Kunal Kashinath Thakur vs Scheduled Tribe Certificate ...
2021 Latest Caselaw 5807 Bom

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             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                         WRIT PETITION NO. 5499 OF 2021

 Kunal Kashinath Thakur                         ... Petitioner
        Versus
 Scheduled Tribe Certificate Scrutiny Committee
 Nandurbar and others                           ... Respondents
                                    ....
 Mr. S. S. Phatale, Advocate for the petitioner
 Mrs. P. V. Diggikar, AGP for respondent No.1
 Mr. Y. B. Bolkar, Advocate for respondent No.2
                                    ....

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

DATED : 31st MARCH, 2021

PER COURT :-

. The caste validation proceeding of the petitioner is

pending. Learned counsel for the petitioner submits that the result of

the petitioner's of VIIth and VIIIth semester of Bachelor of

Engineering (Electronics and Communication) examination held in

October 2019, is withheld.

2. Learned AGP appears for respondent No.1. Mr. Bolkar,

learned counsel waives for respondent No.2.

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 3.               The      petitioner   shall   appear    before       the     scrutiny

committee on 08.04.2021. The committee shall endeavour to decide

the validation proceeding expeditiously, preferably within four

months from the date of appearance of the petitioner. The petitioner

shall co-operate in disposal of the proceeding.

4. In case, there is no other impediment, the respondent

Nos.2 and 3 shall not withhold the result of the petitioner's

examination only on the ground that validation proceeding is

pending. The mark-sheet also shall not be retained only on the

ground that validation proceeding is pending. The degree certificate

may not be issued to the petitioner until the petitioner produces the

validity certificate.

5. The respondent Nos. 2 and 3 are entitled to take further

course of action depending upon the judgment that would be

delivered by the Committee in the validation proceeding.

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

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

SMS

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