Bombay High Court
Ajay Panditrao Thakur vs State Of Maharashtra Thr. Secretary ... on 28 April, 2023
Author: Sandeep V. Marne
Bench: S. V. Gangapurwala, Sandeep V. Marne
24-WP-4377-2021
Pdp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 4377 OF 2021
PRAVIN Ajay Panditrao Thakur .. Petitioner
DASHARATH
PANDIT
Digitally signed by
PRAVIN DASHARATH
PANDIT
Versus
Date: 2023.04.29
11:56:58 +0530
State of Maharashtra & Ors. .. Respondents
Mr. R. K. Mendadkar for petitioner.
Mr. B. V. Samant, AGP for respondent nos.1 to 3.
Mr. Lancy D'Souza a/w Ms. Deepika Agarwal i/by V. M. Parkar
for respondent nos.4 and 6.
CORAM: S. V. GANGAPURWALA, ACTING CJ. &
SANDEEP V. MARNE, J.
DATE: APRIL 28, 2023
P.C.:
1. The caste claim is invalidated.
2. In the judgment of the Scrutiny Committee there is reference to the petitioner producing false validity certificate. The employer has conducted departmental inquiry and found the petitioner guilty for producing false validity certificate.
3. Place the matter for admission on 5th July, 2023.
4. The learned counsel for the petitioner seeks leave to file rejoinder. The leave, as prayed for, is granted.
(SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE) 1 ::: Uploaded on - 29/04/2023 ::: Downloaded on - 29/04/2023 15:17:06 :::