Rameshwar Uttamrao Tekle vs The State Of Maharashtra Through Its ...
2024 Latest Caselaw 2309 Bom

Bombay High Court

Rameshwar Uttamrao Tekle vs The State Of Maharashtra Through Its ... on 24 January, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                  -1-

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                   930 WRIT PETITION NO. 942 OF 2024

                   PRAVIN DEVRAO TEKLE
                           VERSUS
   THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND
                           OTHERS
                            WITH
              937 WRIT PETITION NO. 950 OF 2024

                 SANDEEP GANGADHAR TEKLE
                           VERSUS
   THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND
                           OTHERS
                            WITH
              940 WRIT PETITION NO. 953 OF 2024

                   DIPAK GANGADHAR TEKLE
                           VERSUS
   THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND
                           OTHERS
                            WITH
              941 WRIT PETITION NO. 954 OF 2024

                RAMESHWAR UTTAMRAO TEKLE
                         VERSUS
   THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND
                         OTHERS

Mr.C.R.Thorat, Advocate for the Petitioners.

Mr.V.M.Chate, AGP for Respondent Nos. 1 to 3 in WP No.942/2024.

Smt.Uma S.Bhosale, AGP for Respondent Nos. 1 and 2 in WP Nos.950/2024, 953/2024.

Mr.S.D.Ghayal, AGP for Respondent Nos. 1 to 5 in WP No.954/2024.

Mr.R.R.Bangar, Advocate for Respondent Nos. 3 to 5 in WP No.950/2024 and 953/2024.

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

DATE : JANUARY 24, 2024

PER COURT :

1. All these Petitioners are identically placed. All claim to be

the blood relatives of each other from the paternal side. All were heard

together in their individual proceedings for seeking validation of their

claims belonging to the Mannervarlu ST category and by a common

judgment dated 04.01.2024, all have suffered invalidation. All are in

employment.

2. The learned Advocate for the Petitioners submits that all

the Petitioners are willing to tender undertaking affidavits in this Court

declaring that they would not claim any pay fixation / wage revision /

increments / promotions / service conditions etc., until their claims are

validated by this Court.

3. Issue notice to the Respondents in all these matters,

returnable on 04.03.2024. The learned AGPs' waive service of notice

on behalf of the respective Respondents in respective Petitions.

4. On the condition of tendering the undertaking affidavits in

this Court and copies being supplied to the employers, on or before

09.02.2024, the services of these Petitioners would be protected until

further orders.

5. All office objections to be removed on or before

22.02.2024, failing which, these Petitions would stand dismissed

without reference to the Court on 23.02.2024.

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