RUSHALI BALAJI CHITALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset learned counsel appearing for the petitioner seeks leave to amend the Petition. Leave granted. Amendment to be carried out forthwith.

(2.) Learned counsel appearing for the petitioner submits that during pendency of this Petition, the notice has been issued by the respondent-College, stating therein that the petitioner will not be allowed to appear for examination of BDS Final year, which is scheduled to be commenced from 27th November, 2018 i.e. tomorrow. He submits that though the tribe claim of the father of the petitioner has been validated as belonging to "Mannervarlu", Scheduled Tribe; the tribe claim of the petitioner has been invalidated. He submits that without prejudice to the contentions of the petitioner and the respondents, the effect and implementation of the notice dated 12th November, 2018, issued by respondent - College may be stayed and the petitioner may be allowed to appear for examination on 27th November, 2018. He submits that already hall ticket has been issued and the College has received the same from the University.

(3.) Learned Additional Government Pleader appearing for the respondent - State and the Committee, and the learned counsel appearing for the respondent - University submit that the tribe claim of the petitioner has been invalidated, and therefore, the relief claimed by the petitioner may not be granted.