SAHEBRAO D LABDE Vs. JAISING SHIVAJI PATIL

JUDGEMENT

(1.) RULE. Mr. C. J. Sawant appears and waivs service of rule on behalf of respondent No. 1 in all writ petitions. Mr. P. Janardhanan, Additional Advocate General, appears and waives service of rule on behalf of respondent Nos. 2 to 4 in Writ Petition No. 3473 of 2002 and respondent Nos. 3 to 5 in Writ Petition No. 3474 of 2002. Mr. K. K. Singhvi appears and waivs service of rule on behalf of respondent No. 2 in Writ Petition Nos. 3474 of 2002 and 3501 of 2002. We have taken up all the matters for final hearing with the consent of all parties.

(2.) ALL these three petitions are filed against an order passed by the Maharashtra Administrative Tribunal, Mumbai Bench, on 18th June, 2002 in Original Application No. 453 of 2002. By the said order, the Tribunal was pleased to quash and set aside an order of transfer passed against Jaising Shivaji Patil, respondent No. 1 in the present group of petitions.

(3.) TO appreciate the controversy raised in the petitions, few relevant facts may now be stated.