KUMARI SWETA SURESH THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent of the parties.

(2.) By this writ petition under Article 226 of the Constitution of India, the petitioner is challenging the order dated 16.1.2009 passed by Respondent No.2 Scrutiny Committee invalidating the tribe claim of the Petitioner towards Thakur Scheduled Tribe (Entry No.44).

(3.) Shri Golegaonkar, learned Advocate for the Petitioner - Ku. Sweta d/o Suresh Thakur submits that the Petitioner was admitted to the B.G.P. Sahyadri Jr. College, Sangamner, when her claim was referred to Respondent No.2 Committee by the said College. By order dated 16.1.2009, which is impugned in this petition, her claim that she belonged to Thakur - Scheduled Tribe , was rejected.