Manisha Mansaram Koli vs The State Of Maharashtra And ...
2022 Latest Caselaw 340 Bom

                                     1                                 wp 408.2022

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

                 80 WRIT PETITION NO.408 OF 2022

                MANISHA MANSARAM KOLI
                        VERSUS
         THE STATE OF MAHARASHTRA AND OTHERS
                          ...
   Advocate for Petitioner: Mr. Jadhavar Pratap V.
      AGP for Respondents/State: Mr. P. S. Patil
                          ...

                                    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 Krushi

 Sevak. The Petitioner had completed three 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 the Petitioner for

 regularisation.


 2.                The         learned   A.G.P.,      on      instructions,

 submits that vigilance is pending.




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 3.                Unless        vigilance         is      completed,             the

 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 08.02.2022.

[II] The 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

validation proceeding before the 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         three            years





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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 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. In view of the above, the Writ Petition

is disposed of. No costs.

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

marathe