Ganraj Satwaji Kolgane vs The State Of Maharashtra And ...
2021 Latest Caselaw 13569 Bom

                                   1                           wp 10424.2021

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

              970 WRIT PETITION NO.10424 OF 2021

                  GANRAJ SATWAJI KOLGANE
                           VERSUS
            THE STATE OF MAHARASHTRA AND OTHERS
                             ...
      Advocate for Petitioner: Mr. Vibhute Sunil M.
       AGP for Respondents/State: Mr. S. G. Karlekar
                             ...

                               CORAM: S. V. GANGAPURWALA &
                                      R. N. LADDHA, JJ.
                               DATE:   21st SEPTEMBER, 2021

 PER COURT:

 1.       The       learned       Advocate    for     the       petitioner

 submits that the petitioner is appointed as Krushi

 Sevak. The petitioner had completed 3 years of

 service. The petitioner is entitled to be granted

 pay scale of Krushi Sahayyak. Only on the ground

 that validity certificate is not submitted, the

 respondents              are    not   considering     petitioner            for

 regularization.


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

 that vigilance is pending.




::: Uploaded on - 23/09/2021                   ::: Downloaded on - 24/09/2021 00:04:15 :::
                                     2                               wp 10424.2021

 3.       Unless vigilance is completed, petitioner may

 not      have       much      role     to   play    in     the      validation

 proceeding.


 4.       In      light        of   that,    we     pass     the       following

 order-

                                        ORDER

I] The petitioner shall appear before the

Scrutiny Committee on 14.10.2021.

II] The Scrutiny Committee shall endeavour to

decide the validation proceeding within a

period of six (06) months from the date of

appearance of the petitioner. The petitioner

shall co-operate in expeditious disposal of

the validation proceeding before the Scrutiny

Committee.

III] The respondents shall take decision

upon the claim of the petitioner for salary

of Krushi Sahayyak on it's own merits.

                                       3                                wp 10424.2021

          IV]               The      petitioner       will      have        to      show

that, he has completed 3 years satisfactory

services and the availability of the post.

V] The claim of the petitioner for pay

scale as may be prescribed shall not be

rejected only on the ground that validation

proceeding is still pending.

VI] The respondents may take further

course of action depending upon the Judgment

that would be delivered by the Scrutiny

Committee in the validation proceeding and

whatever decision would be taken by the

Authority about the claim of the petitioner,

the same would be provisional and subject to

the decision delivered by the Scrutiny

Committee in the validation proceeding.

5. Writ Petition accordingly stands disposed of.

No costs.

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

marathe