Swaraj Ravindranath Baviskar vs The State Of Maharashtra And ...
2021 Latest Caselaw 16876 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                         WRIT PETITION NO. 13418 OF 2021

 Swaraj Ravindranath Baviskar                                     .. Petitioner

          Versus

 The State of Maharashtra and others                              .. Respondents

 Mr. Madhur A. Golegaonkar, Advocate for the Petitioner.
 Mr. P. S. Patil, Addl. G. P. for Respondents/State.

                               CORAM :    S. V. GANGAPURWALA &
                                          R. N. LADDHA, JJ.

                               DATED :    04th December, 2021.

 PER COURT:-

 .        The learned counsel for the petitioner submits that the validation

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

with the committee since June 2016. The same is not yet decided. The

petitioner has completed his graduation. He requires the validity for

further courses and degree certificate.

2. The petitioner shall appear before the committee on 16.12.2021.

3. Considering the fact that, the validation proceeding is pending since

the year 2016, the committee shall endeavour to decide the proceeding

within a period of four (04) months from the date of appearance of the

petitioner. The respondents may not withhold the mark sheet of the

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petitioner only on the ground that validation proceeding is pending.

However, the degree certificate and other documents may not be issued

until the petitioner produces the validity certificate.

4. Depending upon the judgment that would be delivered by the

committee in the validation proceeding, the parties may take further

steps.

5. Writ petition is disposed of. No costs.

 ( R. N. LADDHA )                               ( S. V. GANGAPURWALA )
      JUDGE                                               JUDGE




 P.S.B.




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