Bombay High Court
Syed Asif Ali Shaukat Ali vs The State Of Maharashtra And Others on 22 July, 2019
Bench: S. V. Gangapurwala, Mangesh S. Patil
1 wp 8937.19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 8937 OF 2019
Syed Asif Ali Shaukat Ali .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
Shri Mohammad Waseemullah, Advocate for the Petitioner.
Shri P. G. Borade, A.G.P. for the Respondent No. 1.
Shri Maheshkumar S. Sonawane, Advocate for Respondent Nos.
2 to 5.
CORAM : S. V. GANGAPURWALA AND
MANGESH S. PATIL, JJ.
DATE : 22ND JULY, 2019.
FINAL ORDER :
. The learned counsel for the petitioner submits that, within one and half year the petitioner is transferred. The petitioner has made grievance to the Chief Executive Officer on 18.06.2019 and 01.07.2019, however, no cognizance is taken.
2. The learned Assistant Government Pleader accepts notice for the respondent No. 1. Mr. Sonwane, the learned counsel waives notice for respondent Nos. 2 to 5.
3. In case, the application/grievance of the petitioner with ::: Uploaded on - 23/07/2019 ::: Downloaded on - 25/07/2019 00:08:19 ::: 2 wp 8937.19 regard to his transfer is pending with the Chief Executive Officer (Page 28), then the Chief Executive Officer shall take decision upon it within a period of seven (07) days from today.
4. In view of the above, the writ petition is disposed of. No costs.
[MANGESH S. PATIL, J.] [S. V. GANGAPURWALA, J.] bsb/July 19 ::: Uploaded on - 23/07/2019 ::: Downloaded on - 25/07/2019 00:08:19 :::