Vaishan Anant Khanderkar vs State Of Maharashtra And Another
2021 Latest Caselaw 16745 Bom

                                  1                              wp 13257.2021

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

              938 WRIT PETITION NO.13257 OF 2021

                VAISHAN ANANT KHANDERKAR
                         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. 2508 of

1994. 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 13257.2021

3. In view of that, the impugned orders placing

the Petitioner on supernumerary post are quashed

and set aside.

4. Writ Petition accordingly stands disposed of.

No costs.

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

marathe