GIRISH SUBHASH PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard Mr. Thorat, learned counsel for the petitioners, Mr. Sonawane, learned counsel for Zilla Parishad and learned AGP.

(2.) The petitioners seek benefit of Government Resolution dated 11.07.2000. According to the learned counsel for the petitioners, the petitioners have worked for 10 years and more in tribal area. Transfer is being effectuated. When the transfer is to be effectuated, they are entitled for the post as per their choice as per the Government Resolution dated 11.07.2000. However, the petitioners are not posted as per their choice. The applications have been given by the petitioners to the Chief Executive Officer, however the same are not considered.

(3.) Mr. Sonawane, learned counsel for respondent No. 3 submits that the posting is given as per the availability of the vacancies.