BANDU BHAUJI SIDAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Heard forthwith by consent of parties.

(2.) A large number of teachers adversely affected by the action of both the respondents in not properly implementing the transfer policy as enunciated in the Government Resolution dated 27.2.2017 which has been amended subsequently on 15th April 2017 and 31st May 2017, have filed the present writ petition. These teachers comprise 68 in number.

(3.) Shri S. P. Dharmadhikari, learned Senior Advocate appearing for the petitioners, at the outset, submits that the petition was filed in 2nd week of July 2018 and there was no interim stay granted by this Court and, therefore, the concerned teachers have joined their respective places of transfer. He submits that the petitioners will be interested in ensuring that in future while effecting the transfers as per the transfer policy, no injustice is caused to them or any of the similarly circumstanced teachers of Zilla Parishad and that the transfer policy is implemented scrupulously and in letter and spirit.