SHITALBEN PUSHPAKANTBHAI BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.H.S.Munshaw has submitted that he has instructions to appear on behalf of the respondent Nos.3 and 4 of the captioned writ petition being Special Civil Application No.25109 of 2022. Registry is directed to accept his vakalatnama, as and when it is filed.

(2.) In this group of petitions, the applications of the petitioners have been rejected by interpreting Clause-4 of Chapter-E of the Government Resolution dtd. 1/4/2022. Today, when the matters are taken up for hearing, learned AGP has forwarded a communication dtd. 15/12/2022, wherein the Education Department has opined that necessary modification/amendment is under consideration so far as Clause-4 of Chapter-E is concerned.

(3.) The applications of the petitioners seeking transfer from one school to another school within taluka have not been accepted for the reason that they cannot seek transfer from one school to another school within taluka, as their spouses are the Government employees or fall within the category of Clause-4 of Chapter-E of the Government Resolution dtd. 1/4/2022.