Sachin Ashokrao Sangapwad vs The State Of Maharashtra And ...
2021 Latest Caselaw 6216 Bom

                                          1                924 & 927 wp 5942-21.odt

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

                      924 WRIT PETITION NO.5942 OF 2021

                 SACHIN ASHOKRAO SANGAPWAD
                              VERSUS
            THE STATE OF MAHARASHTRA AND OTHERS
                                 ...
           Advocate for Petitioner : Mr. Vibhute Sunil M.
          AGP for Respondents-State: Mr. K. N. Lokhande
     Advocate for Respondent no.3 : Mr. Dhananjay Deshpande

                                     AND
                      927 WRIT PETITION NO.5945 OF 2021

                   SWAPNIL DIGAMBARRAO PADALWAR
                                  VERSUS
                THE STATE OF MAHARASHTRA AND OTHERS
                                     ...
               Advocate for Petitioner : Mr. Vibhute Sunil M.
                 AGP for Respondents-State: Mr. S.P. Tiwari
               Advocate for Respondent no.4 : Mr. S. B. Patil
                                     ...
                           CORAM : S. V. GANGAPURWALA &
                                              SHRIKANT D. KULKARNI, JJ.

DATED : 7th APRIL , 2021.

...

PER COURT :

1. Learned counsel for the petitioners submits that petitioners

have completed internship of M.B.B.S. course. They are

required to serve bond period of one year. The validation

proceedings are pending since, 2018. The internship completion

certifcate is not being issued. Without the internship completion

certifcate the petitioners cannot undergo the bond period.

2 924 & 927 wp 5942-21.odt

2. AGP appears for respondent Nos. 1 & 2.

3. Learned counsel appears for respondent no.4.

4. The petitioners shall appear before the Scrutiny Committee

on 22nd of April, 2021 and cooperate for expeditious disposal of

the proceedings. The committee shall decide the proceedings

preferably within six months from the date of appearance of the

petitioners.

5. In case, the petitioners are required to undergo bond

period, then in that case and if the petitioners are otherwise

eligible, the respondents may not withhold issuance of

internship completion certifcate only on a ground that validation

proceeding is pending as the petitioner has to undergo the bond

period.

6. The respondents are at liberty to take further course of

action depending upon the judgment that would be delivered by

the scrutiny committee in the validation proceedings. Writ

petitions are disposed of. No costs.

(SHRIKANT D. KULKARNI, J.) (S. V. GANGAPURWALA, J.)

vsm/-