MITALI SATISH UMBARJE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Rule. The Rule is made returnable forthwith with the consent of and at the request of the learned counsel for the parties.

(3.) This petition is directed against the decision and order dtd. 3/10/2022 passed by the Respondent No.2- Scrutiny Committee invalidating the Petitioner's tribe certificate belonging to Koli Mahadev - Scheduled Tribe. Further, she sought directions to the scrutiny committee to issue a certificate of validity in her favour. Being a student, the petitioner was required to submit tribe validity certificate for prosecuting higher studies. Before the Respondent Committee the petitioner produced a number of documents that consisted of pre-constitutional period documents, the certificates of validity issued to her blood relatives and copies of several orders passed in various writ petitions whereby the concerned scrutiny committee was directed to give validity certificates to her blood relatives from paternal side.