SUDHIR VITHAL MEDHEKAR Vs. GOVT. OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of parties.

(2.) The petitioner challenges the judgment and order dated 18th April 2013 passed by the Maharashtra Administrative Tribunal in Original Application No.1151/2012. The petitioner was working as Associate Professor in Bhausaheb Hire Government College, Dhule. On promotion he was posted as Professor in Grant Medical College, Mumbai by order dated 30th June 2012 in the place of respondent No.3Dr. M.M.Kura who was transferred to Bhausaheb Hire Government Medical College, Dhule.

(3.) The learned counsel appearing for the petitioner submitted that respondent No.3 exerted political pressure to get his transfer cancelled. He has been occupying the present post in the Grant Medical College since last 17 years and in spite of there being a law in respect of transfer of government employees, respondent No.3 has been successful in retaining his post in Grant Medical College by remaining in the city of Mumbai. The provisions of section 5 of the Maharashtra Government Servants Regulation of Transfer and Prevention of Delay in discharge of Official Duties Act, 2005 ("Act of 2005" for short) have been violated.