Sangamsing S/O. Raysing Chhanwal vs Principal Sec. Agri. Dept. Maha. ...
2022 Latest Caselaw 840 Bom

23-WP-3526-2021.odt                             1



        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  NAGPUR BENCH, NAGPUR.

              WRIT PETITION NO. 3526 OF 2021

Sangramsing s/o Raysing Chhanwal,
aged about 56 years, Occ. Service,
R/o Om Shanti Nivas, Kalwaghe Layout,
Tulsi Nagar, Buldana - 443001.
                                                      ...PETITIONER

            Versus

1. The Principal Secretary Agriculture Department
   Maharashtra State and Chairman of Maharashtra
   State Seeds Corporation Limited, Mantralaya,
   Mumbai.

2. Maharashtra State Seeds Corporation Ltd.,
   through its Managing Director, Krushi Nagar,
   Mahabeej Bhavan, Akola.
                                                    ...RESPONDENTS

Mr. A.B. Patil, Advocate for the petitioner.
Mrs. N.P. Mehta, A.G.P. for respondent No.1.
Mr. J.B. Kasat, Advocate for respondent No.2.
                   .....

                        CORAM : A.S. CHANDURKAR AND
                                PUSHPA V. GANEDIWALA, JJ.

DATED : JANUARY 21, 2022.

ORAL JUDGMENT (PER : PUSHPA V. GANEDIWALA, J.) :

Rule. Since limited prayer made in this petition,

rule made returnable forthwith. Heard finally by consent of the

learned counsel for the respective parties.

2. The petitioner is seeking direction to respondent

No.1 to decide the service appeal filed on 16/08/2019 by the

petitioner against the order of punishment dated 03/08/2019

passed by respondent No.2, thereby imposing penalty of

compulsory retirement within a period of two months.

3. It is the grievance of the petitioner that the

aforesaid service appeal is pending for decision with

respondent No.1 since August - 2019.

4. Considering the limited prayer made by the

petitioner, we allow the petition, and direct respondent No.1 -

The Principal Secretary Agriculture Department Maharashtra

State and Chairman of Maharashtra State Seeds Corporation

Limited to decide the aforementioned service appeal of the

petitioner within a period of three months. If respondent No.1

requires presence of the petitioner, notice accordingly be issued

to the petitioner, and the appeal be decided within a period of

three months from the date of first appearance of the petitioner

in accordance with law. After the decision, the same be

conveyed to the petitioner.

5. The Writ Petition stands disposed of.

           (JUDGE)                       (JUDGE)

                            ******

Sumit




                                                   Digitally signed bySUMIT CHETAN
                                                   AGRAWAL
                                                   Signing Date:28.01.2022 15:12