Madhav Panditrao Parodwad vs The State Of Maharashtra Thr Its ...
2021 Latest Caselaw 1366 Bom

                                       (1)                              940-wp-1056-2021




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                  940 WRIT PETITION NO.1056 OF 2021

 MADHAV PANDITRAO PARODWAD                                       ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA THR ITS SECRETARY AND
 OTHERS                              ..RESPONDENTS
                        ...
 Mr. Sandeep D. Munde, Advocate for the Petitioner.
 Mr. K. N. Lokhande, AGP for Respondents-State.
                                             ...

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

DATED : 20th JANUARY, 2021.

PER COURT:-

1. The validation proceeding in respect of the tribe claim of the petitioner is pending. The petitioner has completed Engineering course. The learned counsel submits that the respondents be directed to issue atleast provisional degree certificate to the petitioner.

2. The learned A.G.P. accepts notice for respondent nos.1 and 2.

3. The petitioner shall appear before respondent no.2 on 29.01.2021. The Committee shall thereafter decide the said proceeding on its own merits, in accordance with law, expeditiously and preferably within a period of three months from the date of appearance of the petitioner.

(2) 940-wp-1056-2021

4. It is submitted that mark sheet is already issued to the petitioner. The respondent no.3 shall not issue degree certificate unless the petitioner produces validity certificate. The further steps be taken in tune with the judgment of the Committee.

5. Writ Petition is disposed of. No costs.

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


 Devendra/January-2021