Kaustubh Pandurang Arekar vs State Of Maharashtra Thr Its ...
2022 Latest Caselaw 8476 Bom

                                                                 34.WPNo.101112022.doc

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
RAJU
DATTATRAYA
GAIKWAD                               CIVIL APPELLATE JURISDICTION
Digitally signed by
RAJU DATTATRAYA
GAIKWAD                               WRIT PETITION NO. 10111 OF 2022
Date: 2022.08.26
20:25:33 +0530
                      Kaustubh Pandurang Arekar       ...          Petitioner
                           Versus
                      The State of Maharashtra & Anr. ...          Respondents

                      Mr. R. K. Mendadkar, Advocate for the Petitioner.

                      Mr. N. C. Walimbe, AGP for the Respondents/State.


                                                CORAM:     S.V. GANGAPURWALA &
                                                           MADHAV J. JAMDAR, JJ.

                                                DATED :    AUGUST 26, 2022

                      P.C.

                      1.      The caste claim of the petitioner is pending since 2019.
                      It is submitted that the father, brother and uncle of the
                      petitioner were issued with the validity certifcate.

                      2.      The documents of vigilance are not on record. The
                      Committee will have to verify the same

                      3.      It is submitted that last date of producing the validity
                      is up to 19th September 2022.

                      4.      It is laxity on the part of the petitioner to approach
                      the Court on the eleventh hour.

                      5.      However, considering that the matter pertains to the
                      student and his admission, we pass the following order :

                                                   ORDER

i) The petitioner shall appear before the respondent No.2 Committee on 29th August 2022.

                      Gaikwad RD                                                         1/2
                                               34.WPNo.101112022.doc

      ii)    The Committee shall take up the case of the
             petitioner immediately.

      iii) The     Committee     shall   consider    the   validity

certifcate issued to the father, brother and uncle of the petitioner and so also the judgment of this Court in the case of the uncle of the petitioner.

iv) The Committee may also consider the vigilance conducted therein and the judgments of this Court and may take decision with regard to the validation certifcate.

v) However, the decision shall be taken by the Committee by 15th September 2022.

vi) The writ petition is disposed of. No costs.

(MADHAV J. JAMDAR, J.)                 (S.V. GANGAPURWALA, J.)




Gaikwad RD                                                            2/2