Supreme Court - Daily Orders
Santosh Lingam Patwekar vs The State Of Maharashtra on 12 October, 2017
Bench: R. Banumathi, S. Abdul Nazeer
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 16808 OF 2017
(Arising out of S.L.P. (Civil) No.19336/2017)
SANTOSH LINGAM PATWEKAR .. APPELLANT(S)
Versus
THE STATE OF MAHARASHTRA & ORS. .. RESPONDENT(S)
O R D E R
Leave granted.
This appeal arises out of the order dated 29 th June, 2017 passed by the High Court of Judicature at Bombay by which the High Court has directed the Scrutiny Committee to scrutinize and verify the appellant's claim pending before it as expeditiously as possible and within a period of three months from the date of receipt of a copy of the order.
The learned counsel appearing for the appellant has submitted that in similar cases coordinate Benches have passed the order granting protection to the petitioner thereon from the termination and in some cases order of reinstasement also which protection was not extended to the appellant herein. Signature Not Verified Digitally signed by USHA RANI BHARDWAJ Date: 2017.10.14 12:10:52 IST Reason:
The learned counsel appearing for the State of Maharashtra has submitted that the Scrutiny Committee is 2 verifying the appellant's claim and the matter is pending before the Vigilance Cell. We direct the respondent No.2 to complete the enquiry expeditiously preferably within a period two months.
Having regard to the submissions of the learned counsel appearing for the appellant, we set asise the impugned order and remand the matter back to the High Court for consideration of the matter afresh. We make it clear that we have not considered the matter on merits.
The civil appeal is disposed of.
....................J. [R. BANUMATHI] ....................J. [S. ABDUL NAZEER] NEW DELHI, OCTOBER 12, 2017.
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ITEM NO.47 COURT NO.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 19336/2017
(Arising out of impugned final judgment and order dated 29-06-2017 in WP No. 6502/2017 passed by the High Court Of Judicature At Bombay At Aurangabad) SANTOSH LINGAM PATWEKAR Petitioner(s) VERSUS THE STATE OF MAHARASHTRA & ORS. Respondent(s) (FOR ADMISSION and I.R. and IA No.64143/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.64146/2017-EXEMPTION FROM FILING O.T. and IA No.64149/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) Date : 12-10-2017 This petition was called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE S. ABDUL NAZEER For Petitioner(s) Sandeep Sudhakar Deshmukh, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of in terms of the signed order.
(USHA RANI BHARDWAJ) (SNEH LATA SHARMA)
AR CUM PS BRANCH OFFICER
Signed order is placed on the file.