Dnyaneshwar Hari Dandge vs The State Of Maharashtra And ...
2021 Latest Caselaw 6038 Bom

                                                               44-wp-5752-21
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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                         WRIT PETITION NO. 5752 OF 2021

 Dnyaneshwar Hari Dandge                       ... Petitioner.

          Versus

 The State of Maharashtra
 and others                                    ... Respondents.

                                      ....

 Mr. P.V. Jadhavar, Advocate for the Petitioner.
 Mr. S.B. Yawalkar, Addl. G.P. for all Respondents.

                                      ....

                               CORAM : S.V. GANGAPURWALA AND
                                       SHRIKANT D. KULKARNI, JJ.

DATE : 05th APRIL 2021

PER COURT:-

1. The learned counsel for the petitioner submits that the

validation proceeding is pending with respondent No.2. The employer

has issued notice to the petitioner to submit the validity certificate

else adverse action would be taken.

2. The learned AGP accepts notice for all respondents.

3. The petitioner shall appear before respondent No.2 - Committee

on 19.04.2021. The respondent No.2 - Committee shall decide the

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validation proceeding in respect of the tribe claim of the petitioner

expeditiously and preferably within a period of six (06) months from

the date of appearance of the petitioner. The petitioner shall appear

before the Committee on 21.04.2021. The Petitioner shall cooperate

in expeditions disposal of the proceeding. The employer shall not take

adverse action against the petitioner only on the ground that the

validation proceeding is pending. The employer may take further

course of action depending upon the judgment that would be

delivered by the Committee in the validation proceeding of the

petitioner.

4. The writ petition is disposed of. No costs.

 ( SHRIKANT D. KULKARNI )                          ( S.V. GANGAPURWALA )
         JUDGE                                              JUDGE


 S.P. Rane




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