Avinash Subhash Hadakpe vs The State Of Maharashtra Thr Its ...
2021 Latest Caselaw 2350 Bom

                                                                951-wp-2274-21
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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD
                        WRIT PETITION NO. 2274 OF 2021
 Avinash S/o Subhash Hadape                      ... Petitioner.
       Versus
 The State of Maharashtra
 and others                                      ... Respondents.
                                     ....
 Mr. Ganesh Gadhe, Advocate h/f Mr. R.I. Wakade, Advocate for the
 Petitioner.
 Mr. A.R. Kale, A.G.P. for all the Respondents.
                                    ....

                               CORAM : S.V. GANGAPURWALA AND
                                       SHRIKANT D. KULKARNI, JJ.

DATE : 04th FEBRUARY, 2021

PER COURT:-

1. The proposal seeking approval to transfer of the petitioner from unaided to aided post is pending with respondent No.3.

2. Learned A.G.P. accepts the notice for all the respondents.

3. In case, the proposal seeking approval to transfer of the petitioner from unaided to aided post is pending with respondent No.3, then respondent No.3 shall decide the same on its own merits and in accordance with law, policy and in tune with the judgment dated 04.07.2019 in Writ Petition No. 1493 of 2018. The same be decided preferably within four months.

4. The writ petition is disposed of. No costs.

 ( SHRIKANT D. KULKARNI )                       ( S.V. GANGAPURWALA )
         JUDGE                                           JUDGE
 S.P. Rane

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