Dinkar Bhaskar Koli vs The State Of Maharashtra Thr Its ...
2021 Latest Caselaw 3440 Bom

                                       1                        933-WP-3308-2021.odt



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD


                      933 WRIT PETITION NO.3308 OF 2021

                  DINKAR BHASKAR KOLI
                        VERSUS
 THE STATE OF MAHARASHTRA THR ITS SECRETARY AND OTHERS

                                       ...
              Advocate for Petitioner : Mr. Jaybhay Bibhishan R.
                Addl. GP for Respondents/State: Mr. P. S. Patil
                                          ...
                            CORAM : S. V. GANGAPURWALA &
                                        SHRIKANT D. KULKARNI, JJ.

DATE : 23.02.2021

P.C. :

. The learned counsel for the petitioner submits that validation

proceeding in respect of the tribe claim of the petitioner is pending

with Scrutiny Committee. The same is yet not decided. The employer

is asking for the tribe validity certificate.

2. The learned Addl. Govt. Pleader accepts notice for Respondent

Nos.1 and 2 and submits that the validation proceeding of the

petitioner with the Committee is pending for final hearing and is fixed

on 03.03.2021.

3. The petitioner shall remain present before the Committee on

03.03.2021 and advance the arguments.

2 933-WP-3308-2021.odt

4. The Committee shall thereafter decide the proposal, preferably

within a period of two months.

5. The employer shall not take adverse action against the

petitioner only on the ground that validation proceeding is pending.

The employer can take further course of action depending upon the

judgment that would be delivered by the Committee in the validation

proceedings.

6. Writ petition is disposed of. No costs.

(SHRIKANT D. KULKARNI, J.) (S. V. GANGAPURWALA, J.)

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