SAVITA P KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) IN this petition on 13-7-1987, order to the following effect is passed ;

(2.) BY order dated 9-7-1987 petitioner was transferred from Ambejogai to Aurangabad and respond nt No. 5 was transferred in her place from aurangabad to Ambejogai. This order of transfer is the subject matter of the writ petition and it came to be stayed pending admission of the matter on 13-7-1987.

(3.) THOUGH before interim relief was granted copy of the petition was served on the Government pleader the stay was obtained ex pane so far as respondent No. 5 is concerned.