Santosh Narayan Jinkalwad vs The State Of Maharashtra And ...
2022 Latest Caselaw 336 Bom

                                       1                                  wp 403.2022

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

                 75 WRIT PETITION NO.403 OF 2022

               SANTOSH NARAYAN JINKALWAD
                         VERSUS
          THE STATE OF MAHARASHTRA AND OTHERS
                           ...
                Advocate for Petitioner:
   Mr. Sanket S. Kulkarni h/f. Mr. Karande Mahesh
         AGP for Respondents: Mr. S. K. Tambe
                           ...

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

                                     DATE:      10th JANUARY, 2022

 PER COURT:

 1.       The        learned         Counsel      for       the        Petitioner

 submits           that        the   Petitioner          is      appointed            as

 Kotwal.          The      proposal        seeking     validation            of     the

caste claim is pending with the Committee since

June-2015. The same is not yet decided. The

employer has issued notice to the Petitioner to

submit the validity within 15 days or else the

Petitioner shall stand terminated.

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

Respondents.

                                        2                                        wp 403.2022

 3.       Considering            the       fact       that         the       validation

proceeding in respect of the caste claim of the

Petitioner is pending, we pass the following

order.

4. The Petitioner shall appear before the

Committee on 07.02.2022. The Committee shall,

thereafter, endeavour to decide the proceeding

expeditiously and preferably within a period of

six (06) months from the date of appearance of the

Petitioner.

5. The impugned order is quashed and set aside.

6. The Respondents may take further course of

action depending upon the Judgment that may be

delivered by the Committee in the validation

proceeding.

7. Writ Petition accordingly stands disposed of.

No costs.

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

marathe