TARABEN VIRABHAI DODIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed seeking the following prayer :-

(2.) Thus, the petitioner is seeking benefit of the old policy dtd. 23/5/2012, which has been rescinded by the subsequent Policy dtd. 1/4/2022. The petitioner was appointed as a primary teacher on 22/12/2021 in Ramgadh Primary School and thereafter, the petitioner had used the option of vice-versa (Aras - Paras) for the Taluka transfer in the year 2004 and she was transferred at Amardad Primary School, Taluka Ranavav. Thereafter, she got option of upper primary sec. on 1/8/2012.

(3.) The petitioner got Taluka transfer from Ranavav to Porbandar, as couple case in Talpad Girls School, Taluka Porbandar on 6/10/2017. Thereafter, the respondent No.6 opted for being appointed as CRC / BRC / Coordinator and he was sent on deputation. The respondent No.6 repatriated to his original school. He was sent on deputation on 3/4/2017 and on being repatriated, he was placed on his original school.