Subhash S/O Mahadeoraro ... vs The State Of Maharashtra, Through ...
2022 Latest Caselaw 13210 Bom

WP 378-2020                                   1                      Judgment

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                    NAGPUR BENCH, NAGPUR.
                  WRIT PETITION NO. 378 OF 2020

Subhash s/o Mahadeorao Bhanarkar,
aged about 54 years, Occ. Service,
R/o Golibar Chowk, Near AXIS Bank ATM,
Crodac Road, Nagpur - 440002.
                                                                 PETITIONER
                                .....VERSUS.....
1.   The State of Maharashtra,
     through its Chief Secretary,
     General Administration Department,
     Mantralaya, Mumbai - 32.

2.   Principal Chief Conservator of Forest,
     Van Bhawan, Ramgiri Road,
     Civil Lines, Nagpur.

3.   Joint Commissioner & Vice-Chairman,
     Scheduled Tribe Caste Certificate Scrutiny Committee,
     Adiwasi Vikas Bhavan, Giripeth, Nagpur.
                                                              RESPONDENT S

               Shri S.R. Narnaware, Advocate for the petitioner.
 Shri A.A. Madiwale, Assistant Government Pleader for the respondents/ State.


CORAM : A. S. CHANDURKAR AND ANIL L. PANSARE, JJ.

DATE : 19/12/2022 ORAL JUDGMENT (PER : A.S. CHANDURKAR, J.)

RULE. Rule made returnable forthwith and heard the learned

counsel for the parties.

2. The petitioner was appointed as an Accountant on the post

reserved for the candidates belonging to the Scheduled Tribe category.

On invalidation of his tribe claim, the petitioner approached this Court in WP 378-2020 2 Judgment

Writ Petition No. 5007/2015 raising challenge to the order passed by the

Scrutiny Committee. By the judgment dated 30/11/2015, this Court

protected the services of the petitioner subject to filing the requisite

undertaking. The services of the petitioner were thereafter placed on a

supernumerary post by respondent No.2 on 7/1/2020. Being aggrieved,

the petitioner has challenged the said order.

3. On hearing the learned Counsel for the parties, it is seen that

the aforesaid factual position arising in similar Writ Petitions has been

considered by this Court in Writ Petition No. 375/2020 ( Satish s/o

Yashwant Ninave & Anr. Vs. The State of Maharashtra & Anr.) decided on

3/8/2022. After noticing the judgment of the Aurangabad Bench in Writ

Petition No. 903/2020 (Raja Tukarama Shinde Vs. The State of

Maharashtra & Anr.) decided on 4/5/2021 with connected Writ Petitions,

the order placing the Assistant Teachers on a supernumerary post was set

aside and it was held that they are entitled to continue in service on the

post held by them as Assistant Teacher.

4. We find that in the light of the aforesaid decision, the

petitioner would be entitled to similar relief since he is similarly situated.

Hence, following the ratio of the decision in Raja Tukaram Shinde

(supra), the petitioner is entitled to similar relief. Accordingly, the

following order is passed :

                          WP 378-2020                                3                       Judgment

                         i.         The order dated 7/1/2020 issued by respondent No.2 placing

the petitioner on supernumerary post is set aside. The petitioner is

entitled to continue in employment in terms of the earlier order of

protection granted by this Court in Writ Petition No. 5007/2015.

ii. Rule is made absolute in the aforesaid terms. No costs.

                                    (ANIL L. PANSARE, J.)        (A.S. CHANDURKAR, J.)
                         SUMIT




Digitally signed bySUMIT CHETAN
AGRAWAL
Signing Date:20.12.2022 18:36