Miss Sonali Mallikarjun Bedgnur vs The Secretary, Dnyansampada ...
2022 Latest Caselaw 1125 Bom

         Digitally
         signed by
         PRASHANT
PRASHANT VILAS
VILAS    RANE
RANE     Date:
         2022.01.31
         21:12:20
         +0530




   PVR                                                       901.WP9528_2019.doc



                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CIVIL APPELLATE JURISDICTION

                            WRIT PETITION NO. 9528 OF 2019

   Miss Sonali Mallikarjun Bedgnur                          ... Petitioner
         V/s.
   The Secretary, Dnyansampada Shikshan
   Prasarak Mandal & Ors.                                   ... Respondents

                                        WITH
                            WRIT PETITION NO. 9614 OF 2019

   Mallikarjun Shivling Bedgnur                             ... Petitioner
         V/s.
   The Secretary, Dnyansampada Shikshan
   Prasarak Mandal & Ors.                                   ... Respondents
                                        ----
   Mr.Ajay A.Joshi, for the Petitioner.

   Mr.Shrishail Sakhare, for the Respondent nos.1 and 2.

   Mr.S.D.Rayrikar, AGP for the State-Respondent no.3.

                                            ---

                                   CORAM : G.S.KULKARNI, J.

DATE : 31 January, 2022

P.C.:

1. Although I had heard the learned Counsel for the parties on these petitions on 15 September 2021, as there were certain issues which required clarification, learned Counsel for the parties were heard again. The matter was also passed over to enable Mr.Rayrikar, learned AGP to take some instructions.

PVR 901.WP9528_2019.doc

2. Accordingly, I have heard learned Counsel for the parties at length on all the issues. The Court thereafter has proceeded to record its oral judgment as dictated in the Court, allowing these petitions.

(G.S.KULKARNI, J.)