Shaibaz Mohammed Mulla vs State Of Maharashtra Through Its ...
2021 Latest Caselaw 9573 Bom

                                                                       7-wp3781-15.doc

vai

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION


                           WRIT PETITION NO.3781 OF 2015


      Shaibaz M. Mulla                                     ...Petitioner
            V/s.
      State of Maharashtra & Ors.                          ...Respondents


      Mr.C.K. Bhangoji with Mr.J.A. Madane for the Petitioner.

      Mr.A.I. Patel, Addl. G.P. for the Respondent Nos.1 to 3.

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

DATE : 20TH JULY, 2021.

(THROUGH VIDEO CONFERENCE) P.C. :-

1. As and by way of last indulgence, the respondents are

granted two weeks time to file affidavit in reply to this writ petition.

The respondent nos.1 to 3 shall produce the record and proceedings

forming part of the record before the respondent no.2 Committee

before this Court on the next date. The petitioner would be at liberty

to take inspection of the original record.

2. The petitioner has already completed Engineering

course. The cast claim of the petitioner is invalidated by the

respondent no.2 Committee. Ad-interim relief is already granted by

this Court on 9th September, 2015. Ad-interim relief to continue till

7-wp3781-15.doc

further orders.

3. Place the matter on board at the bottom of admission

board on 12th August, 2021. This Court will make an endevour to

dispose of this petition finally at the admission stage subject to time

constraint.

4. If the respondents propose to rely upon any judgment, a

copy of compilation shall be filed in advance with a copy to be served

upon the petitioner's advocate in advance.

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