Devidas Maroti Renewad vs The State Of Maharashtra And ...
2021 Latest Caselaw 17760 Bom

                                  (1)                            921-wp-14389-2021



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD
                WRIT PETITION NO.14389 OF 2021

 DEVIDAS MAROTI RENEWAD                                    ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                        ...
 Mr.   Omgashad  B.   Boinwad,   Advocate  for    the
 Petitioner.
 Mr. S. B. Pulkundwar, AGP for Respondents-State.
 Mr. K. C. Sant, Advocate for Respondent No.2.
                                        ...
                               CORAM : S. V. GANGAPURWALA &
                                       S. G. DIGE, JJ.

DATED : 21st DECEMBER, 2021.

PER COURT:-

1. The learned counsel for the petitioner contends that, the validation proceeding is pending. The result of the petitioner's final year B.A.M.S. examination is withheld. The petitioner also is not allowed to prosecute the internship.

2. Mr. Sant, learned counsel accepts notice for respondent no.2. The learned A.G.P. accepts notice for respondent nos.1, 3 and 4.

3. Considering the submission that, the validation proceeding is pending, we pass the following order:

1. The petitioner shall appear before the Committee on 06.01.2022.

(2) 921-wp-14389-2021

2. The Committee shall thereafter endeavour to decide the validation proceeding preferably within a period of six (06) months.

3. The result of the petitioner's examination shall not withheld only on the ground that, validation proceeding is pending. However, other documents and degree certificate shall not be issued to the petitioner until the petitioner produces the validity certificate.

4. Depending upon the judgment that may be delivered by the Committee, the parties may take further steps.

5. In case, the petitioner is otherwise eligible, then, petitioner may not be refrained from prosecuting internship only on the ground that the validation proceeding is pending.

4. Writ Petition is disposed of. No costs.

   (S. G. DIGE)                                         (S. V. GANGAPURWALA)
           JUDGE                                                JUDGE


 Devendra/December-2021