SUDHANSHU Vs. SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE

JUDGEMENT

(1.) Heard Shri S.R. Narnaware, learned counsel for the petitioner, Shri P.B. Patil, learned counsel for respondent no.1 - Committee and Shri A.S. Sonare, learned AGP for respondent nos.3 and 4. None for respondent no.2 though served.

(2.) The writ petition is already admitted for final hearing and interim order granted was continued while issuing Rule. The petitioner has, in this span of about seven years, already completed her studies in M.B.B.S course. Civil Application (W) No.1495/2011 has been filed for direction to respondent no.2 college to issue her Degree of M.B.B.S and Certificate of completion of internship. Considering the nature of the controversy, we have after hearing the parties for sometime on 12.7.2011, adjourned it for today with understanding to the parties that the petition may be disposed of finally.

(3.) Advocate Shri Narnaware points out that here Vigilance Cell report is not adverse to the petitioner and the Research Officer was not associated though claim for Scheduled Tribe status was being looked into. He has further pointed out that the document dated 4.2.1917 of grandfather was pressed into service to show that caste recorded at that time was "Halbi" with subsequent similar entries in relation to father and real uncle but these documents have been ignored because of document dated 19.6.1946 allegedly obtained by vigilance cell in relation to cousin uncle of the petitioner.