Dayaram Rajaram Gawali vs The State Of Maharashtra Through ...
2021 Latest Caselaw 16881 Bom

                                     1                               wp 13370.21

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                     WRIT PETITION NO. 13370 OF 2021

          Dayaram Rajaram Gawali                          ..   Petitioner

                   Versus

          The State of Maharashtra and others             ..   Respondents

 Shri C. V. Bodkhe, Advocate h/f R. V. Gore, 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 petitioner is challenging invalidation of his caste claim. The invalidation of caste claim is by the Committee at Amaravati. The basic challenge is to the invalidation.

2. The learned Additional Government Pleader for respondent Nos. 1 and 2 submits that, the matter would be within the realm of this Court at Nagpur. The petitioner is also serving at Buldhana.

3. It is not only a case of placing the petitioner on supernumerary post. The petitioner cannot get protection unless and until orders are passed qua the judgment of the committee.

2 wp 13370.21

4. In the light of that, the writ petition is disposed of with liberty to the petitioner to file the proceeding before appropriate forum. No costs.

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

bsb/Dec. 21