Ramesh B. Gowari vs State Of Maharashtra Rural Development ... on 19 January, 2021

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Bombay High Court

Ramesh B. Gowari vs State Of Maharashtra Rural Development ... on 19 January, 2021

Author: Riyaz I. Chagla

Bench: K.K.Tated, Riyaz I. Chagla

                                                                           8.26970.19-wp.odt


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Basavraj                              CIVIL APPELLATE SIDE JURISDICTION
G. Patil
Digitally signed by                       WRIT PETITION (ST) NO.26970/2019
Basavraj G. Patil
Date: 2021.01.20
17:48:59 +0530

                           Mr. Ramesh B. Gowari                           ..... Petitioner
             Digitally
             signed by            Vs.
             Basavraj G.
 Basavraj    Patil
 G. Patil    Date:
             2021.01.20    The State of Maharashtra & Ors.                ..... Respondents
             17:51:51
             +0530



                           Mr. Yashodeep Deshmukh a/w. Ms. Vaidehi Deshmukh,
                           Ms.Sonali Pawar, Ms.Kinjal Kanani i/b. Mr.Rahul Thakre for
                           the Petitioner
                           Mr. R. P. Kadam, AGP for the State


                                                       CORAM:      K.K.TATED &
                                                                   RIYAZ I. CHAGLA, JJ.

                                                       DATED :     JANUARY 19, 2021
                           P.C.

                           1      Heard.        By this Petition under Article 226 of the

Constitution of India, the Petitioner challenges the order dated 21.08.2019 passed by Respondent No.2 thereby reverting the Petitioner to the lower post of Sub Administrative Officer from the post of Assistant Administrative Officer.

2 It is the contention of the Petitioner that the Petitioner is working on the post of Assistant Administrative Officer as per order dated 03.12.2013. He submits that Respondent No.2 has passed the impugned order dated 21.08.2019 without giving any notice and/or hearing to the Petitioner. Hence, same is liable to be set aside.

Basavraj G. Patil 1/2

8.26970.19-wp.odt 3 Considering the submissions made by the learned counsel for the Petitioner and though Respondent Nos.2 and 3 are duly served by the advocate for the Petitioner, none appeared for them.

4 Hence, the following order is passed:

a. Issue notice before admission to Respondent Nos.2 and 3, returnable on 22.02.2021.

b. In addition to usual mode of service, the Petitioner is permitted to serve Respondent Nos.2 and 3 a copy of this order along with entire proceedings, either by registered post AD and/ or by hand delivery and file an affidavit of service to that effect on or before 15.02.2021.

c. The learned AGP waives service for Respondent No.1.

       d.      S.O. to 22.02.2021.




(RIYAZ I. CHAGLA, J.)                         (K.K.TATED, J.)




Basavraj G. Patil                                                2/2

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