REGENT COMPUTRONICS PVT. LTD.

Yogita Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

JUDGEMENT

(1.) The question, that has been referred for consideration by the Division Bench is:

(2.) The referring order, passed by the Division Bench on 19th Oct., 2013, reads thus:

(3.) The petitioner claims to belong to "Thakur" Scheduled Tribe and was possessed of the caste certificate issued by the competent authority, certifying accordingly. The caste certificate issued to the petitioner was referred to the Scrutiny Committee since petitioner sought admission to professional course i.e. Bachelor of Physiotherapy in Respondent No. 3College. The caste verification claim of the petitioner has been turned down by the Scrutiny Committee by an order dated 18.06.2010 and said order passed by the Scrutiny Committee is subjected to challenge in the petition.

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YOGITA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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