Sevaram Bhopaji Chavan vs Zilla Parishad, Washim Through ...
2021 Latest Caselaw 12130 Bom

 Judgment                                  1                              wp118.20.odt




               IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                         NAGPUR BENCH, NAGPUR.


                           WRIT PETITION NO. 118 OF 2020


 Sevaram Bhopaji Chavan,
 Aged about 54 years, Occupation:
 Service as Jr. Engineer,
 R/o. Akola Naka, Washim,
 Tq.and District : Washim.
                                                               .... PETITIONER.

                                     // VERSUS //

 Zilla Parishad, Washim,
 through its Chief Executive Officer,
 District : Washim.

                                                             .... RESPONDENT.

  ______________________________________________________________
 Shri A.D.Girdekar and Shri A.P.Tathod, Advocates for Petitioner.
 Shri M.L.Vairagade, Advocate for Respondent.
 ______________________________________________________________

                           CORAM :    SUNIL B. SHUKRE AND
                                      ANIL S. KILOR, JJ.

DATED : AUGUST 30, 2021

ORAL JUDGMENT : (Per : Sunil B. Shukre, J.)

1. Heard.

2. RULE. Rule made returnable forthwith. Heard finally by

consent of the learned counsel for the parties.

Judgment 2 wp118.20.odt

3. The petitioner is claiming his up-gradation to the post of

Sectional Engineer and also grant of first benefit of Assured Career

Progressive Scheme on the ground that he has been honourably

acquitted and also exonerated in the Departmental Enquiry that was

held against him. For asserting his such entitlement, the learned

counsel for the petitioner submits that a representation has been made

by the petitioner to the respondent, but the same is still undecided.

4. We are of the view that the purpose of this petition would

stand served if a direction is issued to the respondent for deciding the

representation of the petitioner, in accordance with law.

The petition is partly allowed. The respondent is directed

to decide the representation, dated 07/11/2019, filed by the petitioner,

in accordance with law, at the earliest and in any case, within four

weeks from the date of this order.

Rule accordingly. No costs.

                   ( ANIL S. KILOR, J )          ( SUNIL B. SHUKRE, J.)

 RRaut..