Pravin Uttamrao Kanvale And ... vs State Of Maharashtra, Thr. ...
2023 Latest Caselaw 7333 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               NAGPUR BENCH : NAGPUR
                     WRIT PETITION NO.4320/2023
1.   Pravin Uttamrao Kanvale,
     aged about 42 Yrs., R/o at Post
     Taroda, Tah. Umarkhed,
     District Yavatmal.

2.   Panjab Narayan Dhule,
     aged about 48 Yrs., R/o at Post
     Vidul, Tah. Umarkhed, Yavatmal.

3.   Sandeep Haribhau Hingde,
     R/o at Post Sakhara, Post Kharuj (Bk),
     Tah. Umarkhed, District Yavatmal.

4.   Milind Bhimrao Kalbande,
     R/o at Karkhed Post Deosari,
     Umarkhed, Tah. Umarkhed,
     District Yavatmal.                             ...     Petitioners
       - Versus -
1.   State of Maharashtra,
     through Secretary, Ministry of
     Cooperation, Mantralaya,
     Mumbai-32.

2.   The District Deputy Registrar,
     Cooperative Societies, Yavatmal,
     Dagdi Building, Tahsil Square,
     Yavatmal.

3.   Agricultural Market Produce
     Committee, Umarkhed, through
     its Secretary, Tah. Umarkhed,
     District Yavatmal.                             ...     Respondents




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                -----------------
Mr. P.S. Chawhan, Counsel for the Petitioners.
Ms. N.P. Mehta, Assistant Government Pleader for Respondent Nos.1 & 2.
                ----------------

CORAM: A.S. CHANDURKAR & MRS. VRUSHALI V. JOSHI, JJ.

DATE : 24.7.2023

ORAL JUDGMENT (Per A.S. Chandurkar, J.)

Heard. Rule. Rule made returnable forthwith.

Heard finally by consent of learned counsel for the parties. Ms.

N.P. Mehta, learned Assistant Government Pleader waives notice

for respondent Nos.1 and 2.

2. The petitioners claim to be engaged with Agricultural

Produce Market Committee, Umarkhed for a period of more than

10 years as Labourers. The Market Committee on 9.6.2023

passed Resolution No.2 proposing regularization of the services of

the petitioners on the vacant post of Peon with it. The said

proposal was thereafter forwarded to the Assistant Registrar,

Cooperative Societies, Umarkhed. The Assistant Registrar,

3 wp4320.2023

Cooperative Societies, Umarkhed forwarded the said request to

the District Deputy Registrar on 19.6.2023. It appears that the

said proposal dated 19.6.2023 seeking approval of the District

Deputy Registrar is still pending.

3. In aforesaid facts, interest of justice would be served

by directing the respondent No.2 to consider the proposal dated

19.6.2023 in the matter of regularization of the services of the

petitioners. Since the proposal has been submitted on 19.6.2023

the decision thereon be taken within a period of three weeks from

receipt of copy of this judgment. The proposal be decided in

accordance with law and the decision be communicated to the

petitioners. With these directions the writ petition is disposed of.

Rule accordingly. No costs.

(MRS. VRUSHALI V. JOSHI, J.) (A.S. CHANDURKAR, J.)

Tambaskar.