HARPHOOL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) 'Mahar -Manu' Dr. Bhimrao Ambedkar's success in providing 'reservation'; 'for' poor and downtrodden, 'Scheduled Caste and Scheduled Tribes', who are centuries old sufferers of oppression and repression, suppression and consequent depression, and who have been, ruthlessly crushed and brushed aside, by the society; have been undermined, by ingenuity of superminds. Dr. Ambedkar, was Mahar -Manu, because he was 'Mahar' by birth and by drafting the great Indian Constitution, he rose to the heights of 'Manu'. Mahrishi Manu again was a Non Brahmin who gave 'Manu Smriti' and formulated Hindu social laws, giving emphasis to (i) the protection of women (ii) Protection of the weak (iii) the equality of man etc. It is in this context, that I have called Dr. Ambedkar 'Mahar Manu' of the modern free India.

(2.) THIS case is a typical example of the same ingenuity, where a 'Jat' (non Scheduled Caste and Tribes) student could successfully usurp the 'reservation' quota in 'Medical College' by a novelistic device and trickery.

(3.) THE undisputed facts of the case are that the petitioner was educated in Doongar College, Bikaner, where he described himself as Mat' by caste. However, when he wanted to secure admission in the medical college, he described, himself, as 'Meena' by caste, and produced a certificate of the District Magistrate, Jhunjhunu, on the basis of which admission was given to him in the year 1973 -74. While the petitioner was continuing his studies in the medical college, a complaint was filed against him that the petitioner is a 'Jat' by caste, and he has secured his admission to the medical college fraudulently. This complaint was filed on 26th December, 1976 by one Shri Narain Singh of village Lamba.