ABHINAV MENDHE Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) The petitioner has filed this petition being aggrieved by the denial of admission to the petitioner in the Private Medical College in the State of Madhya Pradesh on the ground that the petitioner, who has sought admission in the reserved category Scheduled Caste, does not possess the necessary certificate in that regard from the authority to the State of Madhya Pradesh.

(3.) The learned counsel for the petitioner submits that the petitioner belongs to the Mahar caste which is a Scheduled Caste notified for the State of Maharashtra as well as for the State of Madhya Pradesh. It is submitted that though the petitioner's family originally belongs to the State of Maharashtra the petitioner was born in Madhya Pradesh, therefore, in accordance with law he has produced the caste certificate from the authority of Maharashtra but the respondent/authorities have denied admission on the ground that the petitioner does not belong to the Scheduled Caste category in the State of Madhya Pradesh. It is submitted that the petitioner has obtained the necessary certificate from the competent authority and as the Mahar caste is also notified as a Scheduled Caste category in the State of Madhya Pradesh, therefore, the petitioner is entitled to get admission in the reserved category seat in the State of Madhya Pradesh and cannot be denied the same only on account of the fact that the petitioner's family originally belongs to Maharashtra and that the petitioner has obtained the caste certificate from the authorities at Maharashtra.