Keshav Ukandrao Kusare vs The State Of Maharashtra And ...
2021 Latest Caselaw 15138 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                         WRIT PETITION NO. 11636 OF 2021

 Keshav Ukandrao Kusare                                          .. Petitioner

          Versus

 The State of Maharashtra and others                             .. Respondents

 Mr. Sunil M. Vibhute, Advocate for the Petitioner.
 Mrs. M. A. Deshpande, Addl. G. P. for Respondent Nos. 1 and 2.

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

DATED : 20th October, 2021.

PER COURT:-

. Heard the learned counsel for the petitioner.

2. The learned counsel for the petitioner submits that validation

proceeding is pending since the year 2020. The vigilance is not yet

conducted.

3. The petitioner shall appear before the committee on 25.10.2021.

The committee shall dispose of the proceeding within a period of three

(03) months.

4. The impugned order placing the petitioner under supernumerary

post during pendency of validation proceeding is quashed and set

aside.

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5. The respondents 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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