Nagesh Balaji More vs The State Of Maharashtra And ...
2021 Latest Caselaw 1979 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 1724 OF 2021

 Nagesh Balaji More                                              .. Petitioner

          Versus

 The State of Maharashtra and others                             .. Respondents

 Mr. O. B. Boinwad, Advocate for the Petitioner.
 Mr. P. S. Patil, Addl. G. P. for Respondent Nos. 1 and 4.
 Mr. B. B. Dahiphale, Advocate for Respondent No. 3.

                               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 with respondent No. 4 since 2016. The same is

not yet decided. The petitioner is taking education in 3 rd (ii) year

M.B.B.S. course.

2. The learned Addl. G. P. accepts notice for respondent Nos. 1

and 4.

3. In case, the validation proceeding in respect of the tribe claim of

the petitioner is pending with respondent No. 4, then respondent No. 4

shall decide the same on its own merits, in accordance with law,

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expeditiously and preferably within a period of (04) months from the

date of appearance of the petitioner. The petitioner shall appear before

the scrutiny committee on 12.02.2021.

4. In case, the petitioner is otherwise eligible, then the respondents

may not refuse to accept the examination form of the petitioner only on

the ground that validation proceeding is pending. The respondents may

take further course of action depending upon the judgment that would

be delivered by the committee in the validation proceeding.

5. Writ petition is disposed of. No costs.

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




 P.S.B.




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