Rahul Ashok Puramwar vs The State Of Maharashtra Thr Its ...
2021 Latest Caselaw 8973 Bom

                                              1                                 998 wp.7524.21.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                        BENCH AT AURANGABAD.
                         998 WRIT PETITION NO.7524 OF 2021

                           RAHUL ASHOK PURAMWAR
                                   VERSUS
                         THE STATE OF MAHARASHTRA,
                      THROUGH ITS SECRETARY AND OTHERS

                                       ...
Advocate for Petitioner : Mr. Sunil M. Vibhute.
AGP for Respondent/State: Mr. K. N. Lokhande.
Advocate for Respondent No.4 : Mr. Kishore C. Sant.
                                    ...


                                       CORAM : S. V. GANGAPURWALA &
                                               R. N. LADDHA, JJ.
                                       DATE       :   09th July, 2021.

P.C.:

.                  It is submitted that the validation proceeding of the

petitioner is pending. The petitioner's third year examination result is

withheld on the ground that the validity certificate is not submitted. The

course of BDS is four years course.



2                  In light of that, we pass the following order:


                                      ORDER

I. The petitioner shall appear before the Scrutiny

Committee on 27th July, 2021.

II. The Committee shall endeavour to decide the

2 998 wp.7524.21.odt

validation proceeding within six months from the date

of appearance of the petitioner.

III. Respondent Nos.3 and 4 shall not withhold the result

of the petitioner of 3rd year examination only on the

ground that the validation proceeding is pending.

IV. In case the petitioner is otherwise eligible, then the

petitioner may not be refrained from prosecuting her

studies in 4th year only on the ground that the

validation proceeding is pending.

V. The Respondent Nos.3 and 4 may take further course

of action depending upon the judgment that would be

delivered by the Committee in validation proceeding.

3 The writ petition is disposed of. No costs.

[ R. N. LADDHA, J. ] [ S. V. GANGAPURWALA, J. ] nga