AJAY DIGAMBARRAO KULKARNI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present petition, the petitioner who is serving as Assistant Teacher in Secondary school, is seeking approval of the respondent no. 2 - Education Officer (Secondary), Zilla Parishad, Beed to his transfer from un-aided division to a division / Sec. receiving grant-in-aid.

(2.) We have heard the learned counsel for both the sides finally, by consent.

(3.) By the impugned communication / order dtd. 24/5/2023, respondent no. 2 has refused to grant approval to the transfer of the petitioner from unaided to grant-in-aid division only on the ground of availability of surplus teachers and by referring to Government circular dtd. 1/4/2021.