RAJABHAU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for the parties, this Petition is heard finally at the stage of admission.

(2.) This Petition under Article 226 of the Constitution of India prays for directing the Respondents to decide the representations of the Petitioner dated 12/5/2005 and 3/5/2007 and transfer the services of the Petitioner as per Government policy. Learned counsel appearing on behalf of the Petitioner, at the outset, stated that the Petitioner restricts his relief to the extent of issuance of directions to the Respondents for taking into consideration the representations of the Petitioner, as adverted to above, at the time when the occasion arises for transferring the services of the Petitioner.

(3.) Learned counsel appearing on behalf of the Respondents has stated before us that the Petitioner has been absorbed at Ganegaon, Tq-Paranda, Dist-Osmanabad on 29/11/2007. Wife of the Petitioner is in the employment at Wakdi, Tq-Paranda, Dist-Osmanabad. Learned counsel appearing on behalf of the Respondents, however, states that as and when the occasion arises for transferring the services of the Petitioner, the representations submitted by the Petitioner requesting that he and his wife be placed at one station, would be taken into consideration as far as it is possible.