Sanjiv Ramayya Kogurwar vs The State Of Maharashtra Through Its ...
2024 Latest Caselaw 23980 Bom

Bombay High Court

Sanjiv Ramayya Kogurwar vs The State Of Maharashtra Through Its ... on 14 August, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                           950wp8568-24

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

                950 WRIT PETITION NO. 8568 OF 2024

                     SANJIV RAMAYYA KOGURWAR
                                VERSUS
   THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND
                                OTHERS
                                   ...
Mr. Sunil M. Vibhute, Advocate for the Petitioner
Mr. M. M. Nerlikar, Addl.GP for Respondents

               CORAM              :   RAVINDRA V. GHUGE &
                                      Y. G. KHOBRAGADE, JJ.
               DATE               :   14th August, 2024
ORDER:

1. The Petitioner is in employment. He has received the

'Mannervarlu' Scheduled Tribe certificate, on 12.06.1990. His claim was

validated on 15.01.2011. His case was reopened and by the impugned

judgment dated 03.07.2024, his certificate of validation is cancelled and

the claim has been invalidated.

2. The Petitioner tenders an affidavit undertaking dated

13.08.2024, stating therein that he would not seek any increment/

promotion/revised pay fixation/ service benefits, etc., until his claim is

validated by this Court. The said affidavit undertaking is marked as

'X-1' for identification. Based on the same, he prays for protection of

his service.

3. Issue notice to the Respondents, returnable on 18.09.2024.

950wp8568-24

4. The learned AGP waives service of notice on behalf of

Respondent Nos. 1 and 2. Shri Pulkundwar, the learned Advocate

waives service of notice on behalf of Respondent Nos. 3 and 4.

5. The Petitioner has already given a copy of the affidavit

undertaking to the learned Advocate for the Zilla Parishad, in the Court.

6. In view of the affidavit undertaking, we direct the Zilla

Parishad not to terminate the service of the Petitioner until the decision

in this Petition, only for the reason that his claim has been invalidated.

7. All office objections to be removed on or before 3 rd September,

2024, failing which, the Petition would stand dismissed on 4 th

September, 2024 without reference to the Court.

( Y. G. KHOBRAGADE, J. ) ( RAVINDRA V. GHUGE, J. )

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