PRIYA PRAMOD GAJBE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Application for intervention is allowed.

(2.) This appeal challenges the judgment and order passed by the Division Bench of the High Court of Bombay dtd. 22/12/2018, thereby dismissing the petition filed by the appellant challenging the order passed by the Scheduled Tribe Caste Certificate Scrutiny Committee, Kokan Division, Thane (for short, 'the Scrutiny Committee') dtd. 12/12/2017, thereby invalidating the claim of the appellant that she belongs to 'Mana' Scheduled Tribe.

(3.) The appellant is a student having secured admission in the first year of MBBS Degree Course in Respondent No.4/ College during the Academic Year 2016-17 against the seat reserved for Scheduled Tribe. The appellant claimed that she belongs to 'Mana' Scheduled Tribe. As such, her case was referred to the Scrutiny Committee. The Scrutiny Committee by order dtd. 12/12/2017 invalidated the claim of the appellant on the following grounds:-