Bombay High Court
Padmin Devidas Shewale vs The State Of Maharashtra And Others on 21 October, 2020
Author: Shrikant D. Kulkarni
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
36 WRIT PETITION NO. 7165 OF 2020
Lahu Eknath Gadamwad .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
Mr. Sunil M. Vibhute, Advocate for the Petitioner.
Mr. S. R. Yadav-Lonikar, AGP for Respondents-State.
AND
37 WRIT PETITION NO. 7166 OF 2020
Padmin Devidas Shewale .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
Mr. Sunil M. Vibhute, Advocate for the Petitioner.
Mrs. V. S. Chaudhary, AGP for Respondents-State.
AND
40 WRIT PETITION NO. 7183 OF 2020
Sayyad Jakeroddin Chhotemiya .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
Mr. Sunil M. Vibhute, Advocate for the Petitioner.
Mr. S. R. Yadav-Lonikar, AGP for Respondents-State.
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATED : 21st OCTOBER, 2020.
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PER COURT:-
. The learned A.G.P. accepts notice for respondents-State.
2. It is submitted that validation proceeding in respect of the tribe claim of the petitioners is pending with the scrutiny committee, the same is not decided. Without issuing notice to the petitioners, the respondents have placed the petitioners on the supernumerary post.
3. As the impugned order is passed without notice to the petitioners, we quash and set aside the impugned order.
4. In case, the respondents want to take action against the petitioners placing the petitioners on supernumerary post or otherwise, then notice shall be issued to the petitioners, calling upon him to show cause. In that event, the petitioners can file reply and bring all the relevant facts to the notice of the respondent-committee.
5. The committee shall decide the validation proceeding expeditiously and preferably within a period of six months.
6. The petitioners shall appear before the committee on 23 rd November, 2020, if the circumstances so permit.
7. Writ petitions are disposed of. No costs.
( SHRIKANT D. KULKARNI ) ( S. V. GANGAPURWALA )
JUDGE JUDGE
P.S.B.
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