PRADEEPKUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith. Heard finally with the consent of the parties.

(2.) The petitioner, employee of respondent no.2, Government of Maharashtra undertaking, has challenged his transfer by order dated 31.5.2011 from Rural Water Supply, Sub-Division, Nagpur to the establishment of respondent no.2 at Narkhed. It is not in dispute that presently he is on deputation with respondent no.4 where he was working as Deputy Engineer. The petitioner, who was earlier working with respondent no.4 only at Parsheoni, has come to Nagpur in the year 2009 as per order dated 15.6.2009. That order issued by respondent no.2 stipulates that his deputation is for a period of three years.

(3.) This court issued notice for final disposal on 10.6.2011 and granted status-quo. The person, who has to join in place of the petitioner at Nagpur, is respondent no.5 before this court.