RAJESHKUMAR PRAHLADBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been fled seeking a direction upon the respondent authorities to transfer the petitioner from Santalpur Taluka Primary School to Siddhpur Taluka Primary School, Patan on the basis of the policy promulgated by the State Government vide Resolution dtd. 23/5/2012.

(2.) By way of amendment, the petitioner has also prayed to quash and set aside the order dtd. 23/7/2021 passed by the District Primary Education Officer, Patan.

(3.) RULE. Learned advocates appear and waive service of notice of rule on behalf of the respective respondents.