Bombay High Court
Sunanda Krushna Dhade vs The State Of Maharashtra Through Its ... on 8 December, 2021
Author: S. G. Dige
Bench: S. V. Gangapurwala, S. G. Dige
1 1085-WP-10859-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.10859 OF 2021
SUNANDA KRUSHNA DHADE
VERSUS
THE STATE OF MAHARASHTRA TROUGH ITS SECRETARY AND
OTHERS
...
Advocate for Petitioners : Mr. Bhagwan V. Thombre
AGP for Respondent No. 1 : Mr. S.B. Pulkundwar
Advocate for Respondent Nos. 2 to 6 : Mr. S.R. Dheple
...
CORAM : S. V. GANGAPURWALA AND
S. G. DIGE, JJ.
DATE : 8th DECEMBER, 2021 PER COURT :-
The learned Advocate for the petitioner submits that the petitioner has given request application (Page No. 27) for transfer is not considered. The report is also received about vacant post available. Mr. Dephale, learned counsel appears for respondent Nos. 2 to 6.
2. In case, representation / application given by the petitioner (Page No.27) is pending with respondent No. 2 concerning transfer, then respondent No. 2 shall consider the same in accordance with the law and policy, as expeditiously as possible, preferably within a period of six weeks from today.
3. Writ petition is disposed of. No costs.
( S.G. DIGE ) ( S.V. GANGAPURWALA )
JUDGE JUDGE
mtk
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