Rajwardhan S/O Ishwardatta ... vs State Of Maharashtra And Others
2021 Latest Caselaw 10473 Bom

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       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                       1013 WRIT PETITION NO.919 OF 2021

RAJWARDHAN S/O ISHWARDATTA METEKAR                    .. Petitioner
    VERSUS
STATE OF MAHARASHTRA AND OTHERS                   .. Respondents
                               ...
         Advocate for Petitioner : Mr Sunil M. Vibhute
        AGP for Respondents / State : Mr P.K. Lakhotiya
                              ...
                               CORAM : S. V. GANGAPURWALA &
                                       R.N. LADDHA, JJ.

DATE : 05-08-2021 PER COURT : -

1. The learned Counsel for the petitioner submits that, the

validation proceedings is pending. The petitioner is placed on

supernumerary post only on the ground that the validity certificate is

not submitted. To get the proceedings decided within the stipulated

period is not in the hands of the petitioner.

2. It is further submitted that, the vigilance is conducted. The

petitioner has filed reply to the vigilance report and hearing has also

taken place, but the orders have not been passed.

3. The Respondent / Committee shall endeavour to decide

the validation proceedings within three months from the date of

appearance of the petitioner.

Gajanan

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4. The petitioner shall appear before the Committee on

06-09-2021.

5. The impugned order placing the petitioner on

supernumerary post during pendency of the validation proceedings is

quashed and set aside.

6. Respondent no.3 may take further course of action

depending upon the judgment that would be delivered by the

Committee in the validation proceedings.

7. Writ petition is accordingly disposed of. No costs.

   [ R.N. LADDHA ]                              [ S. V. GANGAPURWALA ]
        JUDGE                                            JUDGE
                                        ...




Gajanan