Manojkumar Shankarrao Bhandare vs The State Of Maharashtra And ...
2021 Latest Caselaw 7409 Bom

                                         (1)                  wp6354.21.odt




           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                   921 WRIT PETITION NO.6354 OF 2021

                MANOJKUMAR SHANKARRAO BHANDARE
                              VERSUS
               THE STATE OF MAHARASHTRA AND OTHERS


Mr. S. M. Vibhute, Advocate h/f Mr. Mahesh C. Swami, Advocate for
the petitioner
Mr. A. R. Kale, AGP for respondent/State Nos. 1 and 4
Mr. Dhananjay Deshpande, Advocate for respondent No. 3.


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

DATED : 07-05-2021

PER COURT :-

1. The learned counsel for the petitioner submits that the

validation proceeding is pending since July, 2014. The result of the

petitioner's examination is not declared on the ground that validity

certificate is not submitted.

2. The learned AGP accepts notice for respondent Nos. 1

and 4, Mr. Dhananjay Deshpande, learned counsel accepts notice for

respondent No. 3.

3. Respondent No. 4 shall decide the validation proceeding

in respect of the tribe claim of the petitioner expeditiously and

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preferably within a period of six (06) months from the date of

appearance of the petitioner. The petitioner shall appear before

respondent No. 4 / Committee on 17/06/2021.

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

the petitioner's examination only on the ground that the validation

proceeding is pending. In case the petitioner is otherwise eligible,

then the respondents shall not refrain the petitioner from

prosecuting his internship only on the ground that validation

proceeding is pending. Respondent Nos. 2 and 3 may take further

course of action depending upon the judgment that would be

delivered by the committee in the validation proceeding.

5. Writ Petition is accordingly disposed of. No costs.

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




ssp/wp6354.21.odt