OMKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties heard finally.

(2.) We have heard Mr. V.J. Dhage, learned advocate for the petitioner, Mr. S.K. Tambe, learned AGP for respondent/State and Mr. U.S. Mote, learned advocate for respondent No. 3.

(3.) By this petition, the petitioner is praying for a writ of mandamus directing the respondent No. 2, Maharashtra State Board of Secondary and Higher Secondary Education, Pune, Aurangabad Divisional Board, Aurangabad, to issue the original statement of mark sheet bearing Seat No. RO77782 of Standard 12 Science Examination held in February/March 2022.