MRUNAL PRADIP CHAUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The instant appeal is directed against the judgment and order dtd. 10/7/2024 passed by the learned Single Judge in rejecting the application for interim relief filed by the petitioner holding that the petitioner has failed to make out a prima facie case in her favour for grant of interim relief.

(2.) The relevant facts, noted by the learned Single Judge and brought before us are that the writ petition has been filed challenging the order dtd. 9/5/2024 passed by the Caste Scrutiny Committee in cancelling the Caste Certificate certifying that the petitioner belongs to 'Teli' caste, which is notified as Socially and Educationally Backward Class (hereinafter referred to as the SEBC) vide Notification dtd. 1/4/1976 of the Labour, Social Welfare and Tribal Development Department and a subsequent Government Resolution issued by the State Government from time to time. With the cancellation of Caste Certificate of 'Teli' community, the provisional admission granted to the petitioner in the reserved category in the Respondent - College, which is a self financed college, stood cancelled.

(3.) Challenging the order passed by the learned Single Judge, it is vehemently argued by the learned counsel for the appellant / petitioner that the caste certificate was issued on submission of relevant documents by the petitioner, which clearly proved that the grand-father of the petitioner was resident of the State of Gujarat. The evidence produced before the Competent Authority for issuance of caste certificate were duly produced before the Scrutiny Committee, which have not appreciated the documents in the correct perspective.