DIKSHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both the sides for final disposal.

(2.) The petitioner is relying upon the validity certificate of her real brother-Rahul, father-Vinayak besides other blood relatives. The genealogy, affidavit, report of vigilance enquiry and reply to the same are placed on record.

(3.) Per-contra the learned AGP supports the impugned judgment and order. It is pointed out that the Scrutiny Committee rightly held that the petitioner failed to prove her claim on the basis of school record of here relatives. There is no illegality in holding that the validity certificates are not reliable being procured by suppression of facts. It is further submitted that the affinity test was recorded against her.