Sangita Dattatray Patil vs State Of Maharashtra And Another
2021 Latest Caselaw 16742 Bom

                                   1                              wp 13276.2021

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

              957 WRIT PETITION NO.13276 OF 2021

                SANGITA DATTATRAY PATIL
                         VERSUS
            STATE OF MAHARASHTRA AND ANOTHER
                           ...
  Advocate for Petitioner:Mr.Mendadkar Ramchandra K.
       AGP for Respondent No. 1: Mr. P. S. Patil
                           ...

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

                                   DATE:      02nd DECEMBER, 2021

 PER COURT:

 1.       The        caste      claim    of      the     Petitioner             was

invalidated. He filed Writ Petition No. 5 of 2015.

This Court confirmed the invalidation of the caste

claim of the Petitioner, however, granted

protection in service.

2. This Court under it's Judgment and Order

dated 04.05.2021 in Writ Petition No. 903 of 2020

with connected Writ Petitions held that once

protection has been granted by the Court, the

Government Resolution dated 21.12.2019 would not

operate to such an employees.

2 wp 13276.2021

3. In view of that, the impugned order placing

the Petitioner on supernumerary post is quashed

and set aside.

4. Writ Petition accordingly stands disposed of.

No costs.

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

marathe