Rajabhau Laxman Awad vs The State Of Maharashtra And ...
2021 Latest Caselaw 2156 Bom

                                                                                             930
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD
                          930 WRIT PETITION NO.1931 OF 2021

                         RAJABHAU LAXMAN AWAD
                                  VERSUS
               THE STATE OF MAHARASHTRA AND OTHERS
                                     ...
 Advocate for Petitioner: Mr. A. D. Sonkawade h/for Mr. Chaudhari Nitin K
            AGP for respondents/State: Mr S R Yadav Lonikar


                                        CORAM    : S. V. GANGAPURWALA &
                                                   SHRIKANT D. KULKARNI, JJ.
                                         DATE    : 2nd February,        2021
ORDER:

1. The proposal seeking approval to the transfer of the petitioner

from unaided to aided post is rejected basically on the basis of the

Circular dated 28.06.2016.

2. We have heard Mr. Sonkawade, the learned counsel for the

petitioner and the learned A.G.P.

3. This Court, under order dated 4th July, 2019 in Writ petition

No.1493 of 2018 with connected writ petitions, has held that some of the

clauses of Circular dated 28.06.2016 do not apply.

4. In light of that, the impugned order is quashed and set aside.

5. The Education Officer shall reconsider the proposal seeking

approval to the transfer of the petitioner from unaided to aided in tune

with the judgment and order dated 4th July, 2019 in Writ Petition No. 1493

of 2018. The same shall be decided preferably within four months.

(SHRIKANT D. KULKARNI, J.) (S.V.GANGAPURWALA, J.)

JPC