PURUSHOTTAM GOVINDRAO BHAGWAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties. Rule. Rule made returnable forthwith and taken up for final disposal with the consent of learned counsel for the parties.

(2.) The petitioner has approached this Court being aggrieved by the judgment and order passed by the learned Maharashtra Administrative Tribunal dated 29.7.2011 thereby dismissing the Original Application No.328/2011, which was filed by the present petitioner challenging the order of transfer dated 31.5.2011 issued by the respondent no.1.

(3.) The facts in nut-shell, which give rise to the present petition, are as under: The petitioner was initially appointed as Junior Engineer in the Public Works Department of the respondent no.1 on 1.6.1978. The petitioner came to be promoted in the cadre of Sub Divisional Officer / Deputy Engineer in the year 1987 and subsequently as Executive Engineer in the year 2005. It is the contention of the petitioner that from 2005, he was given non-executive posts and for the first time on 14.6.2010, he came to be transferred and posted as Executive Engineer, Public Works Department, Division No.1, Jalna, which is an executive post. Even before the petitioner could complete one year on the said post, he came to be transferred as Executive Engineer, Zilla Parishad, Yeotmal, on 31.5.2011. By the said order, the respondent no.3 was posted to a post where the petitioner was posted. Being aggrieved thereby, the petitioner approached the learned Maharashtra Administrative Tribunal (hereinafter referred to as the Tribunal) on 6th of June, 2011. By the order passed on the said date, the learned Tribunal granted an order of status quo. However, subsequently, vide order dated 29.7.2011, the learned Tribunal dismissed the Original Application. Being aggrieved thereby, the present petition is filed.