Ganesh Anna Shelke vs The State Of Maharashtra And ...
2022 Latest Caselaw 364 Bom

                                       1                                     wp 405.2022

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

                 77 WRIT PETITION NO.405 OF 2022

                  GANESH ANNA SHELKE
                         VERSUS
          THE STATE OF MAHARASHTRA AND OTHERS
                           ...
   Advocate for Petitioner: Mr. Jadhavar Pratap V.
     AGP for Respondents No.1&2: Mr. A. S. Shinde
                           ...

                                   CORAM:          S. V. GANGAPURWALA &
                                                   S. G. DIGE, JJ.

                                   DATE:           10th JANUARY, 2022

 PER COURT:

 1.       The      validation         proceeding           is      pending          since

 the       year-2015.           The    result       of       the      Petitioner's

final year B.Sc. (Agriculture) is withheld.

2. The learned A.G.P. accepts notice for

Respondents No. 1 and 2.

3. The Petitioner shall appear before the

Committee on 07.02.2022. The Committee shall,

thereafter, endeavour to decide the proceeding

within a period of four (04) months.

2 wp 405.2022

4. In case, there is no other impediment, the

Respondent shall not withhold the result of the

Petitioners examination only on the ground that

validation proceeding is pending.

5. The Parties may take further course of action

depending upon the Judgment that may be delivered

by the Committee in the validation proceeding.

6. The Writ Petition accordingly stands disposed

of. No costs.

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

marathe