JYOTI PRALHAD SANGLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) AT the outset, Mr. R. K. Mendadkar, learned Counsel for petitioner, handed over affidavit of the petitioner which we mark "x" for identification purposes. In the said affidavit, it is stated that pursuant to the interim order passed by this Court in the year 1994, the petitioners application was considered by respondent No. 7 as designated authority and he allotted Seth G. S. Medical College to the petitioner where she took admission in first year M. B. B. S. course in December 1994. She has further stated that she has passed three subjects of third and final year of M. B. B. S. examination and has to clear two subjects yet. She has given an undertaking in the affidavit that she would not claim any benefits belonging to Scheduled Tribe "mahadeo Koli" and she accepts the finding recorded by respondent No. 4 Committee without any reservation.

(2.) BASED on this affidavit, we have no hesitation in affirming the order of Caste Scrutiny Committee rejecting petitioners caste claim and we hold that petitioner does not belong to Scheduled Tribe Mahadeo Koli.

(3.) NEEDLESS to say, since the petitioners caste claim has been rejected by the Caste Scrutiny Committee which petitioner has accepted in her affidavit as noted above and based on that a finding has been recorded by us that petitioner does not belong to Scheduled Tribe Mahadeo Koli, needless to say none of the family members of the petitioner can claim to be belonging to Scheduled Tribe Mahadeo Koli and crave benefits and concessions based on their belonging to Mahadeo Koli.