PRITI GIRIJASHANKAR VARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution of India, the petitioner is challenging the order dated 26th August 2005 which has been passed by respondent No.2 - Caste Scrutiny Committee and consequent action of the respondent Nos.3 to 5 in not permitting the petitioner to continue her studies in B.A.M.S. Degree Course.

(2.) THE facts which are not in dispute are that the petitioner claims to be belonging to Sonar caste which is recognised as Other Backward Class (OBC) in the State of Maharashtra. THE petitioner completed her schooling as well as college education in Mumbai. She was granted Caste Certificate by the competent authority as belonging to Caste "Sonar". It is further not in dispute that father of petitioner hails from Bagalpur, Taluka Badlapur in Jaunpur Dist., State of Uttar Pradesh. THE caste certificate was granted on the basis that "Sonar" caste is recognised as OBC in the State of Maharashtra on par with the State of U.P.

(3.) IT is the further grievance of the petitioner that she approached an Advocate, through her father but the Advocate concerned did not file a writ petition to challenge this order of the Caste Scrutiny Committee. Thereafter, petitioner's father expired. The petitioner was traumatised because he allegedly committed suicide.