GOTE RUTUJA SUNIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The Petitioner has challenged the order dated 31.12.2013 passed by the Caste Scrutiny Committee invalidating caste certificate on the ground that as per then existing provisions the Petitioner has failed to prove that she belongs to "Lingayat Wani (OBC)".

(3.) The learned Counsel appearing for the Petitioner has placed on record the Government Circular dated 4.9.2014 whereby the amendment made to the O.B.C. list in State of Maharashtra and where at serial no.190 "Lingayat Wani" has been introduced as caste for all the benefits as Other Backward Class (OBC) candidate. Therefore by keeping all points open on the the sole ground as it goes to the root of the matter and that support the case of the Petitioner that she belongs to Lingayat Wani and entitled for all privilege and benefits in accordance with law, the impugned order dated 31.12.2013 passed by the Caste Scrutiny Committee is quashed and set aside. The matter is remanded back for reconsideration based upon the Government Circular dated 4.9.2014 referring to Lingayat Wani at serial no.190 in the list annexed thereto.