Pankaj Subhash Bhamare vs The State Of Maharashtra And ...
2022 Latest Caselaw 732 Bom

                                      1                  932-990-2022wo

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                             932 WRIT PETITION NO.990 OF 2022

                            PANKAJ SUBHASH BHAMARE
                                     VERSUS
                      THE STATE OF MAHARASHTRA AND OTHERS

Mr S.C. Yeramwar, Advocate for petitioner
Mr S.P. Tiwari, A.G.P. for respondents no.1 and 2


                                      CORAM : S.V. GANGAPURWALA,
                                              SHRIKANT D. KULKARNI, JJ.

                                      DATE     : 19th January, 2022
PER COURT :

1. It is submitted that validation proceeding in respect of the tribe claim

of petitioner is pending with the scrutiny committee, the same is not decided.

2. The learned Counsel for the petitioner submits that the petitioner is

placed on supernumerary post on the basis of the notice issued in the year

2020.

3. Learned Counsel for the petitioner further submits that in the

validation proceeding before the Committee, the final hearing has already taken

place and the matter is reserved for judgment.

4. In light of that, the impugned order is quashed and set aside. The

Committee shall decide the validation proceedings expeditiously, preferably

within one month, as it is contended that the final arguments have already been

advanced and the matter is reserved for judgment.

5. Depending upon the judgment delivered by the Committee, the

parties may take further steps.

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6.             Writ Petition disposed of. No costs.




( SHRIKANT D. KULKARNI, J.)                      ( S.V. GANGAPURWALA, J.)



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