BHAVESH S/O. GAJENDRAKUMAR Vs. VICE-CHAIRMAN

JUDGEMENT

(1.) Heard. RULE. Heard finally with the consent of the learned Counsel for the parties.

(2.) The petition challenges the order dtd. 12/12/2023 passed by the respondent-Schedule Tribe Caste Certificate Scrutiny Committee, Nagpur (for short, "the Committee"), which rejected the petitioner's Tribe Claim that he belongs to the "Mana" Scheduled Tribe.

(3.) It is contended that the petitioner belongs to the "Mana" Scheduled Tribe. Accordingly, the Competent Authority had issued a Caste Certificate in his favour. To pursue his education in a Medical Course, the petitioner had submitted his Caste Certificate and documents to the St. Paul Science and Commerce Junior College, Nagpur. The principal of the said College had forwarded his Caste Certificate along with documents to the Committee for verification.