KALPANA JAYANT KOLARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD. Rule. Rule returnable forthwith. HEARD finally by consent of the learned Counsel for the rival parties.

(2.) BY the present petition, the petitioner seeks direction to respondent No. 2- Deputy Director of Education, Amravati Division, Amravati to grant approval to the transfer order dated 30.11.2006 of the petitioner and consequently, for setting aside the communications mentioned in prayer Clause - (i) of the writ petition.

(3.) PER contra, the learned Additional Government Pleader opposed the writ petition and justified the impugned order.