Manisha Dasharath Korade And ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 16434 Bom

                                      (1)                               948-wp-9123-2021




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                    WRIT PETITION NO.9123 OF 2021
                                 WITH
                 CIVIL APPLICATION NO.12620 OF 2021
                  IN WRIT PETITION NO.9123 OF 2021

 MANISHA DASHARATH KORADE AND ANOTHER ..PETITIONERS

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                        ...
 Mr. S. G. Mundhe, Advocate for the Petitioners.
 Mr. S. P. Tiwari, AGP for Respondents-State.
 Mr. P. V. Tapse Patil, Advocate for Respondent
 Nos.3 and 4.
                                            ...

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

DATED : 26th NOVEMBER, 2021.

PER COURT:-

1. Heard Mr. Mundhe, learned counsel for petitioners and Mr. Tapse Patil, learned counsel for respondent nos.3 and 4.

2. We are not inclined to enter into the merits of the matter as the petitioners have already given representations to respondent no.3 to consider their case for transfer

3. According to the petitioners, the representations are given on 03.09.2021, 06.09.2021 and 07.09.2021.

(2) 948-wp-9123-2021

4. Respondent no.3 shall take decision upon the applications / representations of the petitioners for transfer as per the policy and the relevant judgments, preferably within eight weeks.

5. With the aforesaid observations, the Writ Petition is disposed of. No costs.

6. In view of disposal of writ petition, Civil Application No.12620/2021 is also disposed of.

   (R. N. LADDHA)                                 (S. V. GANGAPURWALA)
          JUDGE                                           JUDGE


 Devendra/November-2021