AISHWARYA CHANDRASHEKHAR THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard both sides.

(2.) The petitioner before this court is challenging an order passed by the Scheduled Tribe Certificate Scrutiny Committee at Nandurbar. By the order dated 18th July, 2019, the certificate of validity has been denied and the caste certificate of the petitioner has been confiscated. The petitioner does not dispute that the Headmaster of Kamlabai Shankarlal Kanya Shala and Late Professor Ghaskadbi Junior College, Dhule forwarded the claim of the petitioner on 11th January, 2018. That was because the petitioner before us has been admitted to that institution. She claimed a seat reserved for Scheduled Tribe. Thereafter, the petitioner, in the National Eligibility-cum-Entrance Test (NEET), held in the month of May, 2018, has been successful. She has obtained 325 marks out of 720 marks i.e. aggregating to 76%. Her NEET rank is 226223, whereas her Scheduled Tribe category rank is 5180. That is how now she has been admitted, but provisionally in a medical college (respondent no.4). This was allotted to her by the third respondent itself. The petitioner had filed an earlier petition in this court (Writ Petition No.7841 of 2019) and on 16th July, 2019, we passed the following order:-

(3.) Today, when the fresh petition [Writ Petition (ST) No.20755 of 2019] was placed before us as also the old petition, we were informed that the certificate of validity is denied although the father of the petitioner was issued such certificate of validity.