SIDDHARTHSINH GIRAVATSINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the order passed by respondent no.1 dated 05.10.2009 by which he was transferred to the unit at Kutch-Bhuj.

(2.) The petitioner joined the services of the police force of the State as an Armed Driver Police Constable in April 1998 and was posted at Shahibaug, Ahmedabad. On 13.09.2009 the petitioner was on a V.I.P. duty as a Driver from 0800 hrs. to 0800 hrs. on the next day.

(3.) It is the case of the petitioner that in the late evening hours of 13.09.2009, the petitioner received a message from one of his family members that his son was seriously ill and that he was required to immediately proceed to Dungarpur District, State : Rajasthan. Therefore, he immediately proceeded to the said place in the Government vehicle, which was given to him for V.I.P. Duty.