SULAN BABASAHEB DHOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) The petitioner has putforth prayer clause A, which reads as under :-

(3.) Thus, the petitioner is seeking correction in the school records. The correction, as is reflected from the petition and the prayer, is that the caste of the petitioner is sought to be changed from Hindu-Maratha Kunbi to Hindu-Maratha. The petitioner has passed her Secondary School Certificate Examination in March, 2010 and Higher Secondary Certificate Examination in February, 2012. In the school register, so also in the leaving certificate, the caste of the petitioner is mentioned as Hindu-Maratha Kunbi.