Bombay High Court
Priti Rambhau Pendre vs State Of Maharashtra, Thr. Prin. ... on 6 March, 2026
Author: Mukulika Shrikant Jawalkar
Bench: Mukulika Shrikant Jawalkar
2026:BHC-NAG:3766-DB
927-wp2538.25.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 2538 OF 2025
Priti Rambhau Pendre
-Vs.-
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.Sumit Gandhe, Adv. for the petitioner.
Ms H.N.Jaipurkar, AGP for the respondent-State.
Mr.Manoj Sable, Adv.for the respondent Nos.2 and 3.
CORAM : SMT. M. S. JAWALKAR &
NANDESH S.DESHPANDE, JJ.
DATE : 6TH MARCH, 2026
P.C.
Heard the learned counsel for the parties.
2. In view of judgment in Writ Petition No.5456 of 2025 (The Maharashtra Rajya Padvidhar Prathamik Shikshak Va Kendrapramukh Sabha and others v. The State of Maharashtra and others) and other connected matters, passed by the Principal Seat, the prayer clauses "I" and "II" do not survive.
3. So far as prayer clause "III" is concerned, it is a transfer order issued in pursuance of the Difficult Area Round Teachers List. The said seniority list is already quashed and set aside in Writ Petition No.7287 of 2024 (Sangita Rajendra Hole and others v. The State of Maharashtra and others ) and other connected petitions, decided by this Court on KHUNTE 927-wp2538.25.odt 2/2 16/01/2026 and in view thereof, the transfer order dated 31/12/2024 is also liable to be quashed and set aside.
3. The petition is allowed in terms of judgment in Sangita Rajendra Hole and others v. The State of Maharashtra and others (supra) and the impugned transfer order dated 31/12/2024 is hereby quashed and set aside. Accordingly, the petition stands disposed of. No costs.
(NANDESH S.DESHPANDE, J) (SMT.M.S.JAWALKAR, J) Signed by: Mr. G.S. Khunte Designation: PS To Honourable Judge Date: 06/03/2026 18:24:47 KHUNTE