Ganesh Shriram Ingole vs The State Of Maharashtra Through ...
2021 Latest Caselaw 5129 Bom

                                     1              93-wp 2495-2020.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 2495 OF 2020

 Ganesh Shriram Ingole                                           .. Petitioner

          Versus

 The State of Maharashtra and others                             .. Respondents

 Mr. Irfan D. Maniyar, Advocate for the Petitioner.
 Mrs. P. V. Diggikar, AGP for Respondent No. 1.
 Mr. V. S. Panpatte, Advocate for Respondent No. 2.
 Mr. Harish S. Bali, Advocate for Respondent Nos. 3 and 4.

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

DATED : 22nd March, 2021.

PER COURT:-

. The proposal seeking approval to the transfer of the petitioner

from unaided to aided is rejected.

2. We have heard the learned counsel for the parties.

3. The proposal is basically rejected on the basis of circular dated

28.06.2016. We have in our judgment and order dated 04.07.2019 in

Writ Petition No. 1493 of 2018 with other connected matters observed

that some of the clauses of the circular dated 28.06.2016 do not apply.

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

                                                                              1 of 2





                                      2               93-wp 2495-2020.odt

The respondent - Education Officer shall reconsider the proposal

seeking approval to the transfer of the petitioner from unaided to aided

post on its own merits in tune with the judgment of this Court dated

04.07.2019 in Writ Petition No. 1493 of 2018 with other connected

matters. The Education officer naturally has to consider all other

criterias including qualification, seniority and roaster. The said proposal

be considered expeditiously and preferably within a period of six (06)

months from today.

5. Writ petition is disposed of. No costs.

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




 P.S.B.




                                                                               2 of 2