DISTRICT PRIMARY EDUCATION OFFICER Vs. PATEL KIRTIDABEN NARANDAS

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and order dated 10.8.2021 passed by the learned Single Judge in Special Civil Application No.16350 of 2018, the appellant - original respondent No.3 - Authority has preferred this Intra - Court Appeal under Clause 15 of the Letters Patent.

(2.) Heard the learned counsel appearing for the respective parties.

(3.) It was the case of the respondent No.1 - original petitioner before the learned Single Judge that she was working as Vidhyasahayak and by way of present writ petition, the respondent No.1 - original petitioner prayed for a direction to transfer her to Vadodara District on the ground that her husband is working in Vadodara District. The respondent No.1 - original petitioner relied upon the policy decision of the State Government which is applicable to the appellant also being Resolution dated 23.5.2012. It is a matter of record that earlier, the respondent No.1 - original petitioner was working at Panchtobra K.V. Primary School, Taluka - Gariyadhar, District - Bhavnagar and was transferred to Haripura Primary School, Taluka - Nasvadi, District - Chhota Udepur.