Tejrao Shivaji Shelke vs The State Of Maharashtra And ...
2021 Latest Caselaw 10778 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 8720 OF 2021

 Tejrao Shivaji Shelke                                            .. Petitioner

          Versus

 The State of Maharashtra and others                              .. Respondents

 Mr. D. D. Choudhari, Advocate for the Petitioner.
 Mrs. V. N. Patil-Jadhav, AGP for Respondents/State.

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

DATED : 10th AUGUST, 2021.

PER COURT:-

. We have heard Mr. Choudhari, learned counsel for the petitioner.

2. The learned A.G.P. on instructions submits that the petitioner

may appear before the committee on 30.08.2021 and the committee

would decide the validation proceeding finally within a period of four

(04) weeks thereafter.

3. The said statement is accepted.

4. In view of the said statement, writ petition is disposed of. No

costs.

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5. Depending upon the judgment that would be delivered by the

committee in the validation proceeding, further steps shall be taken by

the employer.

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




 P.S.B.




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