ANIL GANPAT LOHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri P.M. Shah, learned Sr. Counsel for the petitioner, Shri K.G. Patil, learned A.G.P. for respondent No. 1, and Shri A.B. Girase, learned Counsel for respondent Nos. 2 & 3.

(2.) The petitioner has filed present petition, seeking mandamus against the respondent Nos. 2 & 3 to relax the permanent disqualification of the petitioner, incurred Under Section 44(e) of the Maharashtra Universities Act, 1994, so also for declaration that the letter dated 08/07/2009 issued by the respondent No. 3 refusing to relax the disqualification incurred Under Section 44(e) of the Maharashtra Universities Act, 1994 is null and void ab-initio.

(3.) The petitioner herein is tainted with punishment for having indulged in unfair practices as an examiner at the examination conducted by the respondent University in the year 1996. The petitioner was held guilty and was debarred for three years from participating in any manner in the conduct of University examination. The said order was passed on 12/16-08-2006. The petitioner is presently working as Principal of Advocate Sitaram (Babanbhau) Anandramji Baheti Art, Commerce and Science College, Jalgaon.