Bombay High Court
Arvind Digambar Bainwad vs The State Of Maharashtra And Others on 15 January, 2020
Author: Mangesh S. Patil
Bench: S. V. Gangapurwala, Mangesh S. Patil
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
908 WRIT PETITION NO. 884 OF 2020
ARVIND DIGAMBAR BAINWAD
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
Advocate for Petitioner : Mr. S.M. Vibhute.
AGP for Respondents : Mr. S.P. Tiwari.
909 WRIT PETITION NO. 885 OF 2020
SANTOSH BHAURAO PUTWAD
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
Advocate for Petitioner : Mr. S.M. Vibhute.
AGP for Respondent No. 1 : Mr. S.B. Narwade
912 WRIT PETITION NO. 888 OF 2020
SHRIKRUSHNA BHOJU THAKUR
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
Advocate for Petitioner : Mr. M.V. Salunke.
AGP for Respondents : Mr. S.G. Karhalekar.
917 WRIT PETITION NO. 893 OF 2020
SANDEEP BHIMRAO SAPKAL
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
Advocate for Petitioners : Mr. S.M. Vibhute.
AGP for Respondent Nos. 1 to 3 : Mr. S.B. Narwade.
Advocate for Respondent No. 4 : Mr. V.M. Chate.
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938 WRIT PETITION NO. 915 OF 2020
CHANDRAKANT PANDURANG WADULWAD
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
Advocate for Petitioners : Mr. S.M. Vibhute.
AGP for Respondents : Mr. S.G. Karhalekar.
948 WRIT PETITION NO. 930 OF 2020
SAINATH DIGAMBAR BAINWAD
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
Advocate for Petitioners : Mr. S.M. Vibhute.
AGP for Respondents : Mr. V.M. Kagne.
965 WRIT PETITION NO. 951 OF 2020
DATTATRAY RAJENDRA PANDHARE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
Advocate for Petitioners : Mr. S.M. Vibhute.
AGP for Respondents : Mr. V.M. Kagne.
CORAM : S. V. GANGAPURWALA &
MANGESH S. PATIL, JJ.
DATED : 15.01.2020. PER COURT : . It submitted that validation proceedings in respect of the tribe
claim of petitioners are pending with the scrutiny committee, the same are not decided.
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2. Without issuing notices to petitioners, the respondents have placed petitioners on the supernumerary posts. In Writ Petition No.312/2020 the proposal has been submitted for the validation to the Committee on 26.06.2013, well within the time as contemplated under the Circular dated 30.07.2013.
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 surplus or otherwise, then notice 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 expeditiously and preferably within a period of six months.
6. The petitioners shall appear before the Committee on 29.01.2020.
7. Writ Petitions accordingly disposed of. No costs. ( MANGESH S. PATIL, J. ) ( S. V. GANGAPURWALA, J. ) S.P.C. ::: Uploaded on - 17/01/2020 ::: Downloaded on - 17/01/2020 23:31:30 :::