Haridas S/O. Mahadeorao Deshmukh vs State Of Maharashtra, Through Its ...
2021 Latest Caselaw 12616 Bom

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                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                NAGPUR BENCH AT NAGPUR

                            WRIT PETITION NO. 3317 OF 2021
         (HARIDAS MAHADEORAO DESHMUKH...VS..STATE OF MAH. THR. GAD & OTH.)

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Office Notes, Office Memoranda of Coram,                              Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                            Shri Sumit G. Joshi, Advocate for Petitioner.
                            Ms N.P.Mehta, A.G.P. for Respondent Nos.1 & 4.


                                         CORAM : SUNIL B. SHUKRE AND
                                                 ANIL S. KILOR, JJ.

DATED : SEPTEMBER 03, 2021.

1. Heard.

2. The contention of the petitioner is that since the services of the petitioner were protected prior to 15/06/1995, as per Government Resolution dated 15/06/1995, on account of invalidation of the Tribe Claim of the petitioner, the petitioner had claimed himself to be belonging to "Koli Mahadeo" (Scheduled Tribes), the petitioner obtained Caste Validity Certificate of he belonging to "Koli" (Special Backward Class Category), which categorization has also been accepted by the college of the petitioner and therefore, the impugned order dated 04/01/2021 now putting the petitioner on supernumerary post is illegal. The learned counsel for the petitioner places reliance upon the view taken by the Co-ordinate Bench of this Court at Aurangabad in Writ Petition No.903 of 2020 (Raja Tukaram Shinde..vs..State of Mah. & anr. ) and other

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connected mattes, in judgment and order, dated 04/05/2021.

3. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.

4. Ms N.P.Mehta, learned A.G.P. waives service of notice for the respondent Nos. 1 and 4.

5. Meanwhile, no coercive steps be taken against the petitioner, until further orders.

(ANIL S.KILOR,J) (SUNIL B. SHUKRE,J) RRaut..