Haridas Bajirao Sonavane vs The State Of Maharashtra Through ...
2021 Latest Caselaw 11706 Bom

                                       .. 1 ..

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                         956 Writ Petition No.9290 Of 2021

Haridas Bajirao Sonavane                                     .. Petitioner
          Versus
The State of Maharashtra
Through Its Secretary and Others                             .. Respondents
                                      ...
              Mr Pratap V. Jadhavar, Advocate for the Petitioner
              Mr S.G. Karlekar, AGP for the Respondents - State
                                      ...

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

                                      DATE       :    24-08-2021

PER COURT : -

 1.       The learned Counsel for the petitioner submits that the

 validation proceeding is pending since October - 2019. The employer

 has issued notice directing the petitioner to produce the validity or

 else adverse action would be taken.


 2.       The learned AGP accepts notice for all the respondents.


 3.       In view of the fact that the validation proceeding is still

 pending, we pass the following order.

                                      ORDER

(i) The impugned notice is quashed and set aside.

(ii) The petitioner shall appear before the Respondent - Committee Gajanan

.. 2 ..

on 15-09-2021.

(iii) The Committee shall thereafter endeavour to decide the

proceeding within six months.

(iv) The petitioner shall co-operate in expeditious disposal of the

proceeding.

(v) The employer may not take adverse action against the

petitioner only on the ground that the validation proceeding is

pending.

(vi) The employer may take further course of action depending

upon the judgment that would be delivered by the Committee in the

validation proceeding.

4. Writ Petition is accordingly disposed of. No costs.

       [ R.N. LADDHA ]                        [ S. V. GANGAPURWALA ]
           JUDGE                                       JUDGE
                                      ...




Gajanan