Shantanu Hari Bhardwaj v. The State Of Maharashtra And Ors.

1. Heard Mr. Pol, learned counsel for the petitioner and Ms. Mehra, learned AGP for the State.

2. On 23 May, 2016, this Court passed the following order in the above writ petition :

“1. It is the contention of the petitioner that though the petitioner has Validity Certificate that the petitioner belongs to Scheduled Tribe, his claim to post graduate admission is not being considered on the ground that the petitioner has changed his surname.

2. If the surname is changed, that does not change caste of a person. It is specific contention of the petitioner that the change in his surname is duly notified in the Government Gazette.

3. By way of ad-interim relief, we direct the respondents to consider the claim of petitioner from reserved category if the petitioner possesses validity certificate and Government Notification notifying the change in his name.

4. The learned AGP to communicate the order passed by this Court to the concerned authority.”

3. In the light of the above interim order, the petitioner secured admission in Dr. Vasantrao Pawar Medical College, Hospital and Research Centre at Nashik in June-2016 for pursuing post-graduation in MS (Orthopedics). He is at present pursuing studies in 2 year of that course. In our considered view, the petition is worked out by the interim order and, therefore, we dispose of the same.