Ankush Laxman Uppod vs The State Of Maharashtra Thr Its ...
2021 Latest Caselaw 6395 Bom

                                                              915-wp-6093-21
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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD
                         WRIT PETITION NO. 6093 OF 2021

 Ankush S/o Laxman Uppod                       ... Petitioner.
          Versus
 The State of Maharashtra
 and others                                    ... Respondents.

                                      ....
 Mr. Apparao Ynegure, Advocate for the Petitioner.
 Ms. V.N. Patil Jadhav, A.G.P. for respondent Nos.1 and 2.
                                     ....

                               CORAM : S.V. GANGAPURWALA AND
                                       SHRIKANT D. KULKARNI, JJ.

DATE : 09th APRIL 2021 PER COURT:-

1. It is submitted that the tribe claim is pending consideration

with the committee. The petitioner has appeared for the final year of

the Engineering course, but the result is not declared.

2. It is submitted that the steps were also taken by the committee

for conducting the vigilance.

3. The petitioner shall appear before the committee on

26.04.2021. The committee shall endeavour to decide the validation

proceedings in respect of the tribe claim of the petitioner

expeditiously and preferably within a period of four (04) months from

the date of appearance of the petitioner.

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4. The respondent Nos.3 and 4 shall not be withhold the result of

the petitioner only on the ground that validation proceeding is

pending.

5. The respondent Nos. 3 and 4 shall not issue degree certificate

to the petitioner unless and until the petitioner produces the validity

certificate. The respondents may take further course of action

depending upon the judgment that would be delivered by the

Committee in the validation proceeding of the petitioner.

6. The writ petition is disposed of. No costs.

 ( SHRIKANT D. KULKARNI )                          ( S.V. GANGAPURWALA )
         JUDGE                                              JUDGE

 S.P. Rane




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