RUPALI RATAN RESHWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. Heard finally by the consent of the parties.

(3.) Petition takes exception to the order of transfer dtd. 22/8/2025, along with the posting order dtd. 9/9/2025. Various grounds are raised in the petition in support of the contentions advanced. Vide order dtd. 11/9/2025, while issuing notices, we prima facie found that the entire exercise is in breach of Government Resolution dtd. 18/6/2024 (wrongly recorded as 18/6/2022), and therefore, protected the present petitioner. The reply has been filed by the respondent No.2 in which Zilla Parishad has, relying on a judgment of the Principal Seat of this Court in Writ Petition Nos. 11788/2025 and 12140/2025, while disposing of the petition has observed as under: