JASMIN JAHIR SHAIKH Vs. DIVISIONAL CASTE SCRUTINY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard with the consent of learned counsel appearing for the respective parties.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner seeks to challenge the impugned order passed by Respondent No. 1 dated 27.06.2016 bearing No. SOJA. PRA. PAS-1 / Shaikshanik/Avaidya Nirnay/4899.

(3.) It is the case of the Petitioner that on 08.07.2008 the petitioner applied for the Caste Certifcate as belonging to the Mulani (OBC-340) to the Sub Divisional Offcer, Madha Division, Kurduwadi Division on 08.07.2008. Accordingly, on 08.07.2008, the Petitioner was issued certifcate by the Sub Divisional Offcer. On the basis of caste certifcate, the petitioner secured admission in the Respondent No. 3-College and is presently studying in the Second Year 'Mechanical Course'. On 29.01.2016, the Principal of Respondent No. 3-College vide its proposal dated 29.1.2016 forwarded the caste certifcate for the validation to the Respondent No. 1 and accordingly the Respondent No. 1 decided to hold an enquiry. Accordingly, the petitioner submitted application to the Respondent No. 1 along with all the annexures thereto including the caste validation certifcate issued to her father as well as her paternal relatives. The Petitioner also fled an affdavit of her father where he has been granted caste certifcate of Mulani (OBC- 340). As per the procedure, the Vigilance Offcer submitted his report and gave the fnding that the Petitioner belongs to the Caste Mulani (OBC-340).