Rahul Baliram Boinwad vs The State Of Maharashtra Thr Its ...
2021 Latest Caselaw 8779 Bom

Citation : 2021 Latest Caselaw 8779 Bom
Judgement Date : 5 July, 2021

Bombay High Court

Rahul Baliram Boinwad vs The State Of Maharashtra Thr Its ... on 5 July, 2021

Bench: S.V. Gangapurwala, Rajesh Narayandas Laddha

                                            1                                  50 wp.7315.21.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                        BENCH AT AURANGABAD.
                          50 WRIT PETITION NO.7315 OF 2021

                           RAHUL BALIRAM BOINWAD
                                   VERSUS
                          THE STATE OF MAHARASHTRA
                      THROUGH ITS SECRETARY AND OTHERS
                                      ...
Advocate for Petitioner : Mr. Anandsingh Bayas.
AGP for Respondents: Mr. P. G. Borade.
                                   ...


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

                                     DATE       :   05th July, 2021.

P.C.:

.                  The learned counsel submits that the petitioner is in

service with Respondent No.3. The tribe claim of the petitioner is

referred to Respondent No.2 in the year 2013. The same is not yet

decided. Show cause notice is issued by the employer to the

petitioner to produce the validity within seven days or else adverse

action would be taken.

2                  Issue notice to the Respondents.



3                  The learned AGP accepts notice for Respondent/State.



4                  To get the proceeding decided within the stipulated period

is not in the hands of the litigant.





                                                   2                                50 wp.7315.21.odt




      5                  The petitioner shall appear before the Committee on 26 th

July, 2021. The Scrutiny Committee shall endeavour to decide the

said proceeding within six months on its own merits.

6 The impugned show cause notice is quashed and set

aside.

7 The Respondents shall not take adverse action against

the petitioner only on the ground that the validation proceeding is

pending.

8 The employer may take further course of action depending

upon the judgment that would be delivered by the Committee in

validation proceeding.

9 The writ petition is disposed of. No costs.

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