Kalyani Prashant Sonkusare And ... vs State Of Maharashtra Through ...
2023 Latest Caselaw 8195 Bom

                                     1                                  901-WP-7968-2019.odt



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR
                            WRIT PETITION NO. 7968 OF 2019
             (Kalyani Prashant Sonkusare & Anr. Vs. State of Maharashtra & Ors.)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                  Court's or Judge's order
and Registrar's orders.
        Shri S.M. Puranik, Advocate for the petitioners.
        Shri S.A. Ashirgade, Additional Government Pleader for respondent nos. 1 and 2.
        Shri P.D. Meghe, Advocate for respondent no.3.

        CORAM : A. S. CHANDURKAR AND MRS. VRUSHALI V. JOSHI, JJ.

DATE : AUGUST 9, 2023

In view of the fact that the judgment of this Court in Writ Petition No. 1856/2014 (Prashant s/o Vitthalrao Sonkusare & Anr. Vs. Scheduled Tribes Castes Certificate Scrutiny Committee, through its Chairman & Anr.) decided on 20/6/2014 directing grant of validity certificate to the petitioners' father has been challenged before the Hon'ble Supreme Court and that challenge is pending, we issue Rule. Rule made returnable early. 2] The learned Additional Government Pleader waives notice for respondent nos. 1 and 2.

3] Shri P.D. Meghe, learned Counsel waives notice for respondent no.3. 4] Liberty is granted to the parties to move in case the proceedings before the Hon'ble Supreme Court are decided.

5] Shri Meghe, learned Counsel for respondent no.3 submits that insofar as petitioner no.1 is concerned, she has completed her education at respondent no.3 - College and the results have been declared. He further submits that her marksheets and all other relevant documents would be handed over to petitioner no.1. The said statement is accepted.

(MRS. VRUSHALI V. JOSHI, J.) (A. S. CHANDURKAR, J.)

SUMIT