Bombay High Court
Jagdish Chunilal Thakur vs The Union Of India Thr Its Principal ... on 30 July, 2021
Author: R. N. Laddha
Bench: S. V. Gangapurwala, R. N. Laddha
1 981 wp.8153.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD.
981 WRIT PETITION NO.8153 OF 2021
JAGDISH CHUNILAL THAKUR
VERSUS
THE UNION OF INDIA,
THROUGH ITS PRINCIPAL SECRETARY AND OTHERS
...
Advocate for Petitioner : Mr. Suresh P. Pandav.
Advocate for Respondent No.1 : Mr. D. G. Nagode.
...
CORAM : S. V. GANGAPURWALA &
R. N. LADDHA, JJ.
DATE : 30th July, 2021. P.C.: . The admission of the petitioner is cancelled. The learned
counsel submits that the admission is cancelled only on the ground that the petitioner does not possess B.E. (Electronic) degree from recognized institution. The petitioner is issued with the degree from the Government College of Engineering, Aurangabad. It is an autonomous institute of the Government of Maharashtra. 2 Issue notice to the Respondents, returnable on 4th August, 2021. Hamdast allowed.
3 Mr. D. G. Nagode, learned counsel waives notice for Respondent No.1.
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2 981 wp.8153.21.odt 4 In addition to regular service, the petitioner is allowed to serve Respondent Nos.2 and 3 by e-mail / fax. 5 Mr. Nagode, learned counsel shall also take instructions whether he can appear for Respondent Nos.2 and 3, and if yes, shall keep the instructions ready.
[ R. N. LADDHA, J. ] [ S. V. GANGAPURWALA, J. ] nga ::: Uploaded on - 30/07/2021 ::: Downloaded on - 31/07/2021 07:41:52 :::