Bombay High Court
Madhav Devidas Made vs The State Of Maharashtra And Others on 3 March, 2020
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
14&30
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
14 WRIT PETITION NO.3445 OF 2020
GOTIRAM TARACHAND GOREL
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
WITH
30 WRIT PETITION NO.3473 OF 2020
MADHAV DEVIDAS MADE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr Vibhute Sunil M.
AGP for Respondents State: Mrs V N Patil Jadhav
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATE : 3rd March, 2020
ORDER:
1. Learned AGP accepts notice for all the the respondents.
2. It submitted that validation proceeding in respect of the tribe claim of petitioners is pending with the scrutiny committee, the same are not decided.
3. Without issuing notices to petitioners, the respondents have placed petitioner on the supernumerary post.
4. As the impugned action is without notice to petitioners, we quash and set aside the impugned action.
5. In case, respondents want to take action against petitioners of placing petitioner on supernumerary post or otherwise, then notice shall be issued to petitioners giving opportunity to show cause. In that event, petitioner can file reply and bring all the relevant facts to the notice of the Page 1 of 2 ::: Uploaded on - 05/03/2020 ::: Downloaded on - 06/03/2020 00:41:55 ::: 14&30 respondent-Committee.
6. The Committee shall decide the validation proceedings expeditiously and preferably within a period of within six months.
7. The petitioners shall appear before the Committee on 09.03.2020.
8. Writ Petitions accordingly disposed of. No costs. (SHRIKANT D. KULKARNI, J.) (S.V.GANGAPURWALA, J.) JPC Page 2 of 2 ::: Uploaded on - 05/03/2020 ::: Downloaded on - 06/03/2020 00:41:55 :::