Rahul Mohanrao Chanmanwar vs The Director, Directorate Of ...
2021 Latest Caselaw 9561 Bom

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CIVIL APPELLATE JURISDICTION


                           WRIT PETITION NO.3706 OF 2017


      Rahul M. Chanmanwar                                      ...Petitioner
                V/s.
      The State of Maharashtra & Ors.                          ...Respondents


      Mr.D.A. Sutar for the Petitioner.

      Ms,Kavita N. Solunke, AGP for the Respondent Nos.1 and 3.

                                     CORAM : R.D. DHANUKA &
                                             R.I. CHAGLA, JJ.

DATE : 20TH JULY, 2021.

(THROUGH VIDEO CONFERENCE) P.C. :-

1. The short issue that arises in this petition is whether the

degree obtained by the petitioner in B.E. (Production) is equivalent to

B.E. (Mechanical) and also whether the issue involved in this petition

is already concluded by the judgment of this Court delivered on 24 th

November, 2017 in Writ Petition No.3978 of 2017 filed by Sushil

Subhash Karvekar vs. The Director, Directorate of Technical

Education & Ors. or not. The Special Leave Petition against the said

judgment is already dismissed by an order dated 22nd July, 2019.

2. Learned AGP waives service for the respondent nos.1 and

3. The petitioner to serve the respondent nos.2 and 4 by private

9-wp3706-17.doc

notice I.e. by registered A.D. or any other permissible modes of

service. It shall be made clear in the notice that the Court would

make an endevour to hear the matter finally at the admission stage

subject to time constraint.

3. The respondent nos.2 and 4 are directed to file affidavit in

reply within two weeks from the date of receipt of the papers and

proceedings and shall serve upon the petitioner's advocate

simultaneously.

4. Stand over to 10th August, 2021.

(R.I. CHAGLA, J.)                                (R.D. DHANUKA, J.)