Bharat Jivan Korde vs The State Of Maharashtra Through ...
2023 Latest Caselaw 10072 Bom

2023:BHC-AUG:21228-DB




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                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     BENCH AT AURANGABAD

                               WRIT PETITION NO.12083 OF 2023
              (Bharat Jivan Korde Vs. The State of Maharashtra Through its Secretary
                                           and others)

              Mr.M.B.Kolpe, Advocate for the Petitioner.
              Mr.A.V.Deshmukh, AGP for Respondent Nos. 1 to 3.

Mr.A.R.Nikam, Advocate for Respondent No.4.

( CORAM : RAVINDRA V. GHUGE AND S.G.MEHARE, JJ.)

DATE : SEPTEMBER 29, 2023

PER COURT :

1. In this Petition, the Petitioner has filled in 2 forms for the

TAIT examination. He was issued with 2 call letters. He did not

surrender the earlier call letter in the light of clause 4 of the Rules. He

appeared twice in the TAIT examination on the basis of 2 call letters.

As per Rule 14, he is liable for cancellation of his candidature and the

Examination Council, accordingly cancelled his candidature.

2. The above case is squarely covered by the extensive judgment

delivered by this Court dated 25.09.2023 in Writ Petition

No.11920/2023.

khs/Sept.2023/12083

3. In view of the settled position, this Petition is dismissed.

( S.G.MEHARE, J. ) ( RAVINDRA V. GHUGE, J.)

khs/Sept.2023/12083