Bombay High Court
Sarthak Chaganlal Sabale Through ... vs The State Of Maharashtra Through ... on 24 March, 2026
(1)
938 WP-3086.2026.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
938 WRIT PETITION NO. 3086 OF 2026
SARTHAK CHAGANLAL SABALE THROUGH FATHER C R
SABALE AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA THROUGH SECRETARY AND
ANOTHER
...
Mr. S.C. Yeramwar, Advocate for the petitioners.
Ms. A.S. Deshmukh, A.G.P. for respondents-State.
...
CORAM : SANDIPKUMAR C. MORE AND
ABASAHEB D. SHINDE, JJ.
DATED : 24 MARCH 2026.
Oral order (Per Abasaheb D. Shinde, J.) :
1. Heard.
2. This petition has been filed for a limited purpose of seeking direction to the respondent Scrutiny Committee to decide the tribe claims of the petitioners of belonging to "Naikda" Scheduled Tribe, which is pending with the Scrutiny Committee since 16.01.2026.
3. Considering the fact that both the petitioners are desirous of appearing for NEET-UG Examination-2026, we direct the respondent Scrutiny Committee to decide the tribe claims of the petitioners as expeditiously as possible and preferably by the end of July 2026.
4. With this direction, writ petition stands disposed of.
(ABASAHEB D. SHINDE) (SANDIPKUMAR C. MORE) JUDGE JUDGE VD_Dhirde