SHASHIKANT Vs. MAHATAMA MUNGSAJI ADIWASI SHIKSHAN SANSTHA

JUDGEMENT

(1.) Heard Shri I.N. Chaudhari, Learned Counsel For The Petitioner, Shri Anjan De, learned Counsel for respondent no.1 and Shri A.V. Palshikar, learned A.G.P. for respondent no.3.

(2.) Petitioner, A Junior Clerk In The Employment Of Respondent No.1 was transferred earlier from headquarter Pusad to Dhamangaon on 14.06.2013. By order dated 23.06.2014, he has been transferred back from Dhamangaon to Pusad. By the impugned order dated 25.06.2015, he has been transferred again from Pusad to Dhamangaon.

(3.) Shri Chaudhari, Learned Counsel Submits That This Shows Periodical transfer and hence, is in breach of Rule 41 of the Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981. He is relying upon the observations of this Court in judgment (Pawar Bhagwantrao Bhivrao .vrs. Shri Swami Vivekanand Shikshan Sanstha Kolhapur and others, 2011 1 MhLJ 307).