SANDIP RAMBHAU WALAVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) . Heard the learned Advocate for the petitioner/s, learned AGP for the respondents/State and the learned Advocate Mr. Patil for respondent no.4/Management in all these petitions.

(2.) The petitioner/s who were appointed on unaided division and transferred to aided division after completion of more then five years are hoping to get approval for such transfer on 100% grant-in-aid basis.

(3.) By similar orders, different authorities / respondents have granted approval to such transfer, however, qualifying it that it would be only against 20% grant-in-aid and the remaining 80% of the salaries would be paid by the Management. The following chart would cull down the issue to the extent of facts: