DATTATRAYA R. KARALE Vs. SHEKHAR BALASAHEB GENBHAU

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Learned counsel for the parties have consented to take up this writ petition for final hearing as the pleadings of the respective parties before the Central Administrative Tribunal, Mumbai Bench, Mumbai (hereafter referred to as 'the Tribunal') are available on record of this writ petition as well.

(2.) Heard Mr. Tulzapurkar, learned senior counsel representing the petitioner, Dr. Birendra Saraf, learned Advocate General representing the State-respondents and Mr. Kumbhakoni, learned senior counsel representing respondent no. 1 and perused the record available before us on this writ petition.

(3.) This petition filed under Article 226 of the Constitution of India seeks to assail the judgment and order dtd. 4/3/2024 passed by the Tribunal in Original Application No. 111 of 2024, whereby the order dtd. 31/1/2024 transferring the petitioner from Thane to Nashik has been set aside and further, a direction has been issued to post the respondent no. 1 as Special Inspector General of Police, Nashik Range, Nashik.