Anuradha Sayanna Kotpet vs The State Of Maharashtra And ...
2021 Latest Caselaw 16624 Bom

                                         1                               915 wp.13096.21.odt




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                     BENCH AT AURANGABAD.
                     915 WRIT PETITION NO.13096 OF 2021

                       ANURADHA SAYANNA KOTPET
                                VERSUS
                 THE STATE OF MAHARASHTRA AND OTHERS
                                       ...
Advocate for Petitioner : Mr. G. K. Chinchole, h/f Mr. Sunil M. Vibhute.
AGP for Respondent/State: Mr. P. S. Patil.
                                       ...


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

                                  DATE       :   01st December, 2021.

P.C.:

The learned counsel for the petitioner submits that, in the

present matter validation proceedings are pending. The employer has

issued show cause notice to the petitioner to produce validity

certificate, else adverse action would be taken and petitioner would be

placed on supernumerary posts.

2. The learned Assistant Government Pleader accepts notice for

respondents/State.

3. Considering the fact that, the validation proceedings are pending

with the Committee, we pass following order :-

                                                   2                              915 wp.13096.21.odt


                                            O R D ER

The petitioner shall appear before the Committee on 15 th

December, 2021. The respondent-Committee shall endeavour

to decide the validation proceedings on its own merits, in

accordance with law, expeditiously and preferably withing a

period of six (06) months from the date of appearance of the

petitioner. The petitioner shall co-operate in expeditious

disposal of the proceedings. The impugned order is quashed

and set aside. The employer may not take adverse action

against the petitioner only on the ground that the validation

proceedings are pending. Of course, the employer may take

further course of action depending upon the judgment that may

be delivered in the validation proceedings.

4 In light of the above, the writ petition is disposed of. No costs.

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