Feroj Ajij Khan vs The State Of Maharashtra And ...
2021 Latest Caselaw 7872 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 6520 OF 2021

 Feroj Ajij Khan                                                 .. Petitioner

          Versus

 The State of Maharashtra and another                            .. Respondents

 Mr. Shirish M. Kamble, Advocate for the Petitioner.
 Mr. A. B. Chate, AGP for Respondent No. 1.

                               CORAM :    S. V. GANGAPURWALA &
                                          M. G. SEWLIKAR, JJ.

DATED : 14th JUNE, 2021.

PER COURT:-

. The petitioner had earlier filed Writ Petition No. 4558 of 2021 on

the basis of same cause of action. This Court under order dated

12.03.2021 has dismissed the writ petition on the basis of submissions

of the learned counsel for the respondent University that the University

has not provided relaxation of marks for the physically disabled

candidates.

2. The petitioner is relying upon the UGC regulations to

substantiate his contention that the relaxation is provided even for a

differently abled candidates and the petitioner is a differently abled

candidate.

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3. As for the same cause of action is concerned, the writ petition is

already dismissed. The present writ petition would not be tenable.

4. The learned counsel submits that he would file a review petition

of the judgment and order dated 12.03.2021 of this Court passed in

earlier Writ Petition No. 4558 of 2021.

5. In the light of the above, writ petition is disposed of. No costs.

6. The petitioner, if he so chooses may file review as may be

permissible under law.

 ( M. G. SEWLIKAR )                              ( S. V. GANGAPURWALA )
      JUDGE                                                JUDGE




 P.S.B.




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