Vandana Laxmikant Bhoyar vs The State Of Maharashtra, Thr. ...
2023 Latest Caselaw 3846 Bom

                            1                            WPs2470TO2474&2476TO2479-23.odt


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR
                                WRIT PETITION NO. 2470/2023
     (BABITA SHARAD PANTHAWANE VERSUS THE STATE OF MAHARASHTRA & ANOTHER)
                                     WITH
                                WRIT PETITION NO. 2471/2023
     (VANDANA LAXMIKANT BHOYAR VERSUS THE STATE OF MAHARASHTRA & ANOTHER)
                                    WITH
                                WRIT PETITION NO. 2472/2023
  (RANJANA UTTAM VAIDYA & OTHERS VERSUS THE STATE OF MAHARASHTRA & ANOTHER)
                                     WITH
                                WRIT PETITION NO. 2473/2023
      (BABY NAMDEORAO SARODE VERSUS THE STATE OF MAHARASHTRA & ANOTHER)
                                    WITH
                                WRIT PETITION NO. 2474/2023
     (BANDU GANPAT KHOBRAGADE VERSUS THE STATE OF MAHARASHTRA & ANOTHER)
                                    WITH
                                WRIT PETITION NO. 2476/2023
     (BHALCHANDRA MOTIRAM PISE VERSUS THE STATE OF MAHARASHTRA & ANOTHER)
                                    WITH
                                WRIT PETITION NO. 2477/2023
     (NEHA NEMICHAND LANJEWAR VERSUS THE STATE OF MAHARASHTRA & ANOTHER)
                                    WITH
                                WRIT PETITION NO. 2478/2023
       (PRAKASH LAHUJI KOYTADE VERSUS THE STATE OF MAHARASHTRA & ANOTHER)
                                      WITH
                                WRIT PETITION NO. 2479/2023
(SANJAY SHARADRAO MAHATPURE & OTHERS VERSUS THE STATE OF MAHARASHTRA & ANOTHER)
   Office Notes, Office Memoranda of Coram,
   appearances, Court's orders of directions                     Court's or Judge's order
   and Registrar's orders.
           Shri P.S. Kshirsagar, counsel for the petitioners.
           Shri A.M. Deshpande, In-Charge Government Pleader for R-1 in W.P. No.2470/2023.
           Ms S.S. Jachak, Assistant Government Pleader for R-1 in W.P. Nos.2471 & 2477/2023.
           Shri A.S. Fulzele, Additional Govt.Pleader for R-1 in W.P. Nos.2472 & 2479/2023.
           Shri A.A. Madiwale, Assistant Govt. Pleader for R-1 in W.P. Nos.2473 & 2476/2023.
           Ms N.P. Mehta, Assistant Govt. Pleader for R-1 in W.P. Nos.2474 & 2478/2023.
           Shri G.G. Mishra, counsel for the R-2 in W.P. Nos.2470 & 2471/2023.
           Shri S.V. Sohoni, counsel for the R-2 in W.P. Nos.2472 to 2474 & 2476 to 2479/2023.

          CORAM : A. S. CHANDURKAR AND M.W. CHANDWANI, JJ.

DATE : APRIL 18, 2023.

Notice in the writ petitions is made returnable forthwith. Respective counsel waive service of notice for the respondents.

2 WPs2470TO2474&2476TO2479-23.odt

We find that similar grievance raised by the Assistant Teachers in the matter of the Transfer Policy dated 07.04.2021 has been decided by the judgment dated 11.04.2023 in Writ Petition No. 1560 of 2023 alongwith connected writ petitions [Liladhar Shamrao Pimpalshende & Others Versus The State of Maharashtra & Another ]. Hence for the reasons contained in the aforesaid judgment, the parties shall act in accordance with paragraphs 18 to 20 of the said judgment. In cases where the representations were already made, the same shall be decided by the Committee and in cases where such representations have not been made, the same are permitted to be made within a period of seven days from today.

The writ petitions are disposed of in aforesaid terms with no order as to costs.

         (M.W. CHANDWANI, J.)                (A. S. CHANDURKAR, J.)


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