Lalit S/O Yashwantrao Raut vs The State Of Maharashtra, Thr. ...
2022 Latest Caselaw 9601 Bom

                                    1                   wp5840.2022

     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               NAGPUR BENCH : NAGPUR

               WRIT PETITION NO.5840/2022

Mr. Lalit S/o Yashwantrao Raut,
aged 48 Yrs., Occ. Service,
R/o Plot No.10, Vidarbha Nagar
Vikas Society, Somalwada, Nagpur.              ...    Petitioner
      - Versus -
1.   State of Maharashtra,
     through its Secretary Urban Development
     Department, Mantralaya, Mumbai-32.

2.   Nagpur Improvement Trust,
     Sadar, Nagpur, through its Chairman.

3.   The General Manager,
     Nagpur Improvement Trust,
     Sadar, Nagpur.

4.   The Executive Officer,
     Nagpur Improvement Trust,
     Sadar, Nagpur.

5.   The Establishment Officer,
     Nagpur Improvement Trust,
     Sadar, Nagpur.                            ...   Respondents
            -----------------
     Mr. Akshay A. Naik, Advocate for the petitioner.
     Mr. N.P. Mehta, Assistant Government Pleader for
     respondent No.1.
     Mr. G.A. Kunte, Advocate for respondent No5.
            ----------------
                                       2                    wp5840.2022



            CORAM : SUNIL B. SHUKRE AND
                    G.A. SANAP, JJ.

DATE : 21.9.2022

ORAL JUDGMENT (Per Sunil B. Shukre, J.)

Heard Mr. Akshay A. Naik, learned counsel for the

petitioner, Ms. N.P. Mehta, learned Assistant Government

Pleader for respondent No.1 and Mr. G.A. Kunte, learned counsel

for respondent No.5, both of whom appear by waiving notice.

2. Heard. Rule. Rule made returnable forthwith.

Heard finally consent of learned counsel for the parties.

3. Considering the alternate prayer made in this

petition, this petition is taken up for final disposal forthwith.

4. We find that the representation / objection of the

petitioner regarding preparation of seniority list which he states to

be incorrect is pending since November 2021 before the

Departmental Promotion Committee (for short "D.P.C.) and as 3 wp5840.2022

informed by the learned counsel for the petitioner meeting of the

D.P.C. is to be held on 27.9.2022. Considering the long

pendency of the representation / objection of the petitioner before

D.P.C. it would be in the fitness of things that the representation /

objection of the petitioner is decided expeditiously by putting the

same on fast track by respondent No.2.

5. We, therefore, direct respondent No.2 to decide the

representation / objection of the petitioner dated 10.11.2021,

which is stated to be reiterated in representation dated 27.7.2022

at the earliest and in any case, latest by 26.9.2022 before the

meeting of D.P.C. is held, in accordance with law.

6. Rule is made absolute in the above terms. No costs.

7. Steno copy of the judgment be furnished to the

learned counsel for the parties.

                                (G.A. SANAP, J.)                  (SUNIL B. SHUKRE, J.)
                        Tambaskar.
Signed By:NILESH VILASRAO
TAMBASKAR
Private Secretary
Date:21.09.2022 18:52