SHABANABEN SADULLAKHAN POLADI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this petition, the petitioner has prayed for the following reliefs:

(2.) The petitioner was 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 petitioner 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 the transfer camp.

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