KAVITA CHANDRAPRAKASH GOEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Respondents waive service. By consent of the parties taken up for hearing forthwith.

(2.) The petitioner claims to belong to Chamar caste by birth which is recognized as Scheduled Caste in the State of Maharashtra. In this petition filed under Article 226 of the Constitution of India the petitioner is seeking quashing of order dated 3/1/08 passed by the Scrutiny Committee, Mumbai Division ('Scrutiny Committee' for short) with further direction to the Scrutiny Committee to issue certificate of validity in respect of caste certificate dated 5/8/04 issued by the Deputy Collector, Thane. The petitioner has prayed for a declaration that caste certificate dated 5/8/04 issued in her favour is valid, legal and subsisting. The petitioner has also sought directions to respondents 3 and 4 to handover B Tech degree to her and to release her mark sheets to her.

(3.) The petitioner was born on 19/3/1986 at Mulund, Mumbai. She was admitted to the Omkar English Medium School, Dombivli, Thane, from where she passed her 10th Standard Examination. She was admitted to Smt. Shardaben Nanavati Science College, Ghatkopar, Mumbai. She passed S.Y.J.C. Examination in the month of June, 2004.