Gajanan Buchanna Buchalwar And ... vs Scheduled Tribe Certificate ...
2021 Latest Caselaw 3957 Bom

                                    1                     941-WP-3977-2021

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                         WRIT PETITION NO. 3977 OF 2021


Gajanan s/o Buchanna Buchalwar and Anr.                    ...Petitioners

                  Versus

Scheduled Tribe Certificate Scrutiny
Committee, Aurangabad,
through its Member Secretary and Ors.                      ...Respondents


Mr S.S. Phatale, Advocate for Petitioners
Mr S.R. Yadav (Lonikar), AGP for Respondent No. 1


                                CORAM : S.V. GANGAPURWALA AND
                                        SHRIKANT D. KULKARNI, JJ.

                                 DATE     : 3rd MARCH, 2021


 PER COURT :

1. The learned counsel for the petitioners submits that the

validation proceedings are pending with respondent No. 1 - Committee

since the year 2017. The vigilance is also not yet completed. The

petitioner No. 1 has completed his B.Tech. (Electrical Course) and

petitioner No. 2 has completed her M.Sc. The mark sheets, degree

certificate and transfer certificate are not issued to the petitioners only on

the ground that validity certificate is not submitted.

2. The learned Assistant Government Pleader waives notice for

respondent No. 1.

3. The petitioners shall appear before respondent No. 1 -

Committee on 16th March, 2021. The Committee shall thereafter

2 941-WP-3977-2021

endeavour to decide the said proceedings expeditiously and preferably

within a period of four months. The petitioners shall co-operate in

expeditious disposal of the proceedings.

4. Respondent Nos. 2 and 3 shall not withhold mark sheet of the

petitioners only on the ground that validation proceedings are pending.

5. The respondents may not issue the degree certificate and other

documents till the petitioners produce validity certificate.

6. The respondents may take further course of action depending

upon the judgment that would be delivered by the Committee in the

validation proceedings.

7. The writ petition is disposed of. No costs.

[ SHRIKANT D. KULKARNI, J. ] [ S.V. GANGAPURWALA, J. ]

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