MAYURI MANOHAR BENDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and is heard by consent.

(2.) Petitioner claimed that she belongs to Scheduled Tribe - Halba. Her Tribe Claim Certificate, which was forwarded to Scrutiny Committee, has been invalidated and confiscated under the Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 (hereinafter referred to as "the Act" for brevity).

(3.) In view of the invalidation of petitioner's caste claim, petitioner's admission to MBBS Course was cancelled by communication dated 29th March, 2008.