KAMAL DILIPKUMAR AACHARYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ-petition has been filed for the following prayers:-

(2.) The petitioner, who is a contract employee is seeking a writ of mandamus holding his selection as a regular selection and also to regularize his services. Further, a direction is sought to quash and set aside the transfer order dated 26/28/5/2021.

(3.) Learned advocate Mr. H.J. Dholakia, appearing for the petitioner has submitted that the petitioner was initially appointed on the contractual basis by the order dtd. 30/4/2012 for a period of 11 months, and thereafter, he has been continued in service. It is submitted that by the impugned order, the petitioner has been illegally transferred to another place and after rendering services for so many years, now it was not open for the respondent authority, to transfer him.