Surabhi Subhash Jamadar vs Scheduled Tribe Certificate ...
2021 Latest Caselaw 14395 Bom

                                            1                                22 wp.11025.21.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                        BENCH AT AURANGABAD.
                         22 WRIT PETITION NO.11025 OF 2021

                    SURABHI SUBHASH JAMADAR
                             VERSUS
          SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE,
            THROUGH ITS MEMBER SECRETARY AND OTHERS
                                      ...
Advocate for Petitioner : Mr. Sagar S. Phatale.
AGP for Respondent/State: Mr. K. N. Lokhande.
                                      ...


                                     CORAM : S. V. GANGAPURWALA &
                                             R. N. LADDHA, JJ.

                                     DATE       :   04th October, 2021.

P.C.:

.                  The validation proceeding is pending since the year 2017.

The vigilance is also not yet conducted. The petitioner has completed

B. Pharmacy course. However, mark-sheets and all other documents

are withheld.

2 The learned AGP accepts notice for respondent No.1.

3 The petitioner shall appear before respondent No.1

Committee on 18th October, 2021.

4 The Committee shall thereafter, endeavour to decide the

proceeding by end of January 2022.

                                                   2                                22 wp.11025.21.odt


      5                  It is submitted that the petitioner has paid full fees of the

college. In that case, respondent Nos.3 and 4 may not withhold the

mark-sheets and documents of XIth and XIIth standards of the petitioner

on the ground that the validity certificate is not submitted. However,

the transfer certificate and degree certificate shall not be issued

without the petitioner producing the 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.

[ R. N. LADDHA, J. ] [ S. V. GANGAPURWALA, J. ] nga