AMRUTA D/O ARVIND DADMAL Vs. SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE, NAGPUR, THROUGH ITS CHAIRMAN/JOINT SECRETARY

JUDGEMENT

(1.) Rule, made returnable forthwith. Heard finally by consent of the learned counsels appearing for the parties.

(2.) This petition seeks direction to the Scheduled Tribes Caste Scrutiny Committee, Nagpur, to decide the caste claim of the petitioner within a stipulated period. The claim of the petitioner for verification of her claim for 'Mana Scheduled Tribe' was forwarded to the Committee on 7-1-2016 because the petitioner was desirous of getting admission to the MBBS Course during the Academic Session 2016-17 as a candidate belonging to Scheduled Tribe category. The petitioner appeared for the NEET Examination and cleared it, but for want of validity certificate, she could not get the admission during the said Academic Session.

(3.) The present petition was filed on 10-10-2017. Notice was issued by this Court on 11-10-2017, and the respondentCommittee filed its affidavit on 2112017. In para 6 of the said affidavit, the Committee undertook to decide the claim of the petitioner within a period of four months, i.e. by the end of March, 2018. It was expected that before the admissions to the MBBS Course commenced for the Session 2017-18, the Committee would finally decide the claim of the petitioner.