Bombay High Court
Bhaiyalal S/O Suklal Muzalda vs State Of Maharashtra, Through ... on 24 October, 2016
Bench: B.R. Gavai
1 WP5554-16.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
Writ Petition No.5554/2016
...
Bhaiyalal s/o Suklal Muzalda,
Aged about 28 years,
Occupation: Student,
R/o At Chitri, Post Harisal,
Tq. Dharni, Dist. Amravati.
ig .. PETITIONER
.. Versus ..
1. State of Maharashtra through its
Secretary, Tribal Welfare
Department, Mantralaya,
Mumbai - 400 032.
2. Dean, Government Medical College,
Nagpur.
3. Maharashtra University of Health
Sciences, Dindori Road, Mhasrool,
Nashik through its Registrar. .. RESPONDENTS
Mr. K.K. Nalamwar, Advocate for Petitioner.
Mr. A.M. Balpande, AGP for Respondent Nos. 1 and 2.
Mr. K.S. Malokar, Advocate for Respondent No.3.
....
CORAM : B.R. Gavai & V.M. Deshpande, JJ.
DATED : October 24, 2016.
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ORAL JUDGMENT (per B.R. Gavai, J. )
1. Rule. Rule made returnable forthwith. Heard finally
by consent of learned counsel appearing for the parties.
2. The petitioner has prayed for direction to respondent
Nos. 2 and 3 to declare the result of the petitioner of 3rd Year
M.B.B.S. examination held in May-June, 2012.
3.
The petitioner claims to be belonging to Bhilala,
Scheduled Tribe. While he was studying in 12th standard, his
claim to be belonging to Scheduled Tribe came to be referred
to the Scrutiny Committee. After he passed his 12th standard
examination, on the basis of the petitioner's undertaking, he
was admitted in M.B.B.S. course . However, the petitioner's
claim of belonging to Bhilala Scheduled Tribe came to be
rejected on 24.04.2009. Being aggrieved thereby, the
petitioner filed Writ Petition No. 2830/2009. The same was also
rejected. Being aggrieved thereby, the petitioner has
approached the Hon'ble Supreme Court by way of special leave
petition. The said S.L.P. is pending for adjudication before the
Hon'ble Supreme Court.
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4. However, during the pendency of the said S.L.P., the
petitioner has filed the present writ petition for a direction to
respondent Nos. 2 and 3 to declare the result of the petitioner.
The petitioner has also filed an affidavit stating therein that in
view of the judgment of the Full Bench of this Court in the case
of Arun Sonone .vs. State of Maharashtra reported in
2015(1) Mh.L.J. 457, the petitioner is not pressing his claim
with regard to validity of his claim but restricting his claim only
for protection of the education that he has almost completed.
5. The petitioner has almost completed his MBBS
course. Even if it is held that the petitioner is not belonging to
Bhilala Scheduled Tribe, nobody else can be benefitted by the
seat to which the petitioner has been admitted. The petitioner
has also given an undertaking that he would withdraw the
S.L.P. filed before the Hon'ble Supreme Court.
6. In that view of the matter, the writ petition is
allowed. The education undertaken by the petitioner is
protected. Respondent Nos. 2 and 3 are directed to declare the
result of the petitioner of 3rd year M.B.B.S. examination and
issue the original mark-sheet to the petitioner. The petitioner
is further permitted to complete the M.B.B.S course and appear
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for the examinations which are yet to be completed by him.
Needless to state that after completion of all the examinations
and upon the petitioner being found successful in the said
examinations, the necessary certificates and degree shall be
issued to him. Needless to state that hereinafter the petitioner
shall not claim any of the benefits of he belonging to Bhilala
Scheduled Tribe.
7.
Rule is made absolute in the aforesaid terms with no
order order as to costs.
(V.M. Deshpande, J. ) (B.R. Gavai, J.)
...
halwai/p.s.
