Rekha Gangadhar Puthewad vs The State Of Maharashtra And ...
2021 Latest Caselaw 12463 Bom

                                      1                             wp 9735.21

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                      WRIT PETITION NO. 9735 OF 2021

          Rekha Gangadhar Puthewad                     ..   Petitioner

                   Versus

          The State of Maharashtra and others          ..   Respondents

 Shri Chandrakant R. Thorat, Advocate for the Petitioner.
 Shri S. K. Tambe, A.G.P. for All Respondents.

                           CORAM :    S. V. GANGAPURWALA AND
                                      R. N. LADDHA, JJ.
                               DATE : 02ND SEPTEMBER, 2021.

 FINAL ORDER :

 .        The petitioner seeks directions to decide her caste claim
 and also challenges the show cause notice issued by the employer
 directing the petitioner to produce the validity certificate
 otherwise action would be taken against him.


 2.       The learned Assistant Government Pleader accepts the
 notice for all respondents/State.


 3.       It appears that upon the appointment of the petitioner the
 proposal has been forwarded in the year 2021 for deciding the
 caste claim of the petitioner. On 16/03/2021 the employer has
 issued show cause notice to the petitioner.


 4.       It is not in the hands of the litigant to decide the




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 proceeding within a stipulated time. It is submitted by the
 learned counsel for the petitioner that vigilance is also not yet
 conducted.


 5.       In light of that, we pass the following order.


                                  ORDER

(I) The petitioner shall appear before the Scrutiny Committee on 16.092021. The Committee shall endeavour to decide the validation proceeding expeditiously preferably within a period of six (06) months from the date of appearance of the petitioner.

(iii) The respondent-employer shall not take adverse action against the petitioner only on the ground that validation proceeding is pending.

(iii) The respondent may take further course of action depending upon the judgment that would be delivered by the Committee in the validation proceeding.

6. The writ petition is disposed of. No costs.

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

bsb/Sept.21