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Judgment
This is an emergency hearing specially arranged at the request of the Petitioner. The regular Bench is presently not available. The Petitioner challenges an order dated 9th August 2023 passed by the Scheduled Tribes Certificates Scrutiny Committee, Pune invalidating his Thakar Scheduled Tribe Caste Certificate which was issued on 5th March 2022 by the Sub-Divisional Officer (Revenue), Madha, District Solapur.
The urgency is that the Petitioner has secured admission to a engineering course and is required to upload his Validity Certificate by 5.00 pm on 16th August 2023, a day after tomorrow.
The learned AGP has been served just yesterday, 13th August 2023 and has not been able to take complete instructions. She appears online as do Mr Bayas for the Petitioner and Mr Khedekar for the State CET Cell, Respondent No. 3.
Rather than even express a prima facie view, because it is the case of the Petitioner that the committee has overlooked at least three orders of the High Court in almost identical cases, we will list the matter first on board on 21st August 2023 before the Bench having the roster assignment.
In the meantime, and purely as time-limited ad-interim relief, we direct the State Common Entrance Test Cell (“State CET Cell”) and the college to which the Petitioner has been given admission not to cancel that admission for want only of the Validity Certificate being uploaded by 16th August 2023.
The State CET Cell and the college in question will act on an authenticated or digitally signed copy of this order.
This order will continue only until 22nd August 2023.
On 21st August 2023, we request the learned AGP to take instructions, and to ensure that the case papers and file is made available in Court for the perusal of the Bench.
By 17th August 2023, all Respondents are to be served with hard copies of the Petition with all annexures.