AISHWARYA DHANANJAY PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner has filed the present petition taking exception to the order dated 10th Feb., 2014 passed by District Collector, Pune (Respondent No.2), whereby he has cancelled the Non-creamy Layer Certificate issued to the petitioner on 8th June, 2012.

(2.) The petitioner has secured admission in BJ Medical College, Pune (Respondent No.3) for the MBBS Course on the seat reserved for the candidates belonging to Other Backward Classes (OBC). The petitioner belongs to 'Kunbi' caste, which falls in Other Backward Class (OBC). The Caste Scrutiny Committee has validated the caste certificate of the petitioner and has accordingly issued Caste Validity Certificate in favour of the petitioner.

(3.) Benefits of Reservation in the appointments in the Government services and in admissions for the various educational courses are available and applicable only to such O.B.C. Candidates who fall in the category of Non-creamy Layer. O.B.C. Candidates are, therefore, required to furnish "Non-creamy Layer Certificate' Procedure for issuance of such 'Non-creamy Layer' certificate has been prescribed in Government Circulars time to time issued and consolidated in the Circular dated 25th March, 201 Before getting the admission in BJ Medical College, Pune on the seat reserved for OBC, the petitioner had furnished the Non-creamy Layer certificate issued in her favour on 8th June, 2012 by District Collector, Pune.