Manoj Laxman Thakur vs The State Of Maharashtra Through ...
2022 Latest Caselaw 2323 Bom

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                                                                            3239.22WP

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                         913 WRIT PETITION NO.3239 OF 2022

                             MANOJ LAXMAN THAKUR
                                     VERSUS
                         STATE OF MAHARASHTRA & OTHERS

                                           ...
                   Advocate for the petitioner : Mr.S.S.Phatale h/f.
                                 Mr.R.K.Mendadkar
                    AGP for Respondent-State : Mr.S.G.Karlekar
                    Advocate for Respondent no.3 : Mr.A.R.Salve
                                          ...

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

DATE : 08.03.2022

P.C. :

1] The validation proceedings is pending. The directions are also sought not to take coercive action against the petitioner till pendency of the validation proceedings.

2] Heard learned counsel for the petitioner, Mr.A.R.Salve, learned counsel for respondent no.3 and learned AGP for the respondent-State.

3] The petitioner shall appear before the Committee on 5th April, 2022. The Committee, thereafter, shall endeavour to decide the said validation proceedings

3239.22WP

expeditiously, preferably within four [4] months from the date of appearance of the petitioner.

4] Till the validation proceeding is pending, the employer shall not take adverse action against the petitioner only on the ground that validation proceeding is pending.

5] The parties may take further steps pursuant to the judgment that would be delivered by the Committee in the validation proceedings.

6] Writ Petition is disposed of. No costs.

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

DDC