Yogeshri Bharat Totawar vs The State Of Maharashtra And ...
2021 Latest Caselaw 13293 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                         WRIT PETITION NO. 10227 OF 2021

 Yogeshri Bharat Totawar                                        .. Petitioner

          Versus

 The State of Maharashtra and others                            .. Respondents

 Mr. Pratap V. Jadhavar, Advocate for the Petitioner.
 Mr. P. K. Lakhotiya, AGP for Respondents/State.

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

DATED : 16th September, 2021.

PER COURT:-

. Heard Mr. Jadhavar, learned counsel for the petitioner. The

learned counsel submits that the petitioner has completed the period of

Krushi Sevak and now the petitioner is entitled for the payment in the

pay scale of Krushi Sahayyak. The same is not being paid only on the

ground that validity certificate is not submitted.

2. The learned A.G.P. appears for all respondents and submits that

the vigilance is completed. The copy of the vigilance report is served

upon the petitioner. The petitioner failed to file her say to the vigilance

report.

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3. If the petitioner is not cooperating in expeditious disposal of the

proceeding, then the petitioner would not be entitled for equity.

4. The petitioner shall appear before the committee on 21.09.2021

and file her say to the vigilance report. The committee shall thereafter

endeavour to decide the proceeding by 15.12.2021.

5. Depending upon the judgment that would be delivered by the

committee in the validation proceeding, the employer may take further

steps with regard to the pay scale of the petitioner.

6. Writ petition is disposed of. No costs.

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




 P.S.B.




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