Bombay High Court
Anil Pandurang Nalawade vs The State Of Maharashtra And Others on 23 June, 2021
Bench: S. V. Gangapurwala, M. G. Sewlikar
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 6854 OF 2021
Kisanath Aanantrao Pawar .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
Shri Deepak D. Chaudhari, Advocate for the Petitioner.
Shri K. B. Jadhavar, A.G.P. for Respondent No. 1 to 3.
AND
WRIT PETITION NO. 6365 OF 2021
Anil Bhimrao Pawar .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
Shri Deepak D. Chaudhari, Advocate for the Petitioner.
Shri P. S. Patil, Addl.G.P. for Respondent No. 1 to 3.
AND
WRIT PETITION NO. 6855 OF 2021
Jaykumar Kisannath Pawar .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
Shri Deepak D. Chaudhari, Advocate for the Petitioner.
Shri S. P. Tiwari, A.G.P. for Respondent No. 1 to 3.
AND
WRIT PETITION NO. 6856 OF 2021
Anil Pandurang Nalawade .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
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Shri Deepak D. Chaudhari, Advocate for the Petitioner.
Shri P. N. Kutti, A.G.P. for Respondent No. 1 to 3.
CORAM : S. V. GANGAPURWALA AND
M. G. SEWLIKAR, JJ.
DATE : 23RD JUNE, 2021.
FINAL ORDER :
. The learned Additional/Assistant Government Pleader accept notice for all the respondents in respective writ petitions.
2. It is submitted that validation proceedings in respect of the tribe claims of the petitioners are pending. Under the impugned orders, the petitioners are placed on supernumerary post without issuing notices.
3. As the impugned action is without notice to petitioners, we quash and set aside the impugned action.
4. In case, respondents want to take action against petitioners of placing petitioners on supernumerary posts or otherwise, then notices shall be issued to petitioners giving opportunity to show cause. In that event, petitioners can file reply and bring all the relevant facts to the notice of the respondent-Committee.
5. The Committee shall decide the validation proceedings on its own merits, expeditiously and preferably within a period of within six (06) months from the date of appearance of the ::: Uploaded on - 24/06/2021 ::: Downloaded on - 25/06/2021 04:12:01 ::: 3 wp 6854.21 petitioners before the committee.
6. The petitioners shall appear before the Committee on 08 th July, 2021.
4. The writ petitions are disposed of. No costs.
[M. G. SEWLIKAR, J.] [S. V. GANGAPURWALA, J.] bsb/June 21 ::: Uploaded on - 24/06/2021 ::: Downloaded on - 25/06/2021 04:12:01 :::