Chandana Mutenna Lakhmawad vs The State Of Maharashtra Thr Its ...
2021 Latest Caselaw 3214 Bom

                                                                    934-wp-3110-21
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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD
                        WRIT PETITION NO. 3110 OF 2021

 Chandana Mutenna Lakhmawad                         ... Petitioner.

          Versus

 The State of Maharashtra
 and others                                         ... Respondents.
                                           ....
 Mr. Pratap V. Jadhavar, Advocate for the Petitioner.
 Mr. K.N. Lokhande, 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 learned counsel

submits that the vigilance is not yet conducted. The petitioner has

appeared for final year of B.E. The result of the petitioner is withheld

2. The petitioner shall appear before the committee on

04.03.2021. The committee shall endeavour to 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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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 may issue the mark sheets of his

examinations to the petitioner. However, degree certificate and other

documents shall not be issued to the petitioner till the petitioner

produces validity certificate.

4. The respondents may take further course of action depending

upon the judgment of the scrutiny committee in the validation

proceeding.

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

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


 S.P. Rane




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