AISHWARYA Vs. DIRECTOR OF MEDICAL EDUCATION & RESEARCH

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned counsel for both the sides, heard finally at admission stage.

(2.) Feeling aggrieved by the order passed by respondent No.3 / Scheduled Tribe Certificate Scrutiny Committee, Nandurbar Division, Nandurbar (hereinafter referred to as the "committee") thereby invalidating caste claim of the petitioner as belonging to "Thakur Scheduled Tribe", the petitioner has approached this Court by invoking writ jurisdiction under Article 226 of the Constitution of India.

(3.) The petitioner is a student and exploring possibility to take admission in health services. As per letter dated 16.11.2020, CET Cell has allotted Government Medical College, Jalgaon for MBBS course.