Bombay High Court
Aditya Balajirao Royalawar vs The State Of Maharashtra And ... on 4 May, 2021
Bench: S.V. Gangapurwala, Shrikant Dattatray Kulkarni
(1) 920-wp-6321-2021 & ors.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
920 WRIT PETITION NO.6321 OF 2021
ADITYA BALAJIRAO ROYALAWAR ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
WITH
WRIT PETITION NO.6322 OF 2021
SNEHA D/O RAMESH PITTHALWAD ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ORS. ..RESPONDENTS
WITH
WRIT PETITION NO.6323 OF 2021
NAGESH S/O BALAJI MORE ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ORS. ..RESPONDENTS
WITH
WRIT PETITION NO.6324 OF 2021
VAIBHAV S/O VAINAYAK DASWANTE ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ORS. ..RESPONDENTS
WITH
WRIT PETITION NO.6325 OF 2021
SANJIVANI D/O RAMKISHAN ETUBONE ..PETITIONER
VERSUS
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(2) 920-wp-6321-2021 & ors.
THE STATE OF MAHARASHTRA AND ORS. ..RESPONDENTS
...
Mr. Omgashad B. Boinwad, Advocate for the
Petitioners.
Mr. A. R. Kale, AGP for Respondents-State.
Mr. K. C. Sant, Advocate for Respondent No.2.
...
WITH
WRIT PETITION NO.6326 OF 2021
CHAITANYA D/O SANJAY PALEKAR ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ORS. ..RESPONDENTS
WITH
WRIT PETITION NO.6327 OF 2021
SONALI D/O LAXMAN SURYAWANSHI ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ORS. ..RESPONDENTS
...
Mr. Sunil M. Vibhute, Advocate for the Petitioners.
Mr. A. R. Kale, AGP for Respondents-State.
Mr. Sujeet D. Joshi, Advocate for Respondent No.3.
...
WITH
WRIT PETITION NO.6328 OF 2021
PALLAVI D/O RAJENDRA KOLHE ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ORS. ..RESPONDENTS
WITH
WRIT PETITION NO.6329 OF 2021
PANKAJ S/O BHARAT BHIMBARWAD ..PETITIONER
VERSUS
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(3) 920-wp-6321-2021 & ors.
THE STATE OF MAHARASHTRA AND ORS. ..RESPONDENTS
...
Mr. N. C. Swami, Advocate for the Petitioners.
Mr. A. R. Kale, AGP for Respondents-State.
Mr. A. S. Bayas, Advocate for Respondent No.3.
...
WITH
WRIT PETITION NO.6330 OF 2021
PALLAVI D/O NARESH IJJAPWAR ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ORS. ..RESPONDENTS
...
Mr. Ganesh B. Patunkar, Advocate for the
Petitioners.
Mr. A. R. Kale, AGP for Respondents-State.
Mr. K. M. Suryawanshi, Advocate for Respondent
No.3.
...
WITH
WRIT PETITION NO.6331 OF 2021
MRUDULA D/O SHANKARRAO SURBULWAD ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ORS. ..RESPONDENTS
...
Mr. Ganesh B. Patunkar, Advocate for the
Petitioners.
Mr. A. R. Kale, AGP for Respondents-State.
Mr. J. R. Patil, Advocate for Respondent No.3.
...
WITH
WRIT PETITION NO.6332 OF 2021
NIRAJ S/O NAGESH LAKHMAWAR ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ORS. ..RESPONDENTS
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(4) 920-wp-6321-2021 & ors.
...
Mr. Sunil M. Vibhute, Advocate for the Petitioners.
Mr. A. R. Kale, AGP for Respondents-State.
Mr. Shrikant Patil, Advocate for Respondent No.3.
WITH
WRIT PETITION NO.6333 OF 2021
SHIVANI D/O GOVINDRAO MARAKWAD ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ORS. ..RESPONDENTS
WITH
WRIT PETITION NO.6334 OF 2021
PRACHI D/O NETAJI CHOUDHARY ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ORS. ..RESPONDENTS
...
Mr. Ghanshyam K. Chinchole, Advocate for the
Petitioners.
Mr. A. R. Kale, AGP for Respondents-State.
Mr. P. P. More, Advocate for Respondent No.3.
...
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATED : 04th MAY, 2021.
PER COURT:-
1. In all these matters the grievance of the
petitioners it appears is that they have appeared
for examination. The results are not declared and
that they may be permitted to either prosecute
their internship and/or further course of M.B.B.S.
The validation proceedings in respect of these
petitioners is pending before the Scrutiny
Committee.
(5) 920-wp-6321-2021 & ors.
2. We have heard the learned counsel for
respective petitioners, the learned A.G.P. and
learned counsel for respondent no.2.
3. It is not disputed that in all these
matters the validation proceedings are pending
before the Scrutiny Committee.
4. The Scrutiny Committee shall decide the
validation proceedings in respect of tribe claim of
petitioners preferably within a period of six (06)
months from the date of appearance of the
petitioners before the Scrutiny Committee. The
petitioners shall appear before the Scrutiny
Committee on 16.06.2021.
5. In those matters where petitioners have
appeared for final year M.B.B.S. examination and
examination results are not declared, the
examination results shall not be withheld only on
the ground that validation proceedings are pending
and in case they are otherwise eligible they may
not be refrained from prosecuting their internship.
6. In those petitions where petitioners have
appeared for either 1st year or 2nd year M.B.B.S.
examination, their results shall not be withheld
only on the ground that validation proceedings are
pending and in case they are otherwise eligible
they may be allowed to prosecute studies for
further year.
(6) 920-wp-6321-2021 & ors.
7. The respondents may take further course of
action depending upon the judgment that would be
delivered by the Scrutiny Committee in their
validation proceedings.
8. Writ Petitions are disposed of. No costs.
(SHRIKANT D. KULKARNI) (S. V. GANGAPURWALA)
JUDGE JUDGE
Devendra/May-2021
