Padma Ambadas Kalane vs The State Of Maharashtra And ...
2021 Latest Caselaw 10138 Bom

                                     1                                  wp 8220.2021

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

                55 WRIT PETITION NO.8220 OF 2021

                   PADMA AMBADAS KALANE
                           VERSUS
            THE STATE OF MAHARASHTRA AND OTHERS
                            ...
      Advocate for Petitioner: Mr. Vibhute Sunil M.
       AGP for Respondents No. 1&2: Mr. S. P. Tiwari
                            ...

                               CORAM: S. V. GANGAPURWALA &
                                      R. N. LADDHA, JJ.

                               DATE:     02nd AUGUST, 2021

 PER COURT:

 1.       The        learned         Counsel      for       the        petitioner

 submits           that        the     proposal       of        the    petitioner

seeking approval to the transfer of the petitioner

from unaided to aided post is pending with

respondent no. 2. The same is not yet decided.

2. The learned A.G.P. accepts notice for

respondents no. 1 and 2.

3. In case, the proposal (Page No. 15), seeking

approval to the transfer of the petitioner from

unaided to aided post is pending with respondent

no. 2, then respondent no. 2 shall decide the same

2 wp 8220.2021

on it's own merits, in accordance with law and

policy, preferably within a period of six (06)

months.

4. The petitioner may refer to the Judgment of

this Court dated 04.07.2019 passed in Writ

Petition No. 1493 of 2018 with connected writ

petitions.

5. Writ Petition is accordingly disposed of. No

costs.

[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.]

marathe