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Dinesh Kishor Bakkawad vs The State Of Maharashtra And ...
2021 Latest Caselaw 1973 Bom

Citation : 2021 Latest Caselaw 1973 Bom
Judgement Date : 29 January, 2021

Bombay High Court
Dinesh Kishor Bakkawad vs The State Of Maharashtra And ... on 29 January, 2021
Bench: S.V. Gangapurwala, Shrikant Dattatray Kulkarni
This Order is modified/corrected by Speaking to Minutes Order dated 05/02/2021


                                          1                  1131-wp 1763-2021.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 1763 OF 2021

 Dinesh Kishor Bakkawad                                                   .. Petitioner

          Versus

 The State of Maharashtra and others                                      .. Respondents

 Mr. G. K. Chinchole, Advocate for the Petitioner.
 Mr. P. S. Patil, Addl. G. P. for Respondents-State.

                                CORAM :         S. V. GANGAPURWALA &
                                                SHRIKANT D. KULKARNI, JJ.
                                 DATED :         29th JANUARY, 2021.

 PER COURT:-

 .        The learned counsel for the petitioner submits that validation

proceeding is pending. The result of the petitioner's Third (1) MBBS-

Summer-2020 examination is withheld. According to the petitioner, the

validation proceeding is pending since the year 2013.

2. The learned Additional Government Pleader accepts notice for

respondent Nos. 1 to 3.

3. The petitioner shall appear before the committee on 2 nd February,

2021.

4. The committee shall endeavour to decide the validation

1 of 2

This Order is modified/corrected by Speaking to Minutes Order dated 05/02/2021

2 1131-wp 1763-2021.odt

proceeding expeditiously and preferably within a period of four (04)

months from the date of appearance of the petitioner.

5. Respondent Nos. 3 and 4 shall not withhold the result of the

petitioner's Third (1) MBBS-Summer-2020 examination only on the

ground that validation proceeding is pending and in case the petitioner

is eligible, the respondents may not refrain the petitioner from

appearing for the further examination.

6. The respondents may take further steps in accordance with the

judgment that would be delivered by the committee in the validation

proceeding.

7. Writ petition is disposed of. No costs.




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




 P.S.B.




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