- (1.)Rule returnable forthwith. Heard finally by consent of Shri Chandurkar, learned Counsel for the petitioner, and Shri Dhote, learned Counsel for the respondents.
(2.)The petition is directed against the order dated 24.10.2007 issued by the respondent no.2 whereby order of transfer dated 31.5.2007 came to be cancelled.
(3.)Shri Chandurkar, learned Counsel for the petitioner, states that the petitioner is working as Assistant Teacher and she was transferred vide order dated 31.5.2007 on her own request from Bhankhed Buzruk to Gadge Nagar Girls School. The petitioner joined at the place of transfer and continued to discharge her duties as Assistant Teacher in the said Girls School. However, all of a sudden, the respondent no.2 issued the impugned order dated 24.10.2007 whereby the order of transfer dated 31.5.2007, which was issued on the request of the petitioner, came to be cancelled and petitioner was asked to join duties at the place from where she was transferred. It is submitted that the impugned order of transfer is bad in law on two counts, firstly same is inconsistent with the transfer policy formulated by the State Government and secondly, since it was a request transfer, respondents could not have cancelled the order of transfer in the middle of the academic session, which has resulted in causing great inconvenience to the petitioner. It is also contended that there are no reasons given in the impugned order dated 24.10.2007 for cancellation of the order of request transfer. It is, therefore, prayed that petitioner may be permitted to continue at the Girls School at Gadge Nagar till the present academic session.