PRIYANKA BALAJI WADIKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule is made returnable forthwith and heard finally with the consent of the learned Advocates for the respective parties, at the stage of admission.

(3.) The petitioners are the sister and brother, who have been issued with the tribe certificates dtd. 25/1/2007, certifying that they belong to 'Koli Mahadeo' tribe, which is recognised as scheduled tribe. On the strength of the tribe certificates, the petitioner No. 1 was allotted Medical College for M.B.B.S. course in the year 2015, and since the College was refusing to admit her for want of tribe validity certificate, she had filed Writ Petition No. 9594 of 2015. In that petition, initially an interim order was passed on 22/9/2015 directing the concerned college to allow her to secure admission and continue her studies for the first year of MBBS Course. The petition was subsequently disposed of by order dtd. 3/12/2015 recording the statement of the respondent Committee therein that the proposal for verification of tribe certificate of petitioner No. 1 would be decided within one year. She was allowed to prosecute further studies and appear for examination, subject to the decision of the Committee. It appears that the petitioner No. 1 has now completed her M.B.B.S. course in the year 2019 and has also undergone the necessary internship of one year. So far as, petitioner No. 2 is concerned, he is apparently undergoing Engineering Degree Course with IIT, Palakkad Kerala.