MUKESH DEVARAM MANDORA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. By consent of the learned counsel appearing for the respective parties, taken up for final hearing.

(2.) The present Petition is filed seeking direction to quash and set aside the letter dated 26th November, 2007 issued by the Respondent No.3 to the Petitioner cancelling the admission of the Petitioner from the Respondent No.3 college.

(3.) The Petitioner is a student who applied for admission to the first degree course in K.C.College of Engineering. The Petitioners claims to belong to "Kumbar" caste included in Other Backward Category (OBC). The Petitioner was granted admission by the Respondent No.3 College subject to the conditions that the Petitioners should submit the caste certificate for scrutiny within 12 weeks from the date of admission, failing which it was made clear to the Petitioner that the admission would be cancelled.