SIDHARTH SHRIPATI OHAL Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) I have considered the submissions of the learned Advocates for the respective sides at length. Considering the order that I intend to pass, I am not required to advert to their entire submissions.

(3.) There is no dispute that the petitioner was due for transfer in 2014 as per rules. It is equally undisputed that the petitioner had exercised an option within the rules for being transferred to Ardhapur.