Gangasagar Shriram Bhusewad vs The State Of Maharashtra And ...
2021 Latest Caselaw 15565 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                         WRIT PETITION NO. 12099 OF 2021

 Gangasagar Shriram Bhusewad                                    .. Petitioner

          Versus

 The State of Maharashtra and others                            .. Respondents

 Mr. Sunil M. Vibhute, Advocate for the Petitioner.
 Mr. A. R. Kale, AGP for Respondents/State.

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

                               DATED :   28th October, 2021.

 PER COURT:-

 .        The learned Advocate for the petitioner submits that the

 petitioner is appointed as Krushi Sevak. The petitioner had completed 3

 years of service. The petitioner is entitled to be granted pay scale of

 Krushi Sahayyak. Only on the ground that validity certificate is not

 submitted, the respondents are not considering petitioner for

 regularization.


 2.       The learned A.G.P., on instructions, submits that vigilance is

 pending.


 3.       Unless vigilance is completed, petitioner may not have much role

 to play in the validation proceeding.

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 4.       In light of that, we pass the following order-

                                     ORDER

I] The petitioner shall appear before the Scrutiny Committee on

15.11.2021.

II] The Scrutiny Committee shall endeavour to decide the validation

proceeding 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 validation proceeding before the Scrutiny

Committee.

III] The respondents shall take decision upon the claim of the

petitioner for salary of Krushi Sahayyak on it's own merits.

IV] The petitioner will have to show that, he has completed 3 years

satisfactory services and the availability of the post.

V] The claim of the petitioner for pay scale as may be prescribed

shall not be rejected only on the ground that validation proceeding is

still pending.

VI] The respondents may take further course of action depending

upon the Judgment that would be delivered by the Scrutiny Committee

in the validation proceeding and whatever decision would be taken by

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the Authority about the claim of the petitioner, the same would be

provisional and subject to the decision delivered by the Scrutiny

Committee in the validation proceeding.

5. Writ Petition accordingly stands disposed of. No costs.

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




 P.S.B.




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