Bombay High Court
Prakash S/O Ramdas Chaudhari vs The State Of Maharashtra, Thr. ... on 22 May, 2026
(1) 919 wp 4330-2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO.4330 OF 2026
Prakash S/o Ramdas Chaudhari
Vs.
The State of Maharashtra and others
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri S.D. Borkute, Advocate for petitioner
Ms Prachi Joshi, APP for respondent/State
CORAM : NANDESH S. DESHPANDE, J.
DATED : 22.05.2026 Heard.
2. Issue notice to the respondents, returnable on 12.06.2026.
3. Learned Assistant Government Pleader waives notice for respondent Nos. 1 and 2.
4. Learned Counsel for petitioner is permitted to serve the respondent No.3 by all modes permissible in law, including the regular mode of service.
5. As a matter of fact, the caste claim of the petitioner is pending before the Scrutiny Committee. However, vide letter dated 13.05.2026, the respondent No.3 has issued a final show cause notice, asking the petitioner to submit a validity certificate. In view of the fact that the caste (2) 919 wp 4330-2026 claim for validation is already pending, it would be proper to protect the service of the petitioner till the same is decided.
6. In that view of the matter, the respondent No.3, by way of an ad-interim order is directed not to take any coercive action with respect to the service of the petitioner till the next date.
(NANDESH S. DESHPANDE, J.) Jayashree..