Bombay High Court
Munazzar Arshad Shaikh vs The State Of Maharashtra Through ... on 12 June, 2024
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
927-wp-5508-2024.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
927 WRIT PETITION NO.5508 OF 2024
MUNAZZAR ARSHAD SHAIKH
VERSUS
THE STATE OF MAHARASHTRA THROUGH SECRETARY AND OTHERS
...
Mr. A. R. Syed, Advocate for the Petitioner.
Mr. P. P. Dawalkar, AGP for Respondent No.1.
Mr. A. R. Borulkar, Advocate for Respondent No.2.
...
CORAM : MANGESH S. PATIL AND
SHAILESH P BRAHME, JJ.
DATE : 12 JUNE 2024
ORDER :-
The petitioner is anxious of the fact that but for a degree certificate being issued by the university, he has been unable to secure admission in a foreign university for a further course in spite of having cleared the degree examination in the year 2023.
2. Learned Advocate Mr. A. R. Borulkar for respondent No.2 - University, on written instructions, submits that for want of convocation ceremony, the degrees could not be conferred upon the students including the petitioner. However, for the time being, a certificate, a copy of which is annexed to this written communication issued by the Controller of Examinations dated 11 June 2024, can be treated as a degree certificate.
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927-wp-5508-2024.odt
3. Let the petitioner explore the possibility of using this communication.
4. Sand over to 14 June 2024, in the same category.
[ SHAILESH P. BRAHME ] [ MANGESH S. PATIL ]
JUDGE JUDGE
scm
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