ASHWINI BHIMRAO SONAKE Vs. CHIEF CONSERVATOR OF FOREST

JUDGEMENT

(1.) By this petition, Petitioner challenges judgment and order dtd. 16/12/2022 passed by the Maharashtra Administrative Tribunal (Tribunal) thereby dismissing the Original Application No.637 of 2022. In her Original Application, Petitioner had challenged transfer order dtd. 27/5/2022 by which she was transferred from the post of Forest Guard-Chincholi, Territory Barsi, Solapur District to the post of Forest Guard-Nannaj, Territory Solapur, Division Solapur.

(2.) Briefly stated, facts of the case are that Petitioner is working on the post of Forest Guard. By order dtd. 10/5/2018, she was posted as Forest Guard-Chincholi, Territory Barsi, Solapur Forest Division. On completion of three years tenure, transfer order dtd. 27/5/2022 was passed posting her as Forest Guard at Nannaj, Territory Solapur, Division Solapur. She challenged the transfer order dtd. 27/5/2022 before the Tribunal by filling Original Application No.637 of 2022. The Tribunal has proceeded to dismiss the Original Application. Petitioner is aggrieved by the order passed by the Tribunal and has filed the present petition.

(3.) It must be observed at the very outset that prayers made in the petition appear to be faulty. Petitioner has made following prayers in her petition.