Ku. Praniti Nilkanthrao Pusadakar And ... vs State Of Maharashtra, Thr. Secretary, ...
2024 Latest Caselaw 23659 Bom

Bombay High Court

Ku. Praniti Nilkanthrao Pusadakar And ... vs State Of Maharashtra, Thr. Secretary, ... on 12 August, 2024

Author: Nitin W. Sambre

Bench: Nitin W. Sambre

2024:BHC-NAG:8856-DB

                 34-WP-4373-2024.odt                                           1


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

                                              WRIT PETITION NO.4373 of 2024
                                           Ku. Praniti Nilkanthrao Pusadakar and others
                                                                 vs.
                                               The State of Maharashtra and others.
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                 Office Notes, Office Memoranda of                               Court's or Judge's Order
                 Coram, appearances, Court's Orders
                 or directions and Registrar's order
                 ---------------------------------------------------------------------------------------------------------
                        Mr S.S.Dhengale, Advocate for petitioners.
                        Mr. Hrishikesh Marathe, Assistant Government Pleader for respondent no.1.

                        CORAM :- NITIN W. SAMBRE AND ABHAY J. MANTRI, JJ.

DATE :- 12th AUGUST, 2024

None appears for the respondent nos. 2 to 4 though served.

2. It is brought to our notice by the learned counsel appearing

for the petitioners that the issue sought to be canvased in this

petition is covered by the judgment delivered in Writ Petition No.

262 of 2024 (Ranjana M. Dhokane vs. State of Maharashtra and

others) decided on 15.03.2024 and the order dated 31.01.2023

passed in Writ Petition No. 7667 of 2022 ( Sachin S. Tambakhe

and ors. vs. State of Maharashtra and others) with connected writ

petitions.

3. Since the contention is not controverted by the

respondents, we deem it appropriate to dispose of the writ

petition in terms of the said orders thereby directing the

respondent nos. 1 to 4 to consider the claim of the petitioners for

their transfer in accordance with law from difficult terrain to any

other terrain where the vacancies are available as they having

been completed the tenure in difficult terrain.

4. The writ petition stands disposed of accordingly. No costs.

(ABHAY J. MANTRI, J.) (NITIN W. SAMBRE, J.)

Andurkar.

Signed by: Jayant S. Andurkar Designation: PA To Honourable Judge Date: 13/08/2024 10:14:56