Ajay Dattatrya Bandewad vs The State Of Maharashtra And ...
2022 Latest Caselaw 808 Bom

                                       -1-                                 958WP1079.22




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                          WRIT PETITION NO. 1079 OF 2022

                        AJAY DATTATRYA BANDEWAD
                                 VERSUS
                  THE STATE OF MAHARASHTRA AND OTHERS

                 Advocate for Petitioners : Mr. O.B. Boinwad
                AGP for Respondents No. 1 & 4 : Mr. A.R. Kale
              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, from the date of appearance of the

petitioner.

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

the petitioner of the final year B.V.Sc. and A.H. examination shall not be

-2- 958WP1079.22

withheld only on the ground that validation proceeding is pending.

However, degree certificate shall not be issued to the petitioner unless the

petitioner produces the validity certificate.

4. The respondents shall take further course of action depending upon

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. )

SPC