RAJENDRA MARUTI NAJAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Petitioner has filed this petition challenging interim order passed by the Maharashtra Administrative Tribunal (Tribunal) on 19/6/2023 in Original Application No.699/2023, by which the Tribunal has directed Respondent no. 2 to start working on the post of Tahsildar (Revenue), Collector Office, Pune from 20/6/2023. Petitioner was posted on that post vide order dtd. 16/6/2023 and claims to have taken over charge of post on 19/6/2016. It is Petitioner's grouse that since he had already taken over charge of the post, the Tribunal could not have directed Respondent no.2 to function on that post, that too without hearing him.

(2.) Petitioner was posted as Tahsildar (Revenue) in Collector Office, Nashik since 23/4/2020. By order dtd. 12/4/2023, one Shri. Parmeshwar Ankushrao Kasule came to be transferred and posted on the post of Tahsildar (Revenue) Collector Office, Nashik which was occupied by. Petitioner. He was not given any other posting and was made to wait for a posting.

(3.) Order dtd. 16/6/2023 was issued by which Petitioner, who was waiting for posting, was transferred and posted as Tahsildar (Revenue), Collector Office, Pune. Respondent no.2 was functioning on that post since 10/2/2020. Though Petitioner was transferred in place of Respondent no.2, no posting was granted to Respondent no.2, who was rendered as 'waiting for posting'.