Raju Laxman Jonwal vs The State Of Maharashtra And ...
2021 Latest Caselaw 11143 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 8930 OF 2021

 Raju Laxman Jonwal                                              .. Petitioner

          Versus

 The State of Maharashtra and others                             .. Respondents

 Mr. G. K. Chinchole, Advocate for the Petitioner.
 Mr. S. P. Tiwari, AGP for Respondent Nos. 1 to 4.

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

DATED : 17th AUGUST, 2021.

PER COURT:-

. The learned counsel for the petitioner submits that the validation

proceeding is pending since the year 2019. The same is not yet decided.

The employer has issued notice directing the petitioner to submit the

validity certificate within a period of fifteen days or else the services of

the petitioner would be terminated.

2. The learned A.G.P. accepts notice for all respondents.

3. To get the validation proceeding decided within the stipulated

period is not in the hands of the litigant.

4. The petitioner shall appear before the committee on 03.09.2021.

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The committee shall endeavour to decide the proceeding expeditiously

and preferably within a period of six (06) months from the date of

appearance of the petitioner. The petitioner shall co-operate in

expeditious disposal of the proceeding.

5. The impugned notice is quashed and set aside.

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

only on the ground that validation proceeding is pending.

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

the judgment that may be delivered by the committee in the validation

proceeding.

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

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




 P.S.B.




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