Ganesh Shenfadrao Sureshe And ... vs State Of Maha. Thr. Principal ...
2021 Latest Caselaw 16798 Bom

                                                                                           1                                               W.P.No.4910.2021

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                                               WRIT PETITION NO. 4910 OF 2021

                                                Ganesh Shenfadrao Surushe and Ors.,
                                                               ..VS..
                                                   State of Maharashtra and Anr.,
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                               Shri R. B. Dhore, Advocate for petitioners.
                                               Shri K. L. Dharmadhikari, A.G.P. for respondent No.1.


                                                             CORAM : SUNIL B. SHUKRE AND
                                                                     ANIL L. PANSARE, JJ.

DATED : 03.12.2021

1. Heard.

2. The grievance of the petitioner is that after of the first round of litigation was over with the petition of the petitioners having been partly allowed in their favour as per the judgment of this Court dated 20 th March, 2019, the respondent Zilla Parishad was expected to consider these petitioners for their participation in the transfer that was to be effected thereafter and give them the benefit of the rights created in the Government Resolution dated 09th July, 2021 but, instead of doing that, the respondent Zilla Parishad, on the one hand took a stand that it was not effecting any transfer this year, on the other hand, actually effected transfers of 67 teachers without considering the case of each of the petitioner, which action on the part of the Zilla Parishad is

discriminatory. It is pointed out that the representation made in that regard by the petitioners on 14 th October, 2021 is not being decided by the Chief Executive Officer.

3. Issue notice for final disposal at admission stage to the respondents, returnable after three weeks.

4. Shri K. L. Dharmadhikari, learned A.G.P. waives service of notice for respondent No.1.

5. Meanwhile, Chief Executive Officer, Zilla Parishad, Buldhana is at liberty to decide the representation in accordance with law.

                                    JUDGE                    JUDGE




          Kirtak




Digitally Signed By:KIRTAK
BHIMRAO JANARDHAN
Signing Date:03.12.2021
19:13