Ravindra Vasant Thakur vs Scheduled Tribe Certificate ...
2021 Latest Caselaw 10986 Bom

                                    (1)                                  996-wp-8830-201




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                  996 WRIT PETITION NO.8830 OF 2021

 RAVINDRA VASANT THAKUR                                           ..PETITIONER

                  VERSUS

 SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE
 THROUGH ITS MEMBER SECRETARY AND ANOTHER
                                     ..RESPONDENTS
                        ...
 Mr. Umesh Gite h/f Mr. Mahesh S. Deshmukh, Advocate
 for the Petitioner.
 Mr. K. N. Lokhande, AGP for Respondents-State.
                                          ...

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

DATED : 12th AUGUST, 2021.

PER COURT:-

1. Heard learned counsel for petitioner and learned A.G.P.

2. The validation proceeding is pending. The vigilance is conducted. The petitioner has not filed say to the vigilance report on the ground of ill-health.

3. The petitioner shall appear before the Committee on 31.08.2021 and file say to the vigilance report.

4. The Committee shall thereafter, decide the validation proceeding on its own merits, in accordance with law and preferably within a period

(2) 996-wp-8830-201

of four (04) months from the date of filing of say to the vigilance report.

5. Depending upon the judgment that would be delivered by the Committee in the validation proceeding, the employer may take further steps.

6. Writ Petition is disposed of. No costs.

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


 Devendra/August-2021