Gangadhar Hanmanlu Fulanwar vs The State Of Maharashtra And ...
2021 Latest Caselaw 16581 Bom

                                     1             958-wp 13135-2021.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                         WRIT PETITION NO. 13135 OF 2021

 Gangadhar Hanmanlu Fulanwar                                    .. Petitioner

          Versus

 The State of Maharashtra and others                            .. Respondents

 Mr. Sushant C. Yeramwar, Advocate for the Petitioner.
 Mr. P. S. Patil, Addl. G. P. for Respondent Nos. 1 and 2.

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

DATED : 30th November, 2021.

PER COURT:-

. According to the petitioner, the validation proceeding is pending

since the year 2017. The same is not yet decided. The employer has

issued notice directing the petitioner to produce the validity certificate

or else coercive action would be taken.

2. The learned Addl. G. P. accepts notice for respondent Nos. 1

and 2.

3. The petitioner shall appear before the committee on 15.12.2021.

The committee shall thereafter decide the validation proceeding

expeditiously and preferably within a period of six (06) months from

the date of appearance of the petitioner. The petitioner shall co-operate

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in expeditious disposal of the proceeding.

4. The impugned notice issued by the employer is quashed and set

aside.

5. The employer may not take adverse action against the petitioner

only on the ground that validation proceeding is pending. The

employer may take further course of action depending upon the

judgment that would be delivered by the committee in the validation

proceeding.

6. Writ petition is disposed of. No costs.

 ( R. N. LADDHA )                               ( S. V. GANGAPURWALA )
      JUDGE                                               JUDGE




 P.S.B.




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