SURESH S BHAMRE Vs. DEVENDRA PURUSHOTTAM SHINDE

JUDGEMENT

(1.) IN the facts and circumstances, the writ petition is taken up for final hearing forthwith.

(2.) THIS petition is filed by the petitioner against an order passed by the maharashtra Administrative Tribunal, Mumbai Bench, on 21st April, 2003 in original Application No. 17 of 2003.

(3.) THE said application was filed by respondent No. 1 herein. The action impugned in that petition was an order of transfer passed against him.