PADHAR DHIRUBHAI MAVJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with following prayers:-

(2.) While issuing notice on 03.12.2020, this Court directed that till next date of hearing, the respondent authority shall not issue any posting order to the petitioner. It was also directed that this petition is to be heard with SCA Nos.15170 and 15411 of 2020. However, as requested by learned Advocate for the petitioner, despite the aforesaid order, this petition is taken up independently. 2.1 It appears that on 04.12.2020, posting order was issued and hence, amendment was moved, which came to be allowed by order dated 15.12.2020 and the amended prayer is as under:-

(3.) Learned Advocate for the petitioner submitted that the petitioner is a blind candidate and having passed MA, B.Ed. was duly selected and appointed as primary teacher in Kamijla Primacy School, Tal. Viramgam, Dist. Ahmedabad. Thereafter, the petitioner was transferred to Ravinagar Primary School No.1, Tal. City, Dist. Ahmedabad. Thereafter being declared surplus at Ravinagar Primary School No.1, the petitioner was transferred to Jodhpur School No.2, Tal, City, Dist. Ahmedabad on 26.11.2008.