Bombay High Court
Milind Sudhakar Ambalkar And Others vs The State Of Maharashtra, Thr. ... on 27 February, 2026
Author: Mukulika Shrikant Jawalkar
Bench: Mukulika Shrikant Jawalkar
2026:BHC-NAG:3516-DB
947-wp5601.25-2.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 5601 OF 2025
Milind Sudhakar Ambalkar and others
-Vs.-
The State of Maharashtra and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr.P.S.Kshirsagar, Adv. for the petitioner.
Ms H.N.Jaipurkar, AGP for the respondents-State.
Mr.V.M.Kulsange, Adv.for the respondent No.3.
CORAM : SMT. M. S. JAWALKAR &
NANDESH S.DESHPANDE, JJ.
DATE : 27TH FEBRUARY, 2026
P.C.
Heard the learned counsel for the parties.
2. In the present petition, the petitioners are challenging their transfer in 7th round for difficult area though not completed five years service in present school. In view of the judgment passed in Writ Petition No.7287 of 2024 (Sangita Rajendra Hole and others v. State of Maharashtra and others ) and other connected matter, wherein this court has already quashed and set aside the seniority list of teachers eligible for transfer in difficult area. In view thereof, the petitioners' grievance appears to be redressed and therefore, the petition has become infructuous.
3. In view of above, the petition stands disposed of as has become infructuous. No costs.
Signed by: Mr. G.S. Khunte (NANDESH S.DESHPANDE, J) (SMT.M.S.JAWALKAR, J) Designation: PS To Honourable Judge Date: 27/02/2026 19:12:45 KHUNTE