LUBNA SHOUKAT MUJAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this petition under Article 226 of the Constitution of India, the Petitioner seeks to challenge the action of Respondent No.3- Collector and Respondent No.4-College vide communication dtd. 8/10/2013 and 1/2/2014 respectively by which the Petitioner's admission to medical course in Respondent No.4-College is sought to be cancelled on account of invalidity of Non-Creamy layer Certificate (hereinafter referred as "said Certificate") on the basis of which the Petitioner had taken admission to the said course.

(3.) The Petitioner in the year 2012-13 enrolled herself for MBBS course with Respondent No.4-College under OBC category and on the basis of the said Certificate.