SADHANA BABURAO GARJE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) PETITIONER applied for post graduation degree in Obstetric and Gynaecology in O. B. C. category. She claims to be Vanjari by caste and also claims that she was admitted to the M. B. B. S. Course from the category of Other Backward Communities. It is admitted fact that while applying for M. B. B. S. Course, petitioner had claimed a seat reserved for Backward Communities. PETITIONER applied for post graduation from the Other Backward Communities. In the mean time, State of Maharashtra recategorised Vanjari caste and had included this caste in NT III Category excluding them from Other Backward Communities category.

(2.) PETITIONER's admission to the post graduation from Other Backward Communities was cancelled by Order dated 7-7-1995 passed by the Dean, Medical College, Pune. It appears that a representation was made by one Dr. Kum. V. V. Bhangale objecting to the admission of the petitioner from Other Backward Communities category on the ground that Vanjari is now included in NT III category.

(3.) A peculiar situation has arisen firstly because of the admission of the petitioner sometime in May 1995 and subsequent cancellation of her admission for post graduation in July 1995. This Court by way of interim relief had directed that the petitioner be continued for post graduation course for which she was admitted from Other Backward Communities category. This interim relief was granted on 20-7-1995. Therefore, for in all 9 months petitioner is taking education for the post graduation in Obstetri and Gyanaecology in B. J. Medical College, Pune for the seat reserved for Other Backward Communities.