Ajay Girdhari Molke vs The State Of Maharashtra And ...
2022 Latest Caselaw 807 Bom

                                       -1-                                 967WP1088.22




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                          WRIT PETITION NO. 1088 OF 2022

                           AJAY GIRDHARI MOLKE
                                  VERSUS
                  THE STATE OF MAHARASHTRA AND OTHERS

                  Advocate for Petitioner : Mr. O.B. Boinwad
                AGP for Respondents No. 1 & 4 : Mr. S.P. Tiwari
              Advocate for Respondents No. 2 & 3 : Mr. K.P. Rodge
                              h/f. Mr. P.G. Rodge

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

                                    DATE     : 20TH JANUARY, 2022

PER COURT :

The tribe claim of the petitioner is pending since 2015. The mark

sheet of the petitioner of final year B.V.Sc. and A.H. course is withheld.

2. The petitioner shall appear before the Committee on 04.02.2022.

The Committee shall thereafter endeavor to decide the proceedings

preferably within four months.

3. In case, the petitioner is otherwise illegible then the mark sheet of

the petitioner of the final year examination shall not be withheld only on

the ground that validation proceeding is pending. However, degree

-2- 967WP1088.22

certificate shall not be issued to the petitioner unless the petitioner

produces the validity certificate.

4. The parties would take further course of action depending on the

judgment that would be delivered by the Committee in validation

proceedings.

5. Writ Petition is disposed of.

( S.G. DIGE, J. ) ( S.V. GANGAPURWALA, J. )