Naresh Motiram Routulwad vs The State Of Maharashtra And ...
2022 Latest Caselaw 1029 Bom

                                      1                              wp 1365.2022

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

               949 WRIT PETITION NO.1365 OF 2022

                 NARESH MOTIRAM ROUTULWAD
                           VERSUS
            THE STATE OF MAHARASHTRA AND OTHERS
                             ...
      Advocate for Petitioner: Mr. Vibhute Sunil M.
            AGP for Respondents: Mr. A. R. Kale
                             ...

                                      CORAM: S. V. GANGAPURWALA &
                                             S. G. DIGE, JJ.
                                      DATE:     28th JANUARY, 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.




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                                           2                                   wp 1365.2022

 3. Unless vigilance is completed, petitioner may

 not      have       much       role          to    play    in      the      validation

 proceeding.


 4. In the light of that, we pass the following

 order-

                                               ORDER

I] The petitioner shall appear before the Scrutiny Committee on 21.02.2022.

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.

3 wp 1365.2022

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. The Writ Petition accordingly stands disposed

of. No costs.

[S. G. DIGE, J.] [S. V. GANGAPURWALA, J.]

marathe