A.M. Dhavale, J. - (1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties and taken up for final disposal at the stage of admission.
(2.) The petitioner assails the order of respondent No. 2 the Scheduled Tribe Caste Certificate Verification Committee Aurangabad,, whereby the petitioner's claim for Scheduled Tribe (Mannerwarlu) was invalidated by Judgment dt. 30.11.2012.
(3.) The petitioner was a minor girl, who had obtained admission to M.B.B.S. course in respondent No.3 College at Amravati governed by respondent No. 4 Health University, Nashik, on the basis of her tribe claim as Mannervarlu in 2012. Her claim for Scheduled Tribe was duly forwarded for verification to respondent No. 2Committee. Meanwhile, she was protected, however, later on, her claim came to be invalidated.;