KAUSAR TASNEEM KHAN Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Heard learned Adv. Mr. P. C. Madkholkar for the petitioner, learned Asstt. Govt. Pleader Mr. D. B. Yengal for respondent no.l and learned Adv. Mr. M. K. Pathan for respondent no.6.

(2.) Petitioner was appointed as a Junior College Teacher in Zilla Parishad Girls High School, Yavatmal, on or before 9th November, 1990. She had applied for transfer to Zilla Parishad, Amravati. The order of transfer and absorption into the establishment of Zilla Parishad was passed on 3rd November, 1992. Perusal of order, copy whereof is at Annex. A at page 25 of paperbook reveals mat the petitioner has been transferred against a vacant post.

(3.) Respondent no.5, who is an employee in the employment of Zilla Parishad, Amravati, as a Teacher in Secondary School, also possessed qualification, and claimed that she was entitled for transfer and posting as a Lecturer in Junior College in same Zilla Parishad.