Khandu Sambhaji Chingurwad vs The State Of Maharashtra And ...
2021 Latest Caselaw 11827 Bom

                                   1                              wp 9318.2021

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

               919 WRIT PETITION NO.9318 OF 2021

             KHANDU SAMBHAJI CHINGURWAD
                        VERSUS
         THE STATE OF MAHARASHTRA AND OTHERS
                          ...
  Advocate for Petitioner: Mr. Thorat Chandrakant R.
    AGP for Respondents/State: Mr. K. N. Lokhande
                          ...

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

                               DATE:    25th AUGUST, 2021

 PER COURT:

 1.       The       learned       Advocate    for      the       petitioner

submits that the validation proceeding is pending

since the year-2015. The same is not yet decided.

The petitioner is not extended the benefit of

Time Bound Promotional Pay Scale.

2. The learned A.G.P. accepts notice for the

respondents and submits that the committee would

decide the proceeding of the petitioner within a

period of three (03) months. The same is pending

for vigilance.

                                     2                                   wp 9318.2021

 3.       The        petitioner         shall     appear            before          the

 committee            on       08.09.2021.      The      committee             shall,

thereafter, decide the said proceeding within a

period of three (03) months as undertaken.

4. Depending upon the Judgment delivered by the

committee, the grievance of the petitioner shall

be considered by the employer.

5. Writ Petition accordingly stands disposed of.

No costs.

[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.]

marathe