Sanjiv Sukdeo Thakur vs The State Of Maharashtra Through ...
2021 Latest Caselaw 16880 Bom

                                      1                                wp 13367.21

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                     WRIT PETITION NO. 13367 OF 2021

          Sanjiv Sukdeo Thakur                             ..   Petitioner

                   Versus

          The State of Maharashtra and others              ..   Respondents

 Shri Sushant C. Yeramwar, Advocate for the Petitioner.
 Shri P. S. Patil, Addl.G.P. for Respondent Nos. 1 and 2.

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

DATE : 04TH DECEMBER, 2021.

FINAL ORDER :

. The validation proceeding is pending according to the petitioner. The employer has issued notice to submit the validity within a period of one month or else adverse action would be taken.

2. It is not in the hands of a litigant to get the validation proceeding decided pending before the Committee within a stipulated period. It is submitted that, vigilance has been conducted and the reply is also filed.

3. Considering the above, we pass following order.

4. The petitioner shall appear before the Scrutiny Committee on 16th December, 2021. The Committee shall thereafter

2 wp 13367.21

endeavour to decide the proceeding expeditiously and preferably within a period of four (04) months from the date of appearance of the petitioner.

5. The respondents may not proceed pursuant to the impugned notice till the validation proceeding is decided. Of course, the employer may take further course of action depending upon the judgment that would be delivered by the Committee in the validation proceeding. The writ petition is disposed of. No costs.

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

bsb/Dec.21