SNEHA BABASAHEB RUDRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith with the consent of the parties. Heard respective counsel of the parties.

(2.) The petitioner is assailing invalidation of her caste claim vide judgment and order dtd. 31/7/2023, passed by the Scrutiny Committee. The petitioner is relying on the order passed by High Court on 17/12/2020, in Writ Petition No. 8164 of 2020, in the matter of Asmita Babasaheb Rudre Versus State of Maharashtra. On the ground of parity, the petitioner claims the validity certificate.

(3.) Learned AGP supports impugned judgment and order. According to him, the Scrutiny Committee has rightly rejected the caste claim considering the contrary entries and manipulation of the school record of the relatives of the petitioner. The affinity test was recorded against the petitioner. He would point out that the validity certificates are not reliable because those were obtained by suppression of material facts.