GAURI Vs. SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMI.

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally, with the consent of the learned counsel, appearing for the parties.

(2.) The petitioner, being aggrieved by the order dtd. 17/09/2019 passed by respondent No.1, the Scheduled Tribe Caste Certificate Scrutiny Committee, Amravati (for short- 'the Committee'), thereby rejecting her claim that she belongs to 'Halba' Scheduled Tribe, has preferred this petition.

(3.) It is the case of the petitioner that she belongs to the 'Halba', Scheduled Tribe, which is a notified scheduled tribe. The Sub-Divisional Officer of Achalpur had issued a Tribe certificate in her favour. The petitioner for pursuing her education in respondent No.2 College of Engineering has produced her Tribe certificate along with relevant documents for its verification. However, her tribe claim was rejected by the then respondent No.1 Committee vide its order dtd. 15/07/2017. She challenged the said order before this Court in Writ Petition No.5471/2017. This Court, vide order dtd. 24/09/2018, quashed and set aside the order of invalidation of her claim and remanded the matter back to respondent No.1 Committee for its fresh consideration as per law by protecting her admission in respondent No.2 College.