Supreme Court - Daily Orders
Shreyash Ajay Ghormare vs The Schuduled Tribe Certificate ... on 9 August, 2023
Bench: Aniruddha Bose, Sanjay Kumar
1
ITEM NO.17 COURT NO.3 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Nos. 17206-17207/2023
(Arising out of impugned interim order dated 27-07-2023 in WP No.
3607/2023 02-08-2023 in WP No. 3607/2023 passed by the High Court
Of Judicature At Bombay At Nagpur)
SHREYASH AJAY GHORMARE Petitioner(s)
VERSUS
THE SCHUDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE Respondent(s)
(IA No.154439/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.154661/2023-INTERVENTION/IMPLEADMENT and IA
No.154437/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 09-08-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s)
Mr. Shakul R. Ghatole, Adv.
Mr. Vatsalya Vigya, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The application for impleadment is allowed. The State Common Entrance Test Cell, Maharashtra State and National Medical Commission are impleaded as respondent Nos. 2 and 3 in these petitions. As the proceeding out of which the present petitions Signature Not Verified Digitally signed by GEETA AHUJA Date: 2023.08.09 arise, is still pending in the High Court, the same respondents 15:08:05 IST Reason:
should be impleaded as party respondents in the pending proceeding 2 in the High Court also. Cause title be amended accordingly.
Having heard learned counsel for the parties and considering the fact that the petitioner had a Scheduled Tribe Certificate as a member of the Mana Scheduled Tribe in the State of Maharashtra, we direct the concerned authorities to admit him provisionally based on his rank, if he is otherwise eligible for the Scheduled Tribe Category without insisting on certificate from the Scheduled Tribe Certificate Scrutiny Committee. He must, however, fulfill other eligibility criteria for such admission.
We are passing this order considering the submission of the petitioner that today is the last day for admission in the course and this order is being passed without prejudice to the rights and contentions of the parties. The petitioner shall not be entitled to claim any equity in the event, the matter is ultimately decided against him.
Issue notice to all the respondents.
Service be effected forthwith.
(SONIA GULATI) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR