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Vinayak Mittulal Jadhav vs State Of Maharashtra Thru Prin. ...
2022 Latest Caselaw 1948 Bom

Citation : 2022 Latest Caselaw 1948 Bom
Judgement Date : 25 February, 2022

Bombay High Court
Vinayak Mittulal Jadhav vs State Of Maharashtra Thru Prin. ... on 25 February, 2022
Bench: S.B. Shukre, Amit B. Borkar
                                                                                       5-aswp2518-2020.doc


                              AGK

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CIVIL APPELLATE JURISDICTION

                                                WRIT PETITION NO. 2518 OF 2020


                              Vinayak Muttulal Jadhav                            ...     Petitioner.
                                    V/s.
                              State of Maharashtra, through the
                              Principal Secretary, School Education
                              Department & Others                                ...     Respondents.


                              Mr. Jagdish G. Reddy, for the Petitioner.
                              Mr. Vijay Killedar, for Respondent No. 2.
                              Mrs. P.N. Diwan, AGP, for Respondent Nos. 1 & 3- State.


                                                         CORAM : SUNIL B. SHUKRE, AND
                                                                 AMIT BORKAR, JJ.

DATE : 25th FEBRUARY 2022.

P.C. :

1. Heard.

2. The issue involved in this petition is about approving transfer of a teacher from unaided to aided post and this issue is squarely covered by the judgment of another Bench of this Court in a bunch

Digitally signed of matters starting with Writ Petition No. 5313 of 2017 decided on by ATUL ATUL GANESH GANESH KULKARNI Date:

25th April 2019. In this judgment, it has been categorically held that KULKARNI 2022.02.25 19:25:01 +0530 transfer of a teacher from unaided to aided post is permissible in law

5-aswp2518-2020.doc

and equally the transfer of an employee from unaided to aided post in another school run by the same Management is also permissible in law.

2. Learned Counsel for Respondent No. 2 seeks time to take instructions.

3. Stand over to 4th March 2022.

(AMIT BORKAR, J.) (SUNIL B. SHUKRE, J.)

 
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