Bombay High Court
Ravindra Shamuk Nannavare vs The State Of Maharashtra Thr The Prin. ... on 24 March, 2025
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
2025:BHC-AS:13534-DB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.19066 OF 2024
Ravindra Shamuk Nannavare, ]
R/of Bidgaon, Tal. Chopda, Dist. Jalgaon ] .. Petitioner
Versus
1. The State of Maharashtra, ]
Through Social Justice & Special Assistance Dept. ]
2. Social Justice & Special Assistance Department, ]
Through its Commissioner ]
3. University of Mumbai, Mumbai ]
Through its Vice Chancellor ]
4. College of Social Work (Autonomous), ]
Nirmala Niketan Institute, Mumbai ] .. Respondents
Mr. Kaustubh R. Gidh, Advocate for the Petitioner.
Smt. G.R. Raghuwanshi, Assistant Government Pleader for Respondent
Nos.1 and 2.
Mr. Vikram N. Walawalkar, Advocate for Respondent No.3.
CORAM : A.S. CHANDURKAR &
ARIF S. DOCTOR, JJ
DATE : 24TH MARCH 2025.
ORAL JUDGMENT : { Per A.S. Chandurkar, J. }
1. Rule. Rule made returnable forthwith and heard learned counsel for
the parties.
2. The petitioner appeared in Semester - VI of the Bachelor of Social
Work - BSW Examination conducted by the University of Mumbai. His
Digitally
SNEHA
SNEHA ABHAY 24-WP-19066-2024.doc
ABHAY DIXIT
Dixit
Date:
DIXIT 2025.03.24
18:34:53
+0530
results were declared on 27th July 2018 and he was awarded CGPA of
4.23. The petitioner sought improvement in the grade secured by him. In
terms of the Circular dated 18 th March 2021, such application for
improvement of his grade could be made within a period of five years
from passing the examination. The petitioner made such application on 2 nd
July 2023 to the College - respondent no.4. The College on 4 th July 2023
informed the petitioner that it was not aware of the process for grade
improvement since the petitioner had passed the examination five years
ago. Since the petitioner's performance was not re-assessed, he has
approached this Court.
3. We have heard the learned counsel for the parties and we have
perused the documents on record. It is not in dispute that the petitioner's
results for the Semester - VI were declared on 27 th July 2018. In terms of
Clause (6) of the Circular dated 18 th March 2021, the application for
improvement was made to the College on 2 nd July 2023, which is prior to
expiry of five years. It appears that the College did not forward that
application to the University, as a result of which the petitioner's
performance could not be assessed again. In these facts therefore we are
of the view that the petitioner having applied for seeking improvement in
his grade prior to expiry of five years, the University ought to consider the
petitioner's application as made on 2nd July 2023.
24-WP-19066-2024.doc
Dixit
4. Accordingly, following directions are issued :-
(i) The respondent no.3 - University shall consider the
petitioner's application dated 2nd July 2023 along with
the present writ petition as an application seeking
improvement in his CGPA grade. The respondent no.4
- College shall render necessary assistance to the
University in that regard.
(ii) The respondent no.3 - University shall consider the
aforesaid request preferably by 10 th April 2025 since
the Semester - VI Examinations are to commence from
11th April 2025.
(iii) Without prejudice to the consideration of the
petitioner's application, he is permitted to fill-in his
examination form along with late fees for the
Semester - VI - Bachelor of Social Work course. His
appearance at the said examination would be without
prejudice to the exercise of re-assessment of his
performance.
5. With aforesaid directions, the writ petition is partly allowed and
disposed of. Parties to act on the authenticated copy of this order.
[ ARIF S. DOCTOR, J. ] [ A.S. CHANDURKAR, J. ]
24-WP-19066-2024.doc
Dixit
