Chitranshi D/O Mukesh Shastri vs State Of Maha., Thr. Commissioner ...
2022 Latest Caselaw 11151 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   NAGPUR BENCH AT NAGPUR

                        WRIT PETITION NO.6048/2022
    Chitranshi d/o Mukesh Shastri,
    aged about 24 years, Occ. Student,
    r/o flat no. 301, Plot No. 48, Nitai Apts,
    New Prerna Nagar, Mahlgi Nagar Chowk,
    Opp. Besa Power Plant, Nagpur-34.          .....PETITIONER
                              ...V E R S U S...

1. State of Maharashtra through
   Commissioner and Competent Authority
   State Common Entrance Test Cell, 8th Floor,
   New Excelsior Building, AK Nayak Marg,
   Fort, Mumbai-400001

2. Admission Regulating Authority,
   through its Chairman, 9th Floor
   New Excelsior Building, AK Nayak Marg,
   Fort, Mumbai-400001

3. Rashtrasant Tukdoji Maharaj Nagpur
   University, Nagpur through its
   Registrar, Nagpur, Tq. Dist. Nagpur.

4. Board of Examination and Evaluation
   through its Director RTMNU,
   Examination and Evaluation Building,
   LIT Premises, Amravati Road, Nagpur.

5. Bar. S. K. Wankhede College of
   Education, College of Teacher Education,
   (CTE), through its Principal, Law College
   Campus, Amravati Road, Nagpur-10         ...RESPONDENTS

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Mr. P. S. Tiwari, Advocate for petitioner.
Mr. N. S. Khubalkar, Advocate for respondent nos. 1 and 2.
Mr. J. J. Chandurkar, Advocate for respondent nos. 3 and 4.
Mr. R. D. Bhuibhar, Advocate for respondent No.5.
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CORAM:- SUNIL B. SHUKRE & ANIL L. PANSARE, JJ.

DATED :- 20.10.2022

ORAL JUDGMENT (Per: Sunil B. Shukre, J.)

Heard. Rule. Rule is made returnable forthwith. Heard

finally by consent of learned counsel for the parties.

2. Communication dated 14.10.2022, sent by respondent

no.2 to the college of the petitioner is taken on record and marked

"A" for identification. It shows that the provisional approval to the

admission of the petitioner to B.Ed course has been granted and

final decision in that regard would be taken in the next meeting of

the respondent no.2.

3. With such a decision having been taken, we find that

the grievance of the petitioner has been substantially redressed

and, therefore, this petition deserves to be disposed of accordingly.

4. We, therefore, dispose of the petition in terms of the

communication, which is marked "A" and direct the respondent

no.5, to issue Transfer Certificate to the petitioner, subject to the

final decision to be taken by the respondent no.2 in the matter.

We also direct the respondent nos.3 and 4 to declare the result of

the examination of the third and the fourth semester courses and 3 wp6048.22.odt

supply copies of the mark-sheets to the petitioner, subject to the

final decision taken by the respondent no.2 in the matter.

Rule is made absolute in the above terms. No order as

to costs.

(Anil L. Pansare, J.) (Sunil B. Shukre, J.)

kahale

Digitally signed byYOGESH ARVIND KAHALE Signing Date:21.10.2022 19:26