Vinayak Rangnath Nikam vs The State Of Maharashtra And ...
2021 Latest Caselaw 11188 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 8936 OF 2021

 Vinayak Rangnath Nikam                                          .. Petitioner

          Versus

 The State of Maharashtra and another                            .. Respondents

 Mr. G. K. Chinchole, Advocate h/f Mr. Sunil M. Vibhute, Advocate for
 the Petitioner.
 Mr. S. G. Karlekar, AGP for Respondent No. 1.

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

DATED : 17th AUGUST, 2021.

PER COURT:-

. The learned counsel for the petitioner submits that the tribe

claim of the petitioner was invalidated. This Court also confirmed the

judgment and order of the scrutiny committee, however, directed the

employer that if the vacancy of Special Backward Class (S.B.C.) is

available, then the petitioner may submit his claim from S.B.C. The

petitioner submitted the caste certificate of S.B.C. and also the validity

certificate. The petitioner was reinstated and is considered from SBC.

Now, the petitioner is placed on supernumerary post.

2. Issue notice to the respondents, returnable on 03.09.2021. The

learned A.G.P. waives notice for respondent No. 1. Humdast allowed.

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3. Till then, the impugned order may not be operative against the

petitioner.

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




 P.S.B.




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