SNEHAL ASHOK INDURKAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent.

(2.) The petitions are filed by the teachers employed with the Zilla Parishad, Nagpur and Zilla Parishad, Wardha respectively. Although these are two petitions separately filed, the grievances expressed therein are similar. The main grievance relates to not following all the procedure prescribed in G.R. dated 27 th February, 2017 by the Nagpur and Wardha Zilla Parishad.

(3.) We have gone through the G.R. dated 27 th February, 2017 and the documents placed on record. It appears to us that the procedure prescribed in the G.R. dated 27 th February, 2017 has not been followed in the letter and spirit by these Zilla Parishads. The procedure prescribed for undertaking and completing the transfer process has well defined stages and this Court in one of the similar writ petitions being Writ Petition No.4190/2018 and others, decided on 22 nd February, 2019 and also other similar matters has already directed all the Zilla Parishads to follow the procedure prescribed in the G.R. in letter and spirit, subject to the workability of the options.