Bombay High Court
Nutan Bharat Pawar vs The State Of Maharashtra And Ors on 16 December, 2020
Author: Madhav J. Jamdar
Bench: R. D. Dhanuka, Madhav J. Jamdar
(13) WPST 96697-20
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
Amk
WRIT PETITION (STAMP) NO. 96697 OF 2020
Nutan Bharat Pawar .. Petitioner
Vs.
The State of Maharashtra & Ors. .. Respondents
None for the Petitioner.
Mr. A. P. Vanarase, AGP for Respondent Nos.1 to 4.
Mr. Rohit Sakhadev for Respondent No.5.
CORAM : R. D. DHANUKA &
MADHAV J. JAMDAR, JJ.
DATE : 16th DECEMBER, 2020.
(THROUGH VIDEO CONFERENCE) P. C. :
1. None for the Petitioner when the matter was called for.
2. Learned Counsel for Respondent No.5 however invited our attention to the averments made in paragraph 8 of the affidavit-in-reply filed by his client stating that his client has already issued appointment orders and filled the vacancies of 3 posts in S.T. Category (non-PESA)-
reserved for ladies on or about 10.09.2019. The Petitioner, thus, cannot be considered for appointment in S.T. Category (non-PESA)-reserved for ladies. However, he states that as regards vacancy in S.T. Category (PESA) 44 seats are reserved for ladies, 39 posts are filled and 3 posts are still vacant. The learned Counsel for Respondent No.5 invited our attention to the chart annexed at page 31 of the reply filed by his client. Arjun He states that case of the Petitioner cannot be considered in the S.T. M. Kadam Category since the Petitioner has not submitted Domicile Certificate Digitally for residing in PESA region. Statement is accepted. signed by Arjun M. Kadam Date:
2020.12.18 00:20:06
3. The State Government is directed to file affidavit within one +0530 weeks from today and serve the copy thereof to the Petitioner's 1/2 (13) WPST 96697-20 Advocate as well as learned Counsel appearing for Respondent No.5.
4. Place the matter on board for admission on 05.01.2021.
5. Respondent No.5 is directed to serve this order to the Petitioner's Advocate.
6. This order will be digitally signed by the Private Secretary of this Court. Associate of this Court is permitted to forward the parties copy of this order by e-mail. All concerned to act on digitally signed copy of this order.
[MADHAV J. JAMDAR, J.] [R. D. DHANUKA, J.] 2/2