Meena Purushottam Pendam vs State Of Maha., Thr. Secretary, ...
2023 Latest Caselaw 3966 Bom

                                                                                             67-WP2149.23.odt
                                                       1/2



                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              NAGPUR BENCH, NAGPUR.

                             WRIT PETITION NO. 2149                        OF 2023
                                   Smt.Meenna Purushottam Pendam
                                                        -Vs.-
                                The State of Maharashtra and another
---------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders              Court's or Judge's Orders.
or directions and Registrar's orders.
---------------------------------------------------------------------------------------------------------------------
                             Mr.P.A.Jibhkate, counsel for the petitioner.
                             Mrs.S.S.Jachak, AGP for respondent-State.
                             Mr.Gopal G. Mishra, counsel for respondent Nos.2 and 3.


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

DATE : 20TH APRIL, 2023

For the reasons recorded in the common judgment dated 11/04/2023 in Writ Petition No.1560 of 2023 and other connected matters, we pass following order:

2. We relegate the petitioner to the Committee constituted under Clause 5.10.1 of the Transfer Policy to raise her grievance to the Grievance Committee within seven (7) days from the date of this order.

3. We direct the committee of the Zilla Parishad to accept the representation from the petitioner, if so made within permitted time. The Committee provided by Clause 5.10.1 of Transfer Policy to consider the grievances/irregularity raised by the petitioner independently without being influenced by the observations made by this Court and if the Committee finds any irregularity or illegality, it should rectify the same, if necessary. If the petitioner is not satisfied with the order of the Committee, she may exercise the option of appeal available to her under

KHUNTE

67-WP2149.23.odt

Clause 5.10.2 within seven (7) days from the date of the order of the Committee.

4. We hope that the Committee will resolve the grievance of the petitioner/teacher as far as possible giving human approach and within the framework of Transfer Policy.

5. In view of above, the writ petition is disposed of. No costs.

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

KHUNTE