Shrish Shankar Mali vs The Government Of Maharashtra And ...
2023 Latest Caselaw 3923 Bom

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                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
 TRUSHA
 TUSHAR                                     CIVIL APPELLATE JURISDICTION
 MOHITE
Digitally signed by
TRUSHA TUSHAR
MOHITE
Date: 2023.04.20
                                                WRIT PETITION NO.3330 OF 2022
10:51:09 +0530




                             Shirish Shankar Mali                           ..... Petitioner

                                      Vs.

                             The Government of Maharashtra and
                             Ors.                                           ..... Respondents


                             Mr. Nitesh Bhutekar a/w Mr.Aniket Nangare for the
                             Petitioner

                             Mr.B.V.Samant, A.G.P. for the Respondent nos.1 to 5


                                              CORAM:      S.V. GANGAPURWALA, ACJ &
                                                          SANDEEP V. MARNE,J.

                                              DATED :     APRIL 19, 2023


                             P.C.

                             1        The sports certificate of the Petitioner is invalidated.

                             The Petitioner          had participated in the tug of war.             The

Petitioner had participated in December 2012. The sports

federation was de-recognised. Prayer of the Petitioner is to

validate the said certificate.

2 The Petitioner can be considered from the Sports

category as enumerated in the G.R. dated 01.07.2016. If

the said sports in not contemplated in the said G.R. then

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41 wp3330-22.docx

even if the sports certificate is validated, the Petitioner may

not get the benefit of it. It is the stand of the State that the

G.R. of 30.12.2013 was issued so as to remove the anomolus

situation wherein the Associations / Federations which

were de-recognized during 11.02.2011 upto 31.12.2013.

The opportunity was given for validating the certificate if

the Application is given on or about 28.02.2014. The

Petitioner has not given the Application within that time.

3 The learned Counsel for the Petitioner seeks time to

place on record some judgments.

       4        Stand over to 25.04.2023.




       (SANDEEP V. MARNE, J.)           (ACTING CHIEF JUSTICE)




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