Bombay High Court
Vijay Janrao Tarale vs Maharashtra State Electricity ... on 2 November, 2020
Author: R.K.Deshpande
Bench: Ravi K. Deshpande
02.11.wp.st.10569.20
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION (st) NO. 10569/2020
(Vijay Janrao Tarale vs. Maharashtra State Electricity Distribution Co.Ltd
and another )
..................................................................... .........................................................
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's order
of directions and Registrar's orders
................................................................................................................................................
Mr. P.R. Parsodkar, Adv. for petitioner
CORAM : DIPANKAR DATTA, C.J.&
R.K.DESHPANDE, J.
DATED : 2nd NOVEMBER, 2020 P. C.
Issue notice for final disposal of the matter, returnable after eight weeks.
Prima facie, it seems that though the petitioner was appointed against a post reserved for Scheduled Tribe category, he was adjusted against the post reserved for Special Backward Class category, by granting the benefit of Government Resolution dated 15 th June, 1995. However now, by the impugned order dated 31 st December 2019, the petitioner was issued temporary appointment order for eleven months by creating supernumerary post, so as to make fresh appointment against the reserved category.
Until further orders, the services of the petitioner shall stand protected.
JUDGE CHIEF JUSTICE sahare