Bombay High Court
Fakira Ubina Bashir Shaha vs Divisional Caste Scrutiny Committee No ... on 28 September, 2018
Author: Mangesh S. Patil
Bench: R.M.Borde, Mangesh S. Patil
1 WP.10885-2018.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
1011 WRIT PETITION NO. 10885 OF 2018
FAKIRA UBINA BASHIR SHAHA
VERSUS
DIVISIONAL CASTE SCRUTINY COMMITTEE NO 2 DHULE
AND OTHERS
...
Mr. H.A.Joshi, Advocate for Petitioner
Mr. P.S.Patil, AGP for Respondent-State
Mr. K.C.Sant, Advocate for Respondent No.2
...
CORAM : R.M.BORDE AND
MANGESH S. PATIL, JJ.
DATED : 28.09.2018 PER COURT :-
1. The petitioner shall cause appearance before the Scrutiny Committee on 03.10.2018 and as such no separate notice shall be necessary to remain present before the Committee. The Scrutiny Committee shall abide by the directions issued by this Court on 05.03.2018 in Writ Petition No.10473 of 2017. The University shall accept the examination form of the petitioner. The permissibility of the petitioner to appear for examination would depend upon the outcome of the caste certificate validation proceedings pending with the Scrutiny Committee.
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2 WP.10885-2018.odt
2. The Writ Petition is disposed of.
3. Liberty to correct the title clause relating to the respondent.
(MANGESH S. PATIL, J.) (R.M.BORDE, J.) ...
vmk/-
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