ROHIT Vs. STATE COMMON ENTRANCE TEST CELL

JUDGEMENT

(1.) The petitioner is challenging common judgment and order dtd. 04/02/2022 passed by the respondent no.2/Scrutiny Committee, invalidating his caste claim for scheduled tribe 'Thakur'. The Scrutiny Committee invalidated the claim of Sacchiddanand and Ganeshwari alongwith the petitioner in the impugned judgment.

(2.) The petitioner relies upon the order dtd. 9/2/2022 passed by the High Court in Writ Petition No.2004/2022 in case of co- applicant, Sacchiddanand. He further relies upon the validity certificate issued in favour of his real sister, Vaishnavi, Neha, Vrushali. The vigilance report in the matter of Dnyanoba whose caste claim was validated, which is placed on record. There are further documents of school record/affidavits to support the claim of the petitioner.

(3.) The learned AGP submits that there is no illegality or perversity in the impugned judgment and order. Due to the contrary entries and incompatible school record, the Scrutiny Committee invalidated the claim. The place of residence of the petitioner and her ancestors is also found to be incompatible. After the vigilance enquiry, it revealed that school record of the close relatives was found to be bogus.