Bombay High Court
Rajaram Uttreshwar Raut vs The State Of Maharashtra And ... on 2 July, 2021
Bench: S.V. Gangapurwala, Rajesh Narayandas Laddha
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
969 WRIT PETITION NO.7217 OF 2021
DADA BABU KOLI
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Petitioner: Mr. Jadhavar Pratap V.
AGP for Respondent No. 1: Mr. K. N. Lokhande
Advocate for Respondent No.2: Mr. D. S. Bagul
...
970 WRIT PETITION NO.7218 OF 2021
VILAS TRIMBAK RAUT
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Petitioner: Mr. Jadhavar Pratap V.
AGP for Respondent No. 1: Mr. P. K. Lakhotiya
Advocate for Respondent No.2: Mr. D. S. Bagul
...
971 WRIT PETITION NO.7219 OF 2021
RAJARAM UTTRESHWAR RAUT
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Petitioner: Mr. Jadhavar Pratap V.
AGP for Respondent No. 1: Mr. P. G. Borade
Advocate for Respondent No.2: Mr. D. S. Bagul
...
972 WRIT PETITION NO.7220 OF 2021
ANANT BHAGWAT KALE
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Petitioner: Mr. Jadhavar Pratap V.
AGP for Respondent No. 1: Mr. P. G. Borade
Advocate for Respondent No.2: Mr. D. S. Bagul
...
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973 WRIT PETITION NO.7221 OF 2021
BHIMA PANDURANG KHOT
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Petitioner: Mr. Jadhavar Pratap V.
AGP for Respondent No. 1: Mr. P. S. Patil
Advocate for Respondent No.2: Mr. D. S. Bagul
...
974 WRIT PETITION NO.7222 OF 2021
KERBA DASHRATH KOLI
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Petitioner: Mr. Jadhavar Pratap V.
AGP for Respondent No. 1: Mrs. M. A. Deshpande
Advocate for Respondent No.2: Mr. D. S. Bagul
...
CORAM: S. V. GANGAPURWALA &
R. N. LADDHA, JJ.
DATE: 02nd JULY, 2021
PER COURT:
1. Mr. Jadhavar, learned Counsel for the
petitioners submits that in all these cases tribe
claims of the petitioners were invalidated. The
petitioners had filed writ petitions before this
Court. This Court confirmed the invalidation,
however, granted protection in service.
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2. The learned Counsel for the petitioners
further submits that, now, the petitioners are
placed on supernumerary posts by respondent no. 2.
3. Mr. Bagul, learned Counsel appears for
respondent no. 2 and submits that as the tribe
certificates of the petitioners are invalidated
they are rightly placed on the supernumerary
posts; as per the policy of the State Government.
4. We have also heard the learned Additional /
Assistant Government Pleaders for the State.
5. The issue is no longer res-integra. 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 if the
protection has been granted by this Court, the
same has become final then it would not be open
for the respondent now to place the petitioners on
the supernumerary posts.
6. In light of the above and for the reasons
recorded in the Judgment and Order
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dated 04.05.2021 passed in Writ Petition No. 903
of 2020 with connected writ petitions, we follow
the same course.
7. In the light of above, the Government
Resolution dated 21.12.2019 shall be read in a
manner not to include the employees whose tribe
claims are invalidated, but are granted protection
in employment under the judgments/orders of this
Court and the said judgments/orders have attained
finality.
8. In view of the aforesaid, the impugned
communications placing the petitioners on
supernumerary posts are quashed and set aside.
9. Writ Petitions are accordingly disposed of.
No costs.
[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.]
marathe
