KISHOR YASHWANT PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned advocate for the petitioners as also the learned AGP and the learned advocate for the respondent Nos.3 and 4.

(2.) The petitioners are the group of primary teachers aggrieved by the transfer order.

(3.) When it was pointed out that they have been putting up the individual cause qua each of the petitioners in a collected form even without resorting to the modalities provided in the Government Resolution dtd. 7/4/2021 of approaching the Chief Executive Officer who is supposed to take decision through a committee, making that order further susceptible to an appeal before the Divisional Revenue Commissioner, the learned advocate for the petitioner, on instructions, seeks leave to withdraw the writ petition but requests that though the earlier representations to the Chief Executive Officer were some individually and others collectively, they may be permitted to make fresh representation separately which can be considered and decided on their own merits within a stipulated time.