Bombay High Court
Sominath Surychand Datir vs The State Of Maharashtra And Others on 20 October, 2021
Author: R. N. Laddha
Bench: S. V. Gangapurwala, R. N. Laddha
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 11475 OF 2021
Prakash Laxman Rathod .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
AND
WRIT PETITION NO. 11476 OF 2021
Vitthal Shivram Pawar .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
AND
WRIT PETITION NO. 11477 OF 2021
Sominath Surychand Datir .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
AND
WRIT PETITION NO. 11478 OF 2021
Vishnu Bajirao Rathod .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
AND
WRIT PETITION NO. 11479 OF 2021
Navnath Bhagwan Rathod .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
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AND
WRIT PETITION NO. 11480 OF 2021
Ashok Kisanrao Chavan .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
AND
WRIT PETITION NO. 11481 OF 2021
Surykant Sharad Bhalerao .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
AND
WRIT PETITION NO. 11482 OF 2021
Amitkumar Kundlik Chavan .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
Mr. Balaji S. Shinde, Advocate for the Petitioners in all matters.
Mr. S. K. Tambe, AGP for Respondent Nos. 1 and 2 in all matters.
Mr. A. D. Aghav, Advocate for Respondent Nos. 3 and 4 in all matters.
CORAM : S. V. GANGAPURWALA &
R. N. LADDHA, JJ.
DATED : 20th October, 2021.
PER COURT:-
. The learned counsel for the petitioners submits that the petitioners are transferred at inconvenient place and against the policy. The petitioners have given applications to the Education Officer and the Chief Executive Officer. The Education Officer does not have jurisdiction to decide the same.
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2. Mr. Aghav, learned counsel appears for the Zilla Parishad and submits that the Education Officer has not entertained the applications as there is no provision for offline applications.
3. The Chief Executive Officer is a competent authority to take decision about the transfers. The applications are already filed by the petitioners (Exhibit-E). The Chief Executive Officer may take decision on the applications of the petitioners on its own merits, in accordance with law and policy, expeditiously and preferably within a period of eight (08) weeks from today.
4. Writ petitions are disposed of. No costs.
( R. N. LADDHA ) ( S. V. GANGAPURWALA )
JUDGE JUDGE
P.S.B.
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