Suryakumar Ashokshing Thakur vs The State Of Maharashtra And ...
2021 Latest Caselaw 6750 Bom

                                     1              902-wp6246-2021.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 6246 OF 2021

 Suryakumar Ashokshing Thakur                                    .. Petitioner

          Versus

 The State of Maharashtra and others                             .. Respondents

 Mr. D. K. Dagadkhair, Advocate for the Petitioner.
 Mr. K. N. Lokhande, AGP for Respondent Nos. 1, 2, 4 and 5.
 Mr. K. C. Sant, Advocate for Respondent No. 3.

                               CORAM :    S. V. GANGAPURWALA &
                                          M. G. SEWLIKAR, JJ.

DATED : 27th April, 2021.

PER COURT:-

. The contention of the petitioner appears to be that the validation

proceeding in respect of the tribe claim of the petitioner is pending

with respondent No. 5 - Committee. The petitioner has completed his

internship. He is not issued with the internship completion certificate

on the ground that the validity certificate is not submitted. According

to the petitioner, he has to undergo the bond period.

2. The learned A.G.P. accepts notice for respondent Nos. 1, 2, 4 and

5. Mr. Sant, learned counsel accepts notice for respondent No. 3.

3. The petitioner appears to have done internship in the

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Government Medical College. Even after issuance of internship

completion certificate he will have to undergo mandatory bond period.

4. In the light of that, we pass the following order.

5. The respondent No. 5 - Committee shall decide the validation

proceeding in respect of the tribe claim of the petitioner expeditiously

and preferably within a period of six (06) months from the date of

appearance of the petitioner. The petitioner shall appear before the

Committee on 08.06.2021.

6. In case, the petitioner is otherwise eligible and has successfully

completed the internship, then the respondent Nos. 3 and 4 shall not

withhold internship completion certificate only on the ground that

validation proceeding is pending.

7. The respondents may take further course of action depending

upon the judgment that would be delivered by the Committee in the

validation proceeding.

8. Writ petition is disposed of. No costs.

    ( M. G. SEWLIKAR )                              ( S. V. GANGAPURWALA )
           JUDGE                                               JUDGE
 P.S.B.


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