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Gaurav Pandurang Gadamwad vs The State Of Maharashtra Thr Its ...
2021 Latest Caselaw 2974 Bom

Citation : 2021 Latest Caselaw 2974 Bom
Judgement Date : 15 February, 2021

Bombay High Court
Gaurav Pandurang Gadamwad vs The State Of Maharashtra Thr Its ... on 15 February, 2021
Bench: S.V. Gangapurwala, Shrikant Dattatray Kulkarni
                                     1              35-wp 2959-2021.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 2959 OF 2021

 Gourav Pandurang Gadamwad                                       .. Petitioner

          Versus

 The State of Maharashtra and others                             .. Respondents

 Mr. Pratap V. Jadhavar, Advocate for the Petitioner.
 Mr. A. R. Kale, AGP for Respondent Nos. 1 and 2.

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

DATED : 15th February, 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 respondent No. 2 since the year 2016. The petitioner appeared for

B. Pharmacy Final Year Examination. The mark sheet and all other

documents are withheld. Directions be given to give said documents.

2. Learned AGP on instructions submits that the respondent No. 2

committee would decide the validation proceeding within four months.

3. Considering the above, we pass the following order :-

a) The respondents No. 1, 3 and 4 shall not withhold the

mark sheet, transfer certificate and passing certificate, only on

1 of 2

2 35-wp 2959-2021.odt

the ground that the validation proceedings are pending.

b) The respondents No. 3 and 4 shall not issue Degree

certificate unless and until the petitioner produces validity of his

tribe claim.

c) The petitioner shall not take further advantage of

reservation until the petitioner secures the validity certificate of

his tribe claim.

d) The respondents may take further course of action

depending upon the judgment of the Scrutiny Committee in the

validation proceeding.

4. With the above directions, the writ petition stands disposed of.

No costs.




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




 P.S.B.




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