Nalutai Dhanraj Chavan Alias ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 10477 Bom

                                           -1-

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                       BENCH AT AURANGABAD

                       903 WRIT PETITION NO.419 OF 2020

       NALUTAI DHANRAJ CHAVAN ALIAS NALINI DAULATRAO MORE
                            VERSUS
             THE STATE OF MAHARASHTRA AND OTHERS
                               .....

Mr Vivek U. Jadhav, Advocate for petitioner;
Mr S.B. Pulkundwar, AGP for respondent No.1;
Mr S.M. Ganachari, Advocate for respondent Nos.2 & 3

                         CORAM : RAVINDRA V. GHUGE &
                                 S.G. MEHARE, JJ.

DATE : 5th August, 2021

P.C.

1. This matter was heard extensively on 4.8.2021. When this Court

expressed it's inclination keeping in view that on one hand, the petitioner

claims to have been recruited in employment from the open category, and on

the other hand, she has taken the benefit of reservation on the basis of her

tribe claim while being appointed as the Head Mistress, that the learned

Advocate for the petitioner sought an adjournment to take instructions.

2. Today, the learned Advocate submits on instructions from the

petitioner that she desires to withdraw this petition and she would submit to

the validation process, which is pending before the competent committee.

Depending upon the result of the proceedings before the committee, she

would espouse her rights.

3. In view of the above, this petition is disposed off as withdrawn.

Needless to state, if the validation committee delivers an adverse judgment,

the petitioner can avail of a remedy as is permissible in law.

     ( S.G. MEHARE, J. )          ( RAVINDRA V. GHUGE, J. )

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