SURJITSING KANAKSING ZALTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) By this petition, the petitioner has challenged the order of the Scrutiny Committee by which the caste claim of "Rajput Bhamta" (Vimukta Jatis) has been invalidated.

(3.) The petitioner was born on 23rd March, 1989. He was admitted to a school which he left on 5th August, 1999. The school leaving certificate issued to him indicated that he was a "Hindu Bhamta Rajput". The petitioner applied for validation of his caste certificate after he was selected for the first year Mechanical Engineering Course with the respondent No.3 College. His results for the first year were not declared because the respondent No.2Scrutiny Committee had not validated his caste claim. The petitioner, then filed Writ Petition No.5077/2008 before this Court for a declaration of his results for the first year. The writ petition was allowed and the petitioner's results were directed to be provisionally declared. It was further directed that he would be entitled to provisional admission if he was found to be successful. This direction was subject to the issuance of the caste validity certificate in the petitioner's favour by the Scrutiny Committee. It was also made clear that if the petitioner's claim was rejected by the Committee he would claim no equity.