M DIVYA Vs. STATE LEVEL SCRUTINY COMMITTEE

JUDGEMENT

(1.) The present Writ Petition has been filed for a Writ of Mandamus to direct the 1st and 2nd respondents to declare the petitioner as a person belonging to the Scheduled Tribe community in the light of the favourable findings already arrived in respect of petitioner's family members and to direct the 3rd respondent to furnish provisional/decree certificate and all other certificates of BDS course.

(2.) The petitioner was admitted to BDS course with the 3rd respondent under the quota meant for persons belonging to Schedule Tribe. The petitioner had submitted her community certificate at the time of admission in the year of 2008. The petitioner has thereafter successfully completed the course including Compulsory Rotatory Residential Internship (CRRI) during the year of 2014-15 and obtained a course completion certificate on 27.05.2015.

(3.) However, after the petitioner obtained her completion certificate, the 3rd respondent has not furnished the provisional / decree certificate. Later the petitioner came to know that her Community Certificate was referred to the 1st respondent for verification.