Bombay High Court
Dr.Vyankatesh T Anchinmane And 2 ... vs State Of Maharashtra And 12 Ors on 4 August, 2017
Bench: Anoop V. Mohta
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2797 OF 2015
WITH
CIVIL APPLICATION NO. 2301 OF 2015
AND
CIVIL APPLICATION NO. 2531 OF 2015
AND
CIVIL APPLICATION NO. 161 OF 2016
IN
WRIT PETITION NO. 2797 OF 2015
...
The State of Maharashtra
through the Chief Secretary
Government of Maharashtra
& Anr. ... Petitioners
vs.
Shri Vijay Ghogre & Ors. ... Respondents
WITH
WRIT PETITION NO. 3009 OF 2015
Vimukta Jatis, Nomadic Tribes
And Special Backward Class
Employees And Officers
Association, Mumbai & Ors. ... Petitioners
vs.
Vijay Ghogre & Ors. ... Respondents
WITH
WRIT PETITION NO. 1590 OF 2015 (O.S.)
Dr. Vyankatesh T. Anchinmane & Ors. ... Petitioners
vs.
State of Maharashtra & Ors. ... Respondents
WITH
WRIT PETITION NO. 3287 OF 2004 (O.S.)
Best Officers Association ... Petitioner
vs.
The State of Maharashtra & Ors. ... Respondents
...
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Mr. Rafique Dada Sr.Advocate / Special Counsel with Mr. A.B. Vagyani
Government Pleader, Mr. V. B. Thadani AGP, Ms G. R. Golatkar - AGP, Mr.
P. P. More AAGP and Mr. Rohan Sawant AGP for the Petitioners State in
(AS) WP 2797/2015 and for Respondents - State in (AS) WP 3009 of 2015.
Mr. A.Y. Sakhare Sr.Advocate with Mr. A. A. Karande for Petitioners in (AS)
WP 3009/2015 and for Respondent Nos.16,17,19 and 21 in (AS) WP
2797/2015.
Mr. A. V. Anturkar Senior Advocate with Mr. Prathamesh Bhargude i/b.
Mr. S.B. Deshmukh for Petitioners in (OS) WP 1590/2015.
Mr. G.K. Masand i/b Mr. Ajeet Manwani for the Petitioners in (OS) WP
3287/2004.
Mr. S.C. Naidu with Mr. C.T. Chandratre, Mr. Rahul Tanwani, Mr. Aniket
Poojari and Ms S. Naidu for Respondent Nos.1 to 4, 27 and 28 in (AS) WP
No. 2797/2015 and for Applicant in CAW 2531 of 2015.
Mr. Ashok N. Kotangale with Mr. Arun D. Nagarjun and Mr. Pradip Badgude
i/b. Mr. A. K. Saxena for Respondent No. 7 in (AS) WP 2797 of 2015.
Ms Kavita Anchan with Mr. Arsh Misra i/b. M/s. M. V. Kini & Co. for
Respondent No. 4 in (OS) WP 3287 of 2004.
...
CORAM : ANOOP V. MOHTA &
A.A.SAYED,JJ.
DATED : 4 AUGUST 2017
ORDER:
1. By order dated 21 December 2016, in view of difference in our
opinions, we had requested the matters be placed before the Hon'ble the
Chief Justice for reference to third learned Judge or a larger Bench. The
Hon'ble the Chief Justice referred the matter to learned brother Justice
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M.S.Sonak. Learned brother Justice M.S.Sonak has rendered his opinion
on 25 July 2017, partly agreeing with the view of A.A.Sayed, J. In the
circumstances, the final operative order is passed in the following terms:
ORDER
(i) The impugned judgment and order dated 28 November
2014 of Maharashtra Administrative Tribunal to the extent it strikes
down the Reservation Act is set aside and the issue of constitutional
validity of the Reservation Act is kept open for determination in
appropriate case and on an appropriate occasion;
(ii) The Government Resolution dated 25 May 2004 is struck
down to the extent it makes provisions for reservation in matters of
promotions in favour of Scheduled Caste, Scheduled Tribes, De-
Notified Tribes (A), Nomadic Tribes (B), Nomadic Tribes (C),
Nomadic Tribes (D) and Special Backward Classes, being ultra
vires Article 16(4A) of the Constitution and contrary to the law laid
down in M. Nagraj case;
2. The Petitions are disposed of in the above terms by virtue of the
majority view (A.A.Sayed,J. and M.S.Sonak, J.) . Rule to stand disposed of
accordingly.
3. It is clarified that since GR dated 25 May 2004 is struck down,
consequential direction is issued to the State Government to take necessary
corrective steps/measures in respect of promotions already granted, within
12 weeks from today, which direction is necessitated in view of the order
dated 28 March 2008 of the Supreme Court modifying the interim order of
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this Court dated 9 March 2007, by which the promotions were made subject
to the final decision in the old Writ Petition No.8452 of 2004.
(A.A.SAYED, J.) (ANOOP V.MOHTA,J.)
4. Upon the pronouncement of the order, the learned Government
Pleader appearing for the State requested for stay to the effect and
operation of this order to the extent stated in paragraph 1(ii) and paragraph
3 above. He pointed out that by order dated 21 December 2016, this Court
had continued the stay granted to the impugned judgment and order of MAT
until the final decision on Reference by the third learned Judge. Learned
Counsel for the Respondents/original Petitioners oppose the prayer for stay.
5. In the facts and circumstances of the case, we accede to
the request of the learned Government Pleader and stay the effect and
operation of this order to the extent as prayed by the learned Government
Pleader for a period of 12 weeks from today. It is clarified that the order
dated 28 March 2008 passed by the Supreme Court modifying the interim
order dated 9 March 2007 of this Court shall continue to operate for the said
period.
(A.A.SAYED, J.) (ANOOP V. MOHTA, J.)
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