Premdas Pandhari Bagde vs State Of Maharashtra, Thr. ...
2023 Latest Caselaw 3873 Bom

                                              1                                WP2485-23.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR
                               WRIT PETITION NO. 2485/2023
       (PREMDAS PANDHARI BAGDE VERSUS 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.N. Shende, counsel for the petitioner.
        Shri A.A. Madiwale, Assistant Government Pleader for respondent no.1.
        Shri S.V. Sohoni, counsel for the respondent no.2.

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

DATE : APRIL 18, 2023.

Not on Board. Taken on Board.

Notice in the writ petition is made returnable forthwith. Learned Assistant Government Pleader Shri A.A. Madiwale waives service of notice for the respondent no.1.

Learned counsel Shri S.V. Sohoni waives service of notice for the respondent no.2.

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. The Committee shall decide the application made by the petitioner on 27.02.2023 at the earliest and the decision taken be communicated to the petitioner.

The writ petition is disposed of in aforesaid terms with no order as to costs.

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

APTE