Pandurang Shankarrao Adbalwad vs The State Of Maharashtra Through Its ...
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Bombay High Court

Pandurang Shankarrao Adbalwad vs The State Of Maharashtra Through Its ... on 24 January, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

2024:BHC-AUG:1911-DB




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                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    BENCH AT AURANGABAD

                                    927 WRIT PETITION NO. 939 OF 2024

                             PANDURANG SHANKARRAO ADBALWAD
                                         VERSUS
                   THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND
                                         OTHERS

              Mr.G.K.Chinchole h/f Mr.S.M.Vibhute, Advocate for the Petitioner.
              Smt.V.S.Choudhari, AGP for Respondent Nos. 1 and 2.

( CORAM : RAVINDRA V. GHUGE AND Y.G.KHOBRAGADE, JJ.)

DATE : JANUARY 24, 2024

PER COURT :

1. The Petitioner's claim of belonging to the Mannervarlu ST

category has been invalidated by the impugned judgment of the

Committee dated 03.01.2024. The Petitioner is a retired teacher and is

receiving pension. There are 6 validity holders shown in his genealogy

tree placed at Page No.115 and there are 8 validity holders in the

family. Out of these, Neha d/o Shivaji and Umesh and Yogesh, sons of

Madhav have been granted validity certificates by the High Court.

2. Issue notice to the Respondents, returnable on 04.03.2024.

The learned AGP waives service of notice on behalf of Respondent Nos.

1 and 2.

3. Since the Petitioner is receiving pension regularly, we direct

the Respondents that the payment of his pension shall not be stopped

keeping in view the contention that there are 8 validity holders in the

blood relations on the paternal side.

4. All office objections to be removed on or before

22.02.2024, failing which, the Petition shall stand dismissed on

23.02.2024 without reference to the Court.

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