Akshay Prakash More vs The State Of Maharashtra Thr ...
2021 Latest Caselaw 9210 Bom

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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                     943 WRIT PETITION NO.7637 OF 2021

AKSHAY PRAKASH MORE                                    .. Petitioner
     VERSUS
THE STATE OF MAHARASHTRA
THR SECRETARY AND OTHERS                               .. Respondents
                                       ...
               Advocate for Petitioner : Mr Deepak D Choudhari
                AGP for Respondents / State : Mr P.K. Lakhotiya
                                       ...

                               CORAM : S. V. GANGAPURWALA &
                                       R.N. LADDHA, JJ.

DATE : 14-07-2021

PER COURT : -

1. The grievance of the petitioner is that the validation

proceedings is pending. The petitioner has completed his graduation,

but his mark memo and other documents are withheld.

2. The learned AGP, on instructions, submits that, the VC

was already conducted, however the petitioner on 20-12-2020

submitted additional documents. The matter was referred again to

the vigilance because of the fresh documents filed by the petitioner.

The report of the vigilance is now awaited.

3. In fact, it appears that, the delay is caused in the

validation proceeding because of the petitioner as the petitioner did

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not file all the documents initially.

4. The petitioner shall appear before the Committee on

26-07-2021.

5. The Committee shall endeavour to decide the

proceedings within three months.

6. The respondents shall not withhold the mark sheet of the

petitioner only on the ground that the validation proceedings is

pending, however the other documents may be withheld till the

petitioner produces the validity certificate.

7. The respondents may take further course of action

depending upon the judgment that would be delivered by the

Committee in the validation proceedings.

8. It is further made clear that, the petitioner shall not take

the benefit of reservation, unless and until the petitioner produces the

validity certificate.

9. Writ Petition is disposed of. No costs.

     [ R.N. LADDHA ]                             [ S. V. GANGAPURWALA ]
         JUDGE                                            JUDGE

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