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Raju Rajeshwar Singarwad vs The State Of Maharashtra Thr Its ...
2021 Latest Caselaw 10325 Bom

Citation : 2021 Latest Caselaw 10325 Bom
Judgement Date : 4 August, 2021

Bombay High Court
Raju Rajeshwar Singarwad vs The State Of Maharashtra Thr Its ... on 4 August, 2021
Bench: S.V. Gangapurwala, R. N. Laddha
                                     1              939-wp 8315-2021.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 8315 OF 2021

 Raju Rajeshwar Singarwad                                        .. Petitioner

          Versus

 The State of Maharashtra and others                             .. Respondents

 Mr. G. K. Chinchole, Advocate h/f Mr. Sunil M. Vibhute, Advocate for
 the Petitioner.
 Mr. S. G. Karlekar, AGP for Respondents/State.

                               CORAM :    S. V. GANGAPURWALA &
                                          R. N. LADDHA, JJ.

DATED : 04th AUGUST, 2021.

PER COURT:-

. The petitioner is again placed on supernumerary post. The earlier

order placing the petitioner on supernumerary post is set aside by this

Court under order dated 30.07.2020 in Writ Petition (Stamp) No.

12536 of 2020.

2. It is submitted that the validation proceeding is still pending. In

the light of that, the fresh order placing the petitioner on

supernumerary post ought not to have been passed by the employer.

3. The learned A.G.P. submits that the vigilance is completed and

the vigilance report is also served upon the petitioner. The petitioner

1 of 2

2 939-wp 8315-2021.odt

has not filed his say to the vigilance report.

4. The petitioner shall appear before the scrutiny committee on

25.08.2021 and file his say to the vigilance report on the said date.

5. The committee shall thereafter endeavour to decide the

validation proceeding by the end of October 2021.

6. The impugned order is quashed and set aside.

7. The employer may not take adverse action against the petitioner

only on the ground that validation proceeding is pending.

8. The employer may take further course of action depending upon

the judgment that would be delivered by the committee in the

validation proceeding.

9. Writ petition is disposed of. No costs.

 ( R. N. LADDHA )                                 ( S. V. GANGAPURWALA )
      JUDGE                                                 JUDGE




 P.S.B.




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