DHONDIRAM Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Heard Mr. P.S. Shendurnikar, learned Advocate for the petitioners, and Mr. V.C. Solshe, learned Advocate for respondent no.3 / caveator.

(2.) The petitioners were seeking transfer of change report bearing No. 590/2005 from the Assistant Charity Commissioner, Latur, to Assistant or Deputy Charity Commissioner of any other region. This prayer has been rejected by the Joint Charity Commissioner.

(3.) The grounds of transfer have been incorporated in para 15 of the application which are quoted below for ready reference :-