SOPAN TUKARAM BABAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned advocate for the petitioner as also the learned AGP.

(2.) The petitioner is aggrieved by the fact that his proposal for transfer from unaided Division to the Aided Division has been turned down by the impugned order by the Education Of- ficer Secondary, Zilla Parishad, Parbhani only on the ground that provisions contained in Rule 41-A of the MEPS (Condition of Service) Rules, 1981 was stayed by the Government Circular dtd. 1/12/2022.

(3.) We have heard the learned Advocate for the petitioner as also the learned AGP.