SUJIT Vs. STATE COMMON ENTRANCE TEST CELL

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard both sides for final disposal at the admission stage considering the urgency.

(2.) The petitioner claims to be a member of the 'Thakur' (Scheduled Tribe). The tribe certificate issued to him was scrutinized by the respondent No. 2/Scrutiny Committee. By judgment and order dtd. 26/5/2023 the tribe certificate was invalidated as well as confiscated. Therefore, the petitioner has approached this Court.

(3.) The petitioner is relying on old entry of 1940, the school record of himself and various relatives, the revenue record, genealogy, affidavit and reply to the vigilance report. The petitioner does not have any validity of his paternal side close relatives to corroborate his claim.