Prerna Prakash Kaypalwad vs The State Of Maharashtra And ...
2022 Latest Caselaw 1043 Bom

                                    1                               wp 1331.2022

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

               917 WRIT PETITION NO.1331 OF 2022
              PRERNA PRAKASH KAYPALWAD
                        VERSUS
         THE STATE OF MAHARASHTRA AND OTHERS
                          ...
  Advocate for Petitioner: Mr. Thorat Chandrakant R.
   AGP for Respondents No.1,2&5: Mr. A. S. Shinde
           Advocate for Respondent No. 3:
               Mr. Shamsundar B. Patil
                          ...
                                    CORAM: S. V. GANGAPURWALA &
                                           S. G. DIGE,JJ.

                                    DATE:    28th JANUARY, 2022
 PER COURT:
 1.   The   validity                certificate         issued          to      the
 Petitioner              is    cancelled      under         the        impugned
 Judgment.

2. Issue notice to the Respondents, returnable on 28.03.2022. The learned A.G.P. waives service of notice for Respondents No. 1, 2 and 5. Mr. Patil, learned Counsel waives service of notice for Respondent No. 3.

3. Till the next date, penal action may not be taken against the Petitioner only on the ground that the caste claim is invalidated. However, the Petitioner shall also not take benefit of reservation until further orders of this Court.

[S. G. DIGE, J.] [S. V. GANGAPURWALA, J.] marathe