Sunita Vitthal Almod vs The State Of Maharashtra Through Its ...
2024 Latest Caselaw 6970 Bom

Bombay High Court

Sunita Vitthal Almod vs The State Of Maharashtra Through Its ... on 4 March, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                          40, 41, 46, 57.odt



      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

            WRIT PETITION NO. 2413 OF 2024

               Saraswati Chinanna Almod
                        VERSUS
         The State Of Maharashtra Through Its
            Principal Secretary And Others

                          AND
            WRIT PETITION NO. 2414 OF 2024

                 Balaji Chinanna Almod
                         VERSUS
         The State Of Maharashtra Through Its
            Principal Secretary And Others

                          AND
            WRIT PETITION NO. 2433 OF 2024

                 Maroti Chinanna Almod
                         VERSUS
         The State Of Maharashtra Through Its
            Principal Secretary And Others

                          AND
            WRIT PETITION NO. 2448 OF 2024

                  Sunita Vitthal Almod
                         VERSUS
            The State Of Maharashtra Through
           Its Principal Secretary And Others
                           ...

Mr. C. R. Thorat, Advocate for the Petitioner Mr. S. K. Tambe, Mr. P. K. Lakhotiya, Mr. S. B. Narwade, AGPs for Respondents - State ...

                         CORAM   : RAVINDRA V. GHUGE &
                                   R. M. JOSHI, JJ
                         DATE    : MARCH 04, 2024





                                                             40, 41, 46, 57.odt



PER COURT :

1. The first three Petitioners namely, Saraswati,

Balaji and Maruti are siblings. The fourth Petitioner

Sunita claims to be a cousin relative. All four have

suffered a common impugned judgment dated 13.02.2024,

by which it has been concluded that they did not belong

to the Mannerwarlu Scheduled Tribe category.

2. All the Petitioners are in Government

services. All make a statement that they would tender

affidavits/undertakings declaring that they would not

seek increments, pay revision, pay fixation, promotion,

service benefits etc., until their claims are

validated. On the basis of such affidavits/undertaking,

they pray for protection of their services.

3. Issue notice to the Respondents, returnable on

02nd April, 2024. The learned AGP waives service of

notice on behalf of all the Respondents.

4. On the condition that each of the Petitioners

would tender an affidavit/undertaking, as noted above,

within 15 days with their respective employers and in

this Court as well, we direct their respective

40, 41, 46, 57.odt

employers not to terminate their services only for the

reason that their claims have been invalidated.

5. All office objections to be removed on or

before 26.03.2024, failing which, the Petition shall be

dismissed without further reference to the Court on

27.03.2024.

(R. M. JOSHI, J) (RAVINDRA V. GHUGE, J) Malani