Rahul Ashok Puramwar vs The State Of Maharashtra And ...
2021 Latest Caselaw 17549 Bom

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                                                                     14248.21WP

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                       1008 WRIT PETITION NO.14248 OF 2021

                            RAHUL ASHOK PURAMWAR
                                    VERSUS
                      THE STATE OF MAHARASHTRA & OTHERS

                                          ...
                    Advocate for the petitioner : Mr.S.M.Vibhute
                   AGP for Respondent-State : Mr.P.K.Lakhotiya
                  Advocate for Respondent no.4 : Mr.Kishor C.Sant.
                                          ...

                                CORAM : S.V.GANGAPURWALA &
                                        S.G.DIGE, JJ.

DATE : 16.12.2021 P.C. :

1] The learned counsel for the petitioner submits that the validation proceeding is pending since June, 2021. The result of the petitioner's examination is not declared on the ground that validity certificate is not submitted.

2] The learned AGP accepts notice for respondent nos.1 and 2. Mr.K.C.Sant, learned counsel accepts notice for respondent no.4.

3] The respondent no.2 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

14248.21WP

petitioner shall appear before respondent no.2 - Committee on 04.01.2022.

4] Respondent nos. 3 and 4 shall not withhold the result of the petitioner's examination only on the ground that the validation proceeding is pending. In case the petitioner is otherwise eligible, then the respondents shall not refrain the petitioner from prosecuting his internship only on the ground that validation proceeding is pending. Respondent nos.3 and 4 may take further course of action depending upon the judgment that would be delivered by the committee in the validation proceeding.

5] Writ Petition is accordingly disposed of. No costs.

[S.G.DIGE, J.] [S.V.GANGAPURWALA, J.]

DDC