SURYADEV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned senior advocate for the petitioner as also the learned Assistant Government Pleader finally.

(2.) Considering exigency since the petitioner is now intending to go for medical admission in the current process, the matter is taken up for final disposal at the admission stage.

(3.) The petitioner claims to be belonging to 'Koli Mahadev' (Scheduled Tribe). The committee has refused to go by the validities granted to his sister Pallavi Baburwan Dudhewad and father Babruwahan Dudhewad on the grounds mentioned in the impugned order. According to it Pallavi was granted validity relying upon validity certificates of individuals who were not related to her by blood from paternal side. So far as Babruwahan is concerned, it is observed that there was apparent manipulation in the school record on the basis of which he was able to obtain a validity certificate. The Committee has further observed that both these validities were granted by the then Scrutiny Committee presided over by the then Joint Commissioner Mr. V. S. Patil and the Government has taken a decision to reopen all the matters wherein validities were granted by the Committee presided over by that individual. It has also been informed across the bar that show cause notices have already been issued to Babruwahan and Pallavi even before the impugned order was passed.