Sujit Govindrao Mardode vs The State Of Maharashtra And ...
2022 Latest Caselaw 244 Bom

Citation : 2022 Latest Caselaw 244 Bom
Judgement Date : 6 January, 2022

Bombay High Court

Sujit Govindrao Mardode vs The State Of Maharashtra And ... on 6 January, 2022

Bench: S.V. Gangapurwala, S. G. Dige

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                           WRIT PETITION NO. 258 OF 2022

 Sujit Govindrao Mardode                                         .. Petitioner
          Versus
 The State of Maharashtra and others                             .. Respondents

 Mr. Pratap V. Jadhavar, Advocate for the Petitioner.
 Mr. P. S. Patil, Addl. G. P. for Respondent Nos. 1 to 3.

                                CORAM :   S. V. GANGAPURWALA &
                                          S. G. DIGE, JJ.

DATED : 06th JANUARY, 2022.

PER COURT:-

. The learned counsel for the petitioner submits that the validation

proceeding is pending since the year 2013. The same is not yet

decided. The show cause notice is issued by the employer to submit

the validity or else services of the petitioner would be terminated.

2. The learned Addl. G. P. accepts notice for respondent Nos. 1 to 3

and submits that the matter of the petitioner is ready and the same

would be decided within a period of two (02) months from today.

3. The petitioner shall appear before the committee on 01.02.2022.

The committee shall thereafter decide the validation proceeding within

a period of two (02) months from the date of appearance of the

petitioner.


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4. The impugned notice is quashed and set aside.

5. The employer may take further course of action depending upon

the judgment that would be delivered by the committee in the

validation proceeding.

6. Writ petition is disposed of. No costs.

 ( S. G. DIGE )                                 ( S. V. GANGAPURWALA )
    JUDGE                                                 JUDGE




 P.S.B.




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