Bombay High Court
Riddhi Pranav Badheka vs The Commissioner State Common Entrance ... on 30 March, 2021
Author: C. V. Bhadang
Bench: Nitin Jamdar, C. V. Bhadang
skn 1 13.WPL-8576.2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 8576 OF 2021
Riddhi Pranav Badheka. ... Petitioner.
V/s.
The Commissioner,
State Common Entrance Test Cell and others. ... Respondents.
Mr.Venkatesh Dhond, Senior Advocate with Ms.Vinodini Srinivasan
and Ms.Jigisha Vadodaria i/b. Negandhi Shah & Himayatullah for
the Petitioner.
Mr.Sameer Khedekar for Respondent No.1.
Mrs.Jyoti Chavan, AGP for the State.
CORAM : NITIN JAMDAR AND
C. V. BHADANG, JJ.
DATE : 30 March 2021.
P.C. :
Heard the learned counsel for the parties.
2. The degree course undertaken by the Petitioner in Northeastern University, United States has been equated with the Bachelor Degree Course in the corresponding field of an Indian University. The Petitioner who has passed central examination with the rank of 84, is facing the prospect of not being able to undertake studies in law in view of clause regarding the obligation on the part of the candidate to bring the Conversion Certificate from the Board/University/Institution.
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2. According to the Petitioner, this requirement is satisfied in view of the communication issued by the Northeastern University, the Conversion Certificate prepared by the Petitioner and the material on the website of the Northeastern University.
3. The Respondent No.1- State Common Entrance Test Cell in its reply stated that the case is difficult one for them. The learned AGP states that the Director of Higher Education is the Authority who can take an appropriate decision in this matter.
4. Considering the opinion of the State Common Entrance Test Cell, we request the Director of Higher Education, State of Maharashtra to give audience to the Petitioner and her guardian to explain, and to ascertain whether the documents which the Petitioner has produced are sufficient enough compliance of the condition of Conversion Certificate and apprise the Court of the decision. The Petitioner faces deadline of 1 April 2021.
5. Stand over to 31 March 2021 at 2.30 p.m.
6. The learned AGP states that this order will be communicated to the Director of Higher Education, without waiting for the copy of the order.
(C.V. BHADANG, J.) (NITIN JAMDAR, J.)
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