Avinash Balasaheb Sakhare vs The Registrar Vasantrao Naik ...
2022 Latest Caselaw 858 Bom

                                    (1)                               929-wp-662-2022




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                         WRIT PETITION NO.662 OF 2022

 AVINASH BALASAHEB SAKHARE                                     ..PETITIONER

                  VERSUS

 THE REGISTRAR VASANTRAO NAIK MARATHWADA AGRICULTURE
 UNIVERSITY                             ..RESPONDENTS
                        ...
 Mr. D. B. Pawar, Advocate for the Petitioner.
 Mr. M. N. Navandar, Advocate for Respondent.
                                          ...

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

DATED : 21st JANUARY, 2022.

PER COURT:-

1. We have heard Mr. Pawar, learned counsel for the petitioner and Mr. Navandar, learned counsel for the respondent.

2. According to the learned counsel for the petitioner, for more than one year the petitioner is placed under suspension. The learned counsel relies on the judgment of the Apex Court in case of Ajay Kumar Choudhary Vs. Union of India through its Secretary and Another reported in (2015) 7 SCC 291 to contend that, suspension cannot be beyond three months.

3. Mr. Navandar, learned counsel for respondent on instructions submits that, within a period of three weeks from today the matter of the

(2) 929-wp-662-2022

petitioner for review of suspension order would be placed before the Committee.

4. In view of the said statement, we dispose of the writ petition. The review committee shall take decision with regard to the suspension of the petitioner within a period of three weeks.

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


 Devendra/January-2022