiny. In the mean while, the petitioner appeared in MAH-AR-CET- 2004 test on 11th July, 2004, and was granted admission subject to production of validity certificate of her caste (Halba scheduled Tribe) for the Course of Bachelor of Architecture. She paid her tuition fees of rs. 40,000/- on 7-8-2004.

(3.) In the mean while, the petitioner had completed her first year Engineering Course in Architecture in April, 2005, and thereafter, took admission in second year, and also paid the fees of Rs. 40,000/ -.