Subhaam Suresh Iralwad vs The State Of Maharashtra Thr Its ...
2021 Latest Caselaw 3212 Bom

                                                                    930-wp-3106-21
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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD
                        WRIT PETITION NO. 3106 OF 2021

 Shubham S/o Suresh Iralwad                         ... Petitioner.
          Versus
 The State of Maharashtra
 and others                                         ... Respondents.
                                           ....
 Mr. O.B. Boinwad, Advocate for the Petitioner.
 Mr. A.R. Kale, A.G.P. for Respondent Nos. 1 and 4.
                                          ....

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

DATE : 18th FEBRUARY, 2021 PER COURT:-

1. The learned Counsel for the petitioner submits that

validation proceeding is pending since 2016. The petitioner has

appeared for final year (8th semester) of B. Tech. The result of the

petitioner is not declared. The mark sheets of the 2 nd semester of the

1st year to 8th semester are not given to the petitioner.

2. The petitioner shall appear before the committee on

04.03.2021. The committee shall thereafter decide the validation

proceeding of the petitioner expeditiously and preferably within a

period of three (03) months from the date of appearance of the

petitioner.

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930-wp-3106-21

3. The respondents shall not withhold the result of the petitioner's

examination only on the ground that the validation proceeding is

pending. The respondents also may not retain the mark sheets of the

petitioner only on the ground that validation proceeding is pending.

4. The respondents may not issue the degree certificate to the

petitioner till he produces validity certificate.

5. The respondents may take further course of action depending

upon the judgment of the scrutiny committee in the validation

proceeding.

6. The writ petition is disposed of. No costs.

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


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