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Narsing Hari Pakalwad vs The State Of Maharashtra
2021 Latest Caselaw 5749 Bom

Citation : 2021 Latest Caselaw 5749 Bom
Judgement Date : 30 March, 2021

Bombay High Court
Narsing Hari Pakalwad vs The State Of Maharashtra on 30 March, 2021
Bench: S.V. Gangapurwala, Shrikant Dattatray Kulkarni
                                     1              21-wp 5409-2021.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 5409 OF 2021

 Narsing Hari Pakalwad                                           .. Petitioner

          Versus

 The State of Maharashtra and others                             .. Respondents

 Mr. Manohar Deshpande, Advocate h/f Mr. Madhur A. Golegaonkar,
 Advocate for the Petitioner.
 Mr. P. N. Kutti, AGP for Respondents-State.

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

DATED : 30th March, 2021.

PER COURT:-

. Heard the learned counsel for the petitioner.

2. The learned A.G.P. submits that the deficiencies were appearing

in the proposal. The petitioner has cleared the deficiencies only in the

month of January 2021 and the committee would decide the validation

proceeding within a period of six (06) months.

3. The learned counsel for the petitioner submits that the petitioner

has completed B.E. (Computer) course, but the mark sheet and all the

documents have been withheld.

4. The committee shall decide the validation proceeding within a

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2 21-wp 5409-2021.odt

period of six (06) months from the date of appearance of the petitioner.

The petitioner shall appear before the committee on 07.04.2021.

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

petitioner only on the ground that validation proceeding is pending.

The degree certificate shall not be issued until the petitioner produces

the validity certificate. The respondents may take further course of

action depending upon the judgment that would be delivered by the

committee in the validation proceeding.

6. Writ petition is disposed of. No costs.




 ( SHRIKANT D. KULKARNI )                           ( S. V. GANGAPURWALA )
         JUDGE                                                JUDGE




 P.S.B.




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