BALAJI AUDAMBAR SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) It is true that the husband and his wife may not be separated when both the spouses are in government service, but to accept a request, that they be not transferred at all' from a posting on which they have overstayed, may possibly be overstretching of the norms, in the absence of any circumstances which may justify such request. Such is the case of the couple before us.

(2.) These are two petitions, the first petition filed by Shri Balaji Audambar Shinde, who is the husband of the petitioner in the second petition-Smt. Supriya Shinde.

(3.) Both the petitioners who are in the services of State Government working as Food Safety Officers and were posted at Raigad, approached the Maharashtra Administrative Tribunal (for short "the tribunal") challenging their transfer from Raigad to Pune, vide order dated August 10, 2020 by filing their respective original applications, which have been dismissed by the tribunal by the impugned common judgment and order.