Kalyani Prashant Sonkusare And ... vs State Of Maharashtra Through ...
2023 Latest Caselaw 9106 Bom

2023:BHC-NAG:13037-DB


                                                                                            1                               3.caw.2625.23.odt

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

                                            CIVIL APPLICATION (W) NO.2625/2023
                                                            IN
                                               WRIT PETITION NO. 7968/2019
                  Kalyani Prashant Sonkusare and Anr. Vs. State of Maharashtra and Ors.
             .................................................................................................................................. .
            Office Notes, Office Memoranda of
            Coram, appearances, Court's orders                                                                        Court's or Judge's order
            or directions and Registrar's orders
            .....................................................................................................................................................

Mr. S. M. Puranik, Advocate for Petitioners. Mr. S.A. Ashirgade, Additional Government Pleader for Respondent Nos.1 and 2.

Mr. P. D. Meghe, Advocate for Respondent No.3.

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

                                   DATED :                 31.08.2023

                                   .                       By        this        application,               the        petitioners              seek

clarification of the order dated 17.08.2023 inasmuch as no direction has been issued to the respondent No.4 College to accept the petitioner No.2's undertaking in the matter of being admitted on a seat reserved for candidates from the Scheduled Tribe Category.

2. While issuing Rule in the Writ Petition on 09.08.2023, a direction was issued insofar as return of relevant documents to the petitioner No.1 is concerned. Since the judgment of this Court in Writ Petition No.1856/2014 directing grant of validity certificate to the petitioner's father has been challenged before the Hon'ble Supreme Court and implementation of the said judgment has been stayed, the direction/clarification sought in the Civil Application cannot be granted.

2 3.caw.2625.23.odt

3. The Civil Application is therefore rejected.

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

RGurnule

Signed by: Mrs. R.M. MANDADE Designation: PA To Honourable Judge Date: 01/09/2023 17:59:53