Bombay High Court
Sneha Balaji Masalgekar Under ... vs The State Of Maharashtra And Another on 18 January, 2022
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
1 wp 584.22
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 584 OF 2022
Sneha Balaji Masalgekar u/g of
natural guardian father
Balaji Digambar Masalgekar .. Petitioner
Versus
The State of Maharashtra and another .. Respondents
Shri Omgashad B. Boinwad, Advocate for the Petitioner.
Shri A. R. Kale, A.G.P. for Respondent Nos. 1 and 2.
CORAM : S. V. GANGAPURWALA AND
SHRIKANT D. KULKARNI, JJ.
DATE : 18TH JANUARY, 2022.
FINAL ORDER :
. The learned advocate for the petitioner submits that the petitioner has been issued with the tribe certificate by the Sub Divisional Officer, Degloor. The petitioner is selected for the Health Science course. The tribe certificate is required in the prescribed format of the Central Government.
2. We have also heard the learned Assistant Government Pleader for respondents/State.
3. The petitioner shall surrender the original tribe certificate with the Sub divisional Officer, Degloor. The Sub Divisional Officer, Degloor shall within a period of five (05) days from submission of the original tribe certificate issue the tribe ::: Uploaded on - 18/01/2022 ::: Downloaded on - 19/01/2022 10:19:32 ::: 2 wp 584.22 certificate in the format as prescribed by the Central Government.
4. In the light of the above, the writ petition is disposed of. No costs.
[SHRIKANT D. KULKARNI, J.] [S. V. GANGAPURWALA, J.] bsb/Jan. 22 ::: Uploaded on - 18/01/2022 ::: Downloaded on - 19/01/2022 10:19:32 :::