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Prasram Sakharam Sonwane vs The State Of Maharashtra Through ...
2021 Latest Caselaw 13085 Bom

Citation : 2021 Latest Caselaw 13085 Bom
Judgement Date : 14 September, 2021

Bombay High Court
Prasram Sakharam Sonwane vs The State Of Maharashtra Through ... on 14 September, 2021
Bench: S.V. Gangapurwala, R. N. Laddha
                                     (1)                               25-wp-10114-2021




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                  25 WRIT PETITION NO.10114 OF 2021

 PRASRAM SAKHARAM SONWANE                                       ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA THROUGH SECRETARY AND
 OTHERS                               ..RESPONDENTS
                        ...
 Mr.   Deepak  D.   Chaudhari,   Advocate   for   the
 Petitioner.
 Ms. R. P. Gour, AGP for Respondents-State.
                                           ...

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

DATED : 14th SEPTEMBER, 2021.

PER COURT:-

1. The learned counsel for the petitioner submits that, validation proceeding is pending. The vigilance is also conducted. The vigilance report is served upon the petitioner. The employer has issued notice directing to produce validity or else action would be taken.

2. The learned A.G.P. accepts notice for respondent nos.1 to 3.

3. The petitioner shall appear before the Committee on 21.09.2021 and shall file his reply to the vigilance report on the said date. The Committee shall thereafter, decide the proceeding on or before 30.11.2021. In case, the petitioner

(2) 25-wp-10114-2021

does not cooperate with the proceeding before the Scrutiny Committee, then the Scrutiny Committee is at liberty to proceed ahead and decide the proceeding.

4. In case, the petitioner is still in service, then respondents/employer shall not take adverse action against the petitioner only on the ground that validation proceeding is pending.

5. The respondents are entitled to take further course of action depending upon the judgment that would be delivered by the Committee in the validation proceeding.

6. Writ Petition is disposed of. No costs.



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


 Devendra/September-2021





 

 
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