SHEETAL SANJAY CHAVAN Vs. UNION OF INDIA

JUDGEMENT

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

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

(3.) The petitioner is resident of Jaybharat Nagar, Chikhalthana, Aurangabad and now exploring possibility to take admission in Health Science courses. According to the petitioner, she belongs to "Thakur Scheduled Tribe" and she has received tribe certificate to that effect from the competent authority. While prosecuting studies in 12 th Standard, her tribe claim was referred by the college to the committee on 15.09.2020. The petitioner has submitted cogent evidence in the enquiry in support of her tribe claim. She has produced old record right from her grandfather showing her caste as "Thakur" Scheduled Tribe. She has also produced resident certificate dated 16.07.2013 issued by the Police Patil and Gramsevak, Hiwardi, Tq. and Dist. Jalna stating that her grandfather namely Bapurao Namdev (Chavan) Thakur was resident of Hiwardi, Tq. & Dist. Jalna before 1965. She has also submitted her reply to vigilance report in response to the notice issued by the committee.