Tapi Irrigation Development ... vs Shaikh Abid Pir Mohammad
2017 Latest Caselaw 8872 Bom

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         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                    BENCH AT AURANGABAD

                      WRIT PETITION NO. 4043 OF 2002



          Tapi Irrigation Development Corporation 
          Jalgaon, Through :
          Executive Engineer,
          Jalgaon Irrigation-Division, Jalgaon.         ...Petitioner.

                   Versus

          Shaikh Abid S/o. Pir Mohammad,
          Age. Major, Occ : Labour,
          R/o. Deshpande Galli, Erondol,
          Tq. Erandol, Dist. Jalgaon.                    ...Respondent.



          Advocate for Petitioner : Shri D.R. Shelke
                                    and Smt. S.D. Shelke.

          Advocate for Respondent : Shri P.N. Kutti.



                                      CORAM : RAVINDRA V. GHUGE, J.

                                      Dated    : 20th November, 2017

 ORAL JUDGMENT :

1. Learned advocate for the petitioner places on record the

GR dated 24/04/2001, by which, the proposal of the

respondent for bringing him on CRTE and consequential

benefits has been forwarded to the appropriate authority of the

State Government. The said proposal is still pending.

2. In a similar matter in Writ Petition No. 3604/2003, this

Court has directed, by order dated 09/11/2017, the concerned

superior authority of the petitioner/Department to decide the

proposal and take appropriate steps within six months. A

similar order, is therefore, prayed for.

3. Shri Kutti, learned advocate appearing on behalf of the

respondent submits that with the above directions, this petition

can be disposed of.

4. The GR dated 24/04/2001, is taken on record and

marked as exhibit 'X' for identification.

5. As such, if the proposal of the respondent is still pending,

the competent authority of the petitioner/Department shall

decide the said proposal in accordance with the GR dated

24/04/2001, as expeditiously as possible and preferably within

a period of six months from the date of this order.

6. This petition, is therefore, disposed of with the above

directions and Rule is discharged.

( RAVINDRA V. GHUGE, J. ) S.P.C.