SHIVANI Vs. SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The matter is taken up and heard finally with the consent of learned Counsel for the parties.

(2.) As we have been informed that the petitioner has been selected in CAP round for MBBS admission in Government Medical College Nagpur and has to submit her validity on 3/9/2023.

(3.) The petition challenges the decision of the scrutiny committee dtd. 2/8/22 (pg 75) by which the caste claim of the petitioner of being to the Halba scheduled Tribe has been turned down (pg 103).