Shivnarayan Vasantrao Javanjal vs The State Of Maharashtra, Thr. ...
2023 Latest Caselaw 749 Bom

                                                                                 1                               920.wp.529.23.odt

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

                                          WRIT PETITION NO.529/2023
       Shivnarayan Vasantrao Javanjal Vs. The State of Maharashtra and Anr.
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Office Notes, Office Memoranda of
Coram, appearances, Court's orders                                                                        Court's or Judge's order
or directions and Registrar's orders
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Mr. P. S. Kshirsagar, Advocate for Petitioner. Mr. S. M. Ghodeswar, A.G.P. for Respondent No.1/State.

CORAM : A.S.CHANDURKAR AND MRS.VRUSHALI V. JOSHI,JJ.. DATED : 20.01.2023

. Considering the limited relief sought, notice on respondent No.2 is dispensed with. The learned Assistant Government Pleader waives notice for respondent No.1. Pursuant to the petitioner's inter district transfer, he was transferred from Zilla Parishad, Jalgaon to Zilla Parishad, Buldhana. By an order dated 27.09.2022, the petitioner's services were then posted at Panchayat Samiti, Malkapur. It is the case of the petitioner that his wife is physically handicapped and requires treatment. In that regard, the petitioner has made a representation to the Chief Executive Officer, Zilla Parishad, Buldhana on 12.12.2022. It is submitted in the light of Clause 5.10 of the Government Resolution dated 07.04.2021, the Chief Officer can consider the said representation.

2. In view of the aforesaid, the writ petition is disposed of by directing the respondent No.2 to decide the petitioner's representation dated 12.12.2022 and take a decision thereon within a period of three weeks of receiving copy of the judgment.

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3. The decision taken be communicated to the petitioner.

4. The writ petition is disposed of in the aforesaid directions. No costs.

(MRS.VRUSHALI V. JOSHI, J.) (A.S.CHANDURKAR, J.)

RGurnule

Digitally signed byRANJANA MANOJ MANDADE Signing Date:23.01.2023 11:14