Anil Subhas Parvatewar vs The State Of Maharashtra And ...
2021 Latest Caselaw 6958 Bom

                                         (1)                  wp6290.21.odt




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                   917 WRIT PETITION NO.6290 OF 2021

                      ANIL SUBHAS PARVATEWAR
                              VERSUS
               THE STATE OF MAHARASHTRA AND OTHERS

Mr. S. S. Phatale, Advocate for the petitioner
Mr. K. N. Lokhande, AGP for respondents/State.


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

DATED : 30-04-2021

PER COURT :-

1. The learned counsel submits that the petitioner is in

service. The tribe claim is pending consideration. The same is not

yet decided. Notice is issued by the employer to submit validity

certificate, else adverse action would be taken.

2. The learned AGP accepts notice for respondents and

submits that the validation proceeding is pending at the stage of

vigilance.

3. The petitioner shall appear before the Committee on

10/06/2021. The committee shall endevour to decide the said

proceeding expeditiously, preferably within six (06) months from

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the date of appearance of the petitioner.

4. The impugned notice dated 30/03/2021 is quash and set

aside.

5. The employer shall not take adverse action against the

petitioner only on the ground that validation proceeding is pending.

6. The employer may take further course of action

depending upon the judgment that would be delivered by the

Committee in its validation proceeding.

7. The Writ Petition is disposed of. No costs.

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




ssp/wp6290.21.odt