DHANANJAY FULCHAND KHOMANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both the sides finally. Rule.

(2.) The petitioner is aggrieved by the order passed by the respondent no. 3 ' Board, dtd. 2/11/2022, refusing to correct the certificate and marks memo issued pursuant to the order passed by the Education Officer in exercise of the powers under the clause 26.4 of the Secondary School Code. The reason being assigned is questioning the legality of the correction made by the school in the original record pursuant to the order of the Education Officer, and by referring to Rule 59 (3) of the Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 (for short 'the Regulation of 1977").

(3.) Having heard both the sides, it would be suffice to observe that the issues being raised by the respondent no. 3 ' Board, are no more res integra, in view of the decision of this Court in the matter of Achari Abhijeet Mohanan Versus The State of Maharashtra and others, in Writ Petition No. 1254/2021, dtd. 7/9/2022, to which one of us (Mangesh S. Patil, J.) was a member.