CHAUDHARI JIGNASABEN JAGUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for respondent Nos.1 and 2 while Mr. M. P. Prajapati, learned counsel waives service of notice of Rule for respondent Nos.3 and 4. Though served, nobody appears for respondent No.5.

(2.) With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(3.) The prayer in the petition is to quash and set aside the order of transfer of the respondent No.5 dtd. 1/1/2020 and that of transferring the petitioner of the same date. By the order dtd. 1/1/2020 (Annexure 'D'), - respondent No.5 who was working as Head Teacher was transferred from Dhadhusan School, Taluka Mehsana to Mehsana Primary school No.3. By an order of even date, the petitioner was transferred from her School Megha Aliyasana to Bhasariya Primary School.