LIKHITA SATTAR SHEIKH Vs. DEPUTY DIRECTOR/MEMBER SECRETARY,

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Matter is taken up for final hearing at the stage of admission by consent of the parties and at the request of parties.

(2.) By this Petition, the Petitioner is challenging the order dtd. 19/12/2022 passed by the Respondent - Scheduled Tribe Caste Scrutiny Committee, Amravati (hereinafter referred to as "the Caste Scrutiny Committee") thereby invalidating the tribe claim of the Petitioner of belonging to 'Tadvi Bhil' Scheduled Tribe which is enlisted at Sr. No. 8 of the Scheduled Tribe Order, 1950 and further confiscating the tribe certificate of the Petitioner.

(3.) The contention of the Petitioner is that she is having a degree in B.Sc. and currently she is pursuing a degree in M.Sc. The tribe claim of the Petitioner was forwarded by the Management of V.M.V. College, Amravati along with the tribe certificate dtd. 13/09/2011, however, there was a considerable delay in forwarding the tribe claim by the College to the Competent Authority, and therefore, the Petitioner was asked to file a fresh certificate by the Respondent - Committee.