Gangaprasad Dileep Chiwale vs The State Of Maharashtra Through ...
2021 Latest Caselaw 13921 Bom

                                   1                               wp 10728.2021

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

               54 WRIT PETITION NO.10728 OF 2021

              GANGAPRASAD DILEEP CHIWALE
                         VERSUS
               THE STATE OF MAHARASHTRA
           THROUGH ITS SECRETARY AND OTHERS
                           ...
   Advocate for Petitioner: Mr. Anerao Panditrao S
        AGP for Respondents: Mr. K. N. Lokhande
                           ...

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

                                   DATE:        27th SEPTEMBER, 2021

 PER COURT:

 1.       The       learned        Advocate      for      the       petitioner

submits that validation proceeding is pending. The

same is pending with the Scrutiny Committee. The

employer has issued the notice to submit the

validity certificate or else adverse action would

be taken.

2. The learned A.G.P. accepts notice for the

respondents.

3. The petitioner shall appear before the

Scrutiny Committee on 25.10.2021 and co-operate in

2 wp 10728.2021

expeditious disposal of the validation proceeding.

The Scrutiny Committee shall dispose of the

validation proceeding preferably within a period

of six (06) months.

4. The impugned notice is quashed and set aside.

5. The employer shall not take adverse action

against the petitioner only on the ground that

validation proceeding is pending. The employer may

take further course of action depending upon the

Judgment that will be delivered by the Scrutiny

Committee in the validation proceeding.

6. Writ Petition is disposed of. No costs.

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

marathe