UMRAOSINGH JAISINGH CHAMARGORE Vs. DEAN MEDICAL COLLEGE AURANGABAD

JUDGEMENT

(1.) IN this petition, the petitioner challenges the legality of the decisions of the Caste Scrutiny Committee and the Appellate Authority.

(2.) THE petitioner sought admission to Medical Collage in Marathwada Region. He applied for a seat reserved for Scheduled Tribes. The petitioner was admitted as he was listed at Sr. No 1 in the list of successful candidates. The application of the petitioner was, however, forwarded for verification of his claim by the Dean, Medical Collage, Aurangabad, to the Committee appointed by the State Government, which is known as "caste Verification Committee". The petitioner was interviewed with his father.

(3.) THE petitioner relied on certain documents in the form of School Leaving Certificate dated 17-8-1984 , service book of his father, extract of birth register of his father showing the date of birth with his caste was "adivasi Thakur", certificate dated 17-7-1982 issued by Taluka Executive Magistrate, Biloli, the caste certificate issued by Executive Magistrate, Biloli, dated 17-7-1982 in favour of the petitioners brother and school leaving certificate and college leaving certificate of the petitioner dated 17-8-1984.