Balaji Venkatrao Pannamwar vs The State Of Maharashtra And ...
2021 Latest Caselaw 12580 Bom

                                                 WP No.5387/21 & Ors.
                                      1


                    IN THE HIGH COURT AT BOMBAY
                 APPELLATE SIDE, BENCH AT AURANGABAD

                    1005 WRIT PETITION NO.5387 OF 2021

                   RAJESH GANGARAM GIREBOINWA
                               VERSUS
                THE STATE OF MAHARASHTRA AD OTHERS
                                    ...
         Advocate for Petitioner : Mr. Chinchole Ghanshyam K.
             Addl. GP for Respondent/State: Mr. P.S. Patil
        Advocate for Respondent 3 & 4 : Mrs. Anjali Bajpai Dube
                                    ...
                    1279 WRIT PETITION NO.8415 OF 2021

                 YOGESHWAR SHRIPAT PARATE
                          VERSUS
      THE STATE OF MAHARASHTRA TR ITS CHIEF EXECUTIVE
                    OFFICER AND OTHERS
                                      ...
               Advocate for Petitioner : Mr. Shankar D Borkute
                Addl. GP for Respondent/State: Mr. P.S. Patil
                                      ...
                  1316 WRIT PETITION NO.9590 OF 2021

                    BALAJI VENKATRAO PANNAMWAR
                               VERSUS
                THE STATE OF MAHARASHTRA AD OTHERS
                                      ...
                  Advocate for Petitioner : Mr. C.R. Thorat
                 Addl. GP for Respondent/State: Mr. P.S. Patil
                                      ...

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

DATED : 03/09/2021.

WP No.5387/21 & Ors.

PER COURT :

. Heard learned counsel for the petitioners.

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

validation proceeding is fixed on 04/10/2021 for hearing.

3. The petitioner shall appear before the Committee on

04/10/2021. The Committee shall dispose of the proceeding

within three months.

4. The impugned orders placing the petitioners under

supernumerary post during pendency of validation proceeding are

quashed and set aside.

5. The respondents may take further course of action

depending upon the judgment that would be delivered by the

Committee in the validation proceedings.

6. Writ petitions are disposed of. No costs.

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

ssc/