Manisha Atul Upasani vs The Nagpur Mahanagarpalika ...
2021 Latest Caselaw 10063 Bom

                                                       WP No.8109/2021
                                       1


                     IN THE HIGH COURT AT BOMBAY
                 APPELLATE SIDE, BENCH AT AURANGABAD

                    937 WRIT PETITION NO.8109 OF 2021

                     MANISHA ATUL UPASANI
                              VERSUS
      THE NAGPUR MAHANAGARPALIKA KARMACHARI SAHAKARI
                   BANK LIMITED AND ANOTHER
                                 ...
            Advocate for Petitioner : Mr. P.R. Parsodkar
          AGP for Respondents/State : Mrs. V.S. Chaudhari
                                 ...

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

DATED : 30/07/2021.

PER COURT :

. The petitioner is placed on the supernumerary post.

The caste claim of the petitioner claiming to be "Dhoba

Scheduled Tribe' is invalidated by the Scrutiny Committee. The

petitioner assailed the said judgment and order by filing Writ

Petition No. 3655/2001. The Nagpur Bench of this Court upheld

the judgment of the Scrutiny Committee invalidating the tribe

claim under it's judgment and order dated 25.11.2003, however,

granted protection in service to the petitioner. Now the

petitioner is placed on supernumerary post.

2. The issue involved in the present matter is no longer

res-integra in view of the judgment of this Court dated 4.5.2021

WP No.8109/2021

in Writ Petition No. 903/2020 with connected writ petitions.

3. Issue notice to the respondents, returnable on

27.8.2021. The learned A.G.P. waives notice for respondent No.

2.

4. Till then the impugned order shall not be operative

qua the petitioner.

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

ssc/