ANKUR PRABHAKAR PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned APP for the State respondents.

(2.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for the parties, the Court proceeds to decide the PIL petition finally.

(3.) By instituting the proceedings of this PIL petition, the petitioner has assailed the validity of an office order dtd. 23/3/2021 issued by the Joint Commissioner of Police (Administration), Mumbai, whereby certain police officers of the rank of Police Inspectors, Assistant Police Inspectors and Police Sub-Inspectors have been transferred from their respective places of posting to some other places within the Mumbai Police Commissionerate.