RAJU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The challenge raised in this writ petition is to the order dtd. 26/6/2023 passed by the learned Member, Maharashtra Administrative Tribunal, Nagpur in Original Application No.480 of 2023 thereby refusing to interfere in the order of transfer dtd. 24/5/2023 transferring the petitioner from the Regional Transport Office, Nagpur Rural to Regional Transport Office, Aurangabad.

(3.) It is the case of the petitioner as pleaded in the Original Application that he came to be appointed on the post of Assistant Motor Vehicle Inspector on 20/2/2013. He was promoted to the post of Motor Vehicle Inspector in 2017 and was posted at Latur. After completing his tenure at Latur, he was transferred on 10/8/2020 at the Regional Transport Office, Nagpur Rural. Having rendered satisfactory service all along, he was served with the order of transfer dtd. 24/5/2023 by which he was transferred to the Regional Transport Office, Aurangabad on a non-executive post. Being aggrieved, the petitioner challenged the order transfer by approaching the Maharashtra Administrative Tribunal in Original Application No. 480 of 2023. After considering the material on record, the learned Member of the Tribunal found that after following the procedure prescribed by Sec. 4(5) of the Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 (for short, the Act of 2005) as well as the Government Resolution dtd. 11/2/2015, the petitioner came to be transferred. The learned Memberof the Tribunal therefore refused to interfere with the order of transfer and dismissed the original application.