KISHOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for the parties, the petition is taken up for final hearing at the admission stage.

(2.) The petitioner has assailed the order of his transfer dated 15.6.2009 (Exh. 'B'), issued by respondent no.2, transferring him from Nagar Parishad, Jalna to Chief Engineer Divisional Department, Aurangabad, by present petition filed under Article 226 of the Constitution of India.

(3.) The petitioner was working as Dept. Engineer at Maharashtra Jeevan Pradhikaran Division, Aurangabad i.e. respondent no.2. By communication dated 30.8.2008, he was transferred on deputation to Nagar Parishad, Jalna by respondent no.2 for the period of three years and copy thereof is annexed at Exh. 'A'. Accordingly, the petitioner was relieved before 15.9.2008 and joined his services at Jalna on 1.10.2008.