Santosh Bhaurao Putwad vs The State Of Maharashtra And ...
2022 Latest Caselaw 2382 Bom

                                     1              907-wp 3348-2022+.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 3348 OF 2022

 Santosh Bhaurao Putwad                                          .. Petitioner

          Versus

 The State of Maharashtra and others                             .. Respondents

 Mr. G. K. Chinchole, Advocate h/f Mr. Sunil M. Vibhute, Advocate for
 the Petitioner.
 Mr. S. K. Tambe, AGP for Respondents-State.

                                      AND
                          WRIT PETITION NO. 3362 OF 2022

 Ajay Ashruba Bilpe                                              .. Petitioner

          Versus

 The State of Maharashtra and others                             .. Respondents

 Mr. G. K. Chinchole, Advocate h/f Mr. Sunil M. Vibhute, Advocate for
 the Petitioner.
 Mr. K. N. Lokhande, AGP for Respondents-State.

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

                                DATED :   09th MARCH 2022.

 PER COURT:-

 .        The learned counsel for the petitioners submits that in the

 present matters validation proceedings are pending. The employer has

 issued show cause notice to the petitioners to produce validity

 certificate, else adverse action would be taken and the petitioners

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 would be placed on supernumerary post.


 2.       The learned AGP accepts notice for the respondent - State.


 3.       Considering the fact that the validation proceedings are pending

 with the Committee, we pass the following order :-

                                        ORDER

The petitioners shall appear before the Committee on

07.04.2022. The respondent - Committee shall endeavour to decide the

validation proceedings on it's own merits, in accordance with law,

expeditiously and preferably within a period of six (06) months from

the date of appearance of the petitioners. The petitioners shall co-

operate in expeditious disposal of the proceedings. The impugned order

is quashed and set aside. The employer may not take adverse action

against the petitioners only on the ground that the validation

proceedings are pending. Of course, the employer may take further

course of action depending upon the judgment that may be delivered in

the validation proceedings.

4. In the light of above, the writ petitions are disposed of. No costs.

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

 P.S.B.


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