Vilas Ramchandrarao Govindwad vs The State Of Maharashtra And ...
2021 Latest Caselaw 15343 Bom

                                        (1)                                971-wp-11913-2021




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                     WRIT PETITION NO.11913 OF 2021

 VILAS RAMCHANDRARAO GOVINDWAD                                       ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                        ...
 Mr. Chandrakant R. Thorat, Advocate for the
 Petitioner.
 Mr. P. K. Lakhotiya, AGP for Respondents-State.
                                              ...

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

DATED : 26th OCTOBER, 2021.

PER COURT:-

1. The learned counsel submits that, the validation proceeding is pending since the year 2012.

2. Considering the fact that, the validation proceeding is pending with the Committee, we pass following order:

3. The petitioner shall appear before the Committee on 07.12.2021. The Committee shall endeavour to decide the validation proceeding on its own merits, in accordance with law, expeditiously and preferably within a period of six (06) months from the date of appearance of the petitioner. The petitioner shall co-operate in expeditious disposal of the proceeding. The

(2) 971-wp-11913-2021

impugned order is quashed and set aside. The employer may not take adverse action against the petitioner only on the ground that validation proceeding is pending. Of course, the employer may take further course of action depending upon the judgment that may be delivered in the validation proceeding.

4. In the light of the above, the writ petition is disposed of. No costs.

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


 Devendra/October-2021