BALASAHEB EKNATH BORAWAKE Vs. SECRETARY SANJIWANI

JUDGEMENT

(1.) HEARD Adv. Mr. S.R. Choukidar, for the petitioners, and Adv. Mr. V.D. Hon, for the respondents / caveators.

(2.) RULE. Rule made returnable forthwith. Heard finally with consent.

(3.) ACCORDING to Adv. Mr. Hon, order of transfer dated 22-2-2011 itself is very clear. It is only for temporary period and to safeguard property of respondents at village Aadgaon. The service conditions have not been changed and additionally amount of Rs.2,000/- per month has been offered for residing at village Aadgaon, as house rent allowance. He, therefore, states that all this clearly shows that transfer has been ordered on administrative grounds and he invites attention to the fact that the Industrial Court has found transfer not mala fide.