PRASHANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. With the consent of learned Counsel for the parties, this petition is heard finally at the stage of admission.

(2.) At the outset, Mr.Vinod Patil, learned Counsel appearing for the petitioner, seeks leave of this Court to amend the petition by incorporating a prayer for issuance of appropriate writ to Respondent-Scrutiny Committee for deciding the tribe claim of the petitioner as belonging to 'Thakur', Scheduled Tribe. Orally he has also sought leave for amending the petition for joining 'Veermata Jijabai Technological Institute, Matunga, Mumbai' as Respondent to the petition.

(3.) Leave granted. Amendment to be carried out forthwith. On such amendment being carried out, learned A.G.P. accepts notice on behalf of newly added Respondent No.4 - College.