Shaikh Shimran Rajmohmad vs The State Of Maharashtra And ...
2017 Latest Caselaw 4138 Bom

                                                    Writ Petition No.8473/2017
                                        1


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,

                               BENCH AT AURANGABAD



                     WRIT PETITION NO.8473 OF 2017




 Shaikh Simran D/o Rajmohmad
 Age 19 years, Occ. Student,
 R/o 17/2, Madani Colony,
 Central Nama Road,
 Behind Takalkar Society, Aurangabad,
 Taluka and District Aurangabad               ...      PETITIONER

          VERSUS

 1)       The State of Maharashtra
          (Copy to be served on
          Govt. Pleader, High Court of
          Bombay, Bench at Aurangabad)

 2)       Divisional Secretary,
          Maharashtra State Board of
          Secondary and Higher Secondary
          Education, Pune,
          Aurangabad Divisional, Board,
          Aurangabad                     ...           RESPONDENTS

                                .....
 Shri R.V. Gore, Advocate for petitioner
 Shri A.V. Deshmukh, A.G.P. for respondent No.1/State
 Ms Surekha Mahajan, Advocate for respondent No.2
                                .....




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                                                                Writ Petition No.8473/2017
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                                    CORAM:            ANOOP V. MOHTA AND
                                                      SUNIL K. KOTWAL, JJ.

DATED: 6th July, 2017.

ORAL JUDGMENT (Per Anoop V. Mohta, J.):

1. Leave is granted to correct name of the petitioner.

Amendment to be carried out forthwith.

2. Rule. Rule made returnable forthwith and heard

finally with the consent of learned counsel for the parties.

3. The petitioner is seeking directions to issue

Statement of Marks by accepting Alternative Form in respect of

examination held in February 2016 as she requires the same to

be submitted before 10th July 2017, as she is otherwise eligible

to apply for registration as required for selection process for

Health Science Course (NIIT UG 2017).

4. Admittedly there is delay. However, considering

clause 10 and as there is a procedure of depositing the requisite

Writ Petition No.8473/2017

charges to get the certificate and as there is delay, petitioner

would deposit the amount as per clause 10. Petitioner to submit

the requisite documents so required i.e. old mark sheet and

alternative form by today or tomorrow. In view of the urgency

so expressed, and in the interest of justice; and as it is question

of future career of the petitioner, we are inclined to direct the

respondent No.2 to consider the petitioner's case as prayed,

before 10th July 2017, provided petitioner to comply with all the

formalities by today or tomorrow and it is accordingly directed.

5. Writ Petition is disposed of accordingly. Rule made

absolute in above terms.

6. Parties to act on authenticated copy of this order.

          (SUNIL K. KOTWAL)                     (ANOOP V. MOHTA)
              JUDGE                                 JUDGE



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