Jogdand Hanumant Laxman vs The State Of Maharashtra And ...
2022 Latest Caselaw 4178 Bom

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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


                        WRIT PETITION NO.3895 OF 2022

Shri. Jogdand Hanumant Laxman,
Age 42 years, Occu. Service,
R/o. Tardgaon, Taluka Shirur, District Beed.          ..      Petitioner

                 Versus

1.      The State of Maharashtra
        Through its Secretary,
        Education Department Mantralaya,
        Mumbai - 32.

2.    The Education Officer, (Secondary),
      Zilla Parishad, Beed, District Beed.    ..    Respondents
                                  ...
Mr. Chandrakant V. Thombre, Advocate for Petitioner
Mr. S. G. Karlekar, AGP for Respondents - State
                                  ...

                                   CORAM :    R. D. DHANUKA &
                                              S. G. MEHARE, JJ.

DATE : 20-04-2022

ORAL JUDGMENT (PER : R. D. DHANUKA, J.) :-

Rule. The learned AGP waives service of notice for respondents no. 1 and 2. Rule made returnable forthwith. With consent of learned counsel for the parties, heard finally.

2. By this petition filed under Article 226 of the Constitution of India, the petitioner has prayed for writ of mandamus for an order and direction to decide proposal dated 15.11.2021 regarding the transfer of petitioner from un-aided to aided school submitted by Head Master Bageshwar Vidyalay, Taluka Shirur (Kasar), District Beed.

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3. Learned A.G.P. does not dispute that the proposal is pending before the respondent no. 2 for decision.

4. The respondent no. 2 - Education Officer (Secondary), Zilla Parishad, Beed is, accordingly, directed to decide the proposal of the petitioner and pass appropriate orders within six (6) weeks from today and communicate the order that would be passed to the petitioner within one (1) week thereafter.

5. If the proposal of the petitioner submitted by the Management regarding transfer of the petitioner is accepted, the consequential benefits shall be granted to the petitioner within four (4) weeks from the date of passing of such order. If the proposal of the petitioner is rejected, the petitioner would be at liberty to file appropriate proceedings.

6. Writ petition is allowed and disposed of. No order as to the costs.

7. Rule is made absolute in above terms.

        ( S. G. MEHARE )                           ( R. D. DHANUKA )
              JUDGE                                        JUDGE



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