KRUSHNA Vs. DIRECTOR OF MEDICAL EDUCATION

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 impugned 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 "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 studying in junior college. The Principal of the college referred the tribe claim of the petitioner to respondent No.3 / committee for verification of tribe certificate. The petitioner has produced sufficient evidence in the form of school record and birth record of grandparents including documents prior to pre-constitutional era. The vigilance was conducted. The petitioner has filed his say in response to the show cause notice issued by the committee. The petitioner is now exploring possibility to take admission in professional course. The tribe claim of the petitioner came to be invalidated by the impugned order.