RAVI HARSHADKUMAR SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By these petitions, the petitioners have prayed for the following reliefs:

(2.) The petitioners were asked to remain present in the transfer camp to be held on various dates in the Month of February, 2020. It is the case of the petitioners that the Teachers of lower primary sec. (Standard I to V) of particular schools who are surplus were adjusted in the same Schools by allowing them to work in the upper primary sec. (Standard VI to VIII) and therefore vacancies in the upper primary sec. were not shown in the list prepared for transfer camp.

(3.) According to the petitioners severe prejudice was caused as the petitioners could not select such Schools wherein the Teachers of lower primary sec. s were permitted to teach in upper primary sec. . According to the petitioners such post would have been declared vacant if such Teachers were not considered as teaching staff in upper primary sec. .