Swati Venkatrao Baste vs The State Of Maharashtra And ...
2022 Latest Caselaw 1887 Bom

                                     (1)                                930-wp-2735-2022



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD
                        WRIT PETITION NO.2735 OF 2022

 SWATI VENKATRAO BASTE                                           ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS                             ..RESPONDENTS
                        ...
 Mr. Sunil M. Vibhute, Advocate for the Petitioner.
 Mr. A. S. Shinde, AGP for Respondents-State.
                                           ...
                                 CORAM : S. V. GANGAPURWALA &
                                         S. G. DIGE, JJ.
                                 DATED : 24th FEBRUARY, 2022.
 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.

 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 23.03.2022.

                                        (2)                             930-wp-2735-2022



 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.

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.

   (S. G. DIGE)                                      (S. V. GANGAPURWALA)
          JUDGE                                              JUDGE
 Devendra/February-2022