Bombay High Court
Shivhar Baswaraj Patil vs Zilla Parishad Latur Thr Chief ... on 15 November, 2017
Bench: S.P. Deshmukh
1 WP - WP-7250-05
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 7250 OF 2005
Shivhar s/o Basawraj Patil
Age 23 years, occup. Service,
R/o Kharosa, Tq. Ausa,
District Latur .. Petitioner
versus
Zilla Parishad, Latur, through
its Chief Executive Officer, Latur .. Respondent
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Mr. P. G. Rodge, Advocate for petitioner
Mr. P. R. Tandale, Advocate for respondent
CORAM : SUNIL P. DESHMUKH &
SANGITRAO S. PATIL, JJ.
DATE : 15-11-2017
ORAL JUDGMENT (PER : SUNIL P. DESHMUKH, J.)
1. Petitioner who is a handicapped person and also earthquake
affected person is aggrieved by show cause notice issued by the
respondent on 03-10-2005 and as such is before this court.
2. The petitioner has passed secondary school certificate
examination and has also acquired diploma in agriculture. He had
been appointed as Gramsevak by respondent on 18-11-2004 on
contract basis.
2 WP - WP-7250-05
3. Learned counsel appearing on behalf of petitioner states
that petitioner's appointment had been made, he being a
handicapped and earthquake affected person. Subsequently,
petitioner was given show cause notice on 03-10-2005, stating
that while appointing him it had been noticed that he had been a
nominee / ward of ex-serviceman and as such was directed to
produce document supporting that he has either been ex-
serviceman or nominee / ward of ex-serviceman.
4. Petitioner appears to have filed reply / explanation to said
show cause notice on 14-10-2005 stating that he had not been
appointed as ex-serviceman or a nominee / ward of ex-serviceman
and further that along with his application for appointment he
had specifically referred to that he is a handicapped and
earthquake affected person. Non consideration of the explanation
has necessitated him to file present writ petition taking exception
to the show cause notice.
5. Learned counsel for the respondent tenders across a
communication dated 08-05-2008 from Zilla Parishad, Latur and
refers to that petitioner's services have been regularized subject
to outcome of the writ petition.
6. In the circumstances, position emerges that there is no
dispute about petitioner being handicapped and earthquake
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affected person and that he had applied accordingly and even had
been issued appointment order accordingly with reference to his
such application. Thus, the basis of show cause notice apparently
is untenable.
7. Learned counsel for the respondent although states that an
alternate remedy is available to the petitioner yet, looking at the
apparent position referred to above this does not appear to be a
case wherein further fact finding is required.
8. Impugned order, as such, is quashed and set aside.
Consequently, writ petition is allowed in terms of prayer clause (B)
and is disposed of.
9. Rule made accordingly absolute.
SANGITRAO S. PATIL SUNIL P. DESHMUKH
JUDGE JUDGE
pnd
