SWAPNEEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of the parties, the petitions are taken up for final disposal at the stage of admission itself.

(2.) The petitioners claim to be belonging to Wani caste, which falls in Other Backward Classes. The petitioners state that they have taken education from 5th standard till 10th standard from the respondent no.3 Amanvishwa High School, Dhartidhan Society, Garkheda. The school record and especially the Admission Register wrongly maintains the caste of the petitioners as Lingder instead of Wani . It is further contended that the school leaving certificates issued by the respondent no.3/school bears the entry Lingder in the caste column. The petitioners thereafter passed their 11th and 12th standard from the Swami Vivekanand College. However, the school leaving certificates submitted to the College prompted the said college to continue with the same entry Lingder relating to the caste of the petitioners.

(3.) The petitioners further state that since it is wrongly mentioned in their caste column as Lingder , the Sub Divisional Officer, Kandhar has issued correct caste certificates to the petitioners on 04/06/2010 containing the entry Wani 190 , which is recognized as Other Backward Classes Category.