SEEMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for the parties, the petition is taken up for final hearing at the admission stage itself.

(2.) By the present petition, filed by the petitioner under Article 226 of the Constitution of India, the petitioner prayed for issuance of appropriate writ or directions to quash and set aside the order dated 13.8.2007, passed by respondent no.2 Divisional Caste Scrutiny Verification Committee. Aurangabad.

(3.) The petitioner is a student pursuing education of Electrical Engineer in Mahatma Basaweshwar Education Societies College of Engineering at Ambejogai and claims to be belonging to the caste "Lingader notified as Scheduled Caste-34 recognized under the Constitution (Scheduled Caste) Order. 1950.