Ashish Suresh Thakur vs The State Of Maharashtra And ...
2022 Latest Caselaw 720 Bom

                                                                962-wp-1024-22
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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD
                         WRIT PETITION NO.1024 OF 2022
 Ashish Suresh Thakur                            ... Petitioner
          Versus
 The State of Maharashtra
 and others                                      ... Respondents
                                    ....
 Mr. K.T. Shirurkar, Advocate for the Petitioner
 Mr. S.P. Tiwari, A.G.P. for Respondent Nos. 1 and 2
                                    ....

                               CORAM : S.V. GANGAPURWALA AND
                                       SHRIKANT D. KULKARNI, JJ.

DATE : 19th JANUARY, 2022 PER COURT:-

1. Learned counsel for the petitioner submits that the validation

proceeding in respect of the caste claim of the petitioner is pending

since the year 2015 with the Committee. The same is not yet decided.

The result of the petitioner of the final year B.E. (Mechanical) is

withheld.

2. In light of that, we pass the following order.

3. The petitioner shall appear before the Scrutiny Committee on

14.02.2022. The committee shall thereafter decide the proceedings

expeditiously, preferably within a period of four (04) months from the

date of appearance of the petitioner.

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4. In case the petitioner is otherwise eligible, respondent nos. 3

and 4 shall not withhold the result of the of petitioner of the final

year B.E. (Mechanical) examination only on the ground that

validation proceeding is pending.

5. The degree shall not be issued unless the petitioner produces

validity certificate.

6. The petitioner will not be entitled for further benefits of

reservation unless the petitioner produces validity certificate.

7. The parties may take further steps depending upon the

judgment that will be delivered by the committee in the validation

proceeding

8. The writ petition is disposed of. No costs.

 ( SHRIKANT D. KULKARNI )                          ( S.V. GANGAPURWALA )
         JUDGE                                              JUDGE


 S.P. Rane




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