BHAUSAHEB ADINATH JAGTAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel appearing for the respective parties. Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) While issuing notice in the writ petition on 30/7/2019, this Court has recorded the stand of the petitioner that the allegation against him that the wife being declared surplus teacher at Loni when he sought transfer from Anandnagar to Loni, is a misleading statement.

(3.) In furtherance, the petitioner has placed on record the additional affidavit, which makes the position clear that the petitioner preferred an application on 14/4/2018 seeking his transfer to Loni from Anandnagar on the ground that his wife is serving at Loni and considering the policy of the Government to post the husband and wife, as far as practicable, at the same place, his request was considered and the transfer order came to be issued on 28/5/2018 transferring him from Anandnagar to Loni. He joined the transferred place on 29/5/2018.