Daulat Sitaram Suryawanshi vs The State Of Maharashtra Thr Its ...
2021 Latest Caselaw 8656 Bom

                                            1                                  937 wp.7104.21.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                        BENCH AT AURANGABAD.
                         937 WRIT PETITION NO.7104 OF 2021

                         DOULAT SITARAM SURYAWANSHI
                                   VERSUS
                          THE STATE OF MAHARASHTRA
                      THROUGH ITS SECRETARY AND OTHERS
                                      ...
Advocate for Petitioner : Mr. Panditrao S. Anerao.
AGP for Respondents: Mr. A. R. Kale.
                                      ...

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

                                     DATE       :    30th June, 2021.

P.C.:

.         The learned counsel for petitioner submits that the petitioner is

officiating as Police Patil even today.             The validation proceeding is

pending. Show cause notice is issued to the petitioner to submit the

validity or else his services would be terminated.

2         Issue notice to the Respondents.


3         The learned AGP waives notice for Respondent/State.


4         It appears that the caste claim of the petitioner is referred

recently in March 2021. The petitioner shall appear before the

Committee on 15th July, 2021. The Committee shall endeavour to

decide the proceeding preferably within six months from the date of

appearance of the petitioner before it.

                                                2                                937 wp.7104.21.odt




      5         The respondents shall not take adverse action against the

petitioner only on the ground that the validation proceeding is pending.

6 The respondents may take further course of action depending

upon the judgment that would be delivered by the Committee in

validation proceeding.

7 The writ petition is disposed of. No costs.

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