Pallavi Yeshwantrao Bagul vs The Chief Executive Officer And ...
2022 Latest Caselaw 855 Bom

                                     (1)                            927-wp-313-2022




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                         WRIT PETITION NO.313 OF 2022

 PALLAVI YESHWANTRAO BAGUL                                   ..PETITIONER

                  VERSUS

 THE CHIEF EXECUTIVE OFFICER AND OTHERS ..RESPONDENTS
                        ...
 Mr.   A.  S.   Golegaonkar   h/f   Mr.  Madhur                                       A.
 Golegaonkar, Advocate for the Petitioner.
 Mr. P. S. Patil, AGP for Respondents-State.
 Mr. N. N. Desale, Advocate for Respondent No.2.
                                           ...

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

DATED : 21st JANUARY, 2022.

PER COURT:-

1. It is submitted that, the petitioner is working in Zilla Parishad since the year 2009.

2. In case, there is no other impediment, then the salary of the petitioner shall not be withheld only on the ground that, validation proceeding is pending.

3. Further steps be taken by the authorities pursuant to the judgment that would be delivered by the Committee in the validation proceeding.

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


 Devendra/January-2022