BHARATBHAI BALUBHAI KAPADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Shri R.N. Majmudar for learned Advocate Shri N.K. Majmudar on behalf of the petitioner, learned Assistant Government Pleader Ms. Dharitri Pancholi on behalf of respondent no1- State and learned Advocate Ms. Sejal Mandavia on behalf of respondent no.2.

(2.) By way of this petition the petitioner has sought for the following prayers:

(3.) Ir appears that the petitioner who was working as a Teacher at Jatroda Primary School, had been declared surplus vide an order dtd. 18/12/2020 and as a consequence thereof, in the Inter District Transfer Camp, the petitioner had been transferred to one Chanch Pateda Primary School, Victor Pay Center School, Taluka Rajula. It appears that the decision on part of the respondents of declaring the petitioner as surplus has aggrieved the petitioner.