PARMAR JAGRUTIBEN HIMATLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present writ petition has been filed by the petitioner against the rejection order dtd. 9/12/2022, whereby in single line, it has been communicated that her application cannot be considered on priority basis in the category of widow as the application is made for seeking transfer in municipality-corporation area.

(3.) Learned advocate Mr.Chudasama appearing for the petitioner has pointed out that in fact, the application was filed by the petitioner seeking transfer from Kotdasangani Taluka to Rajkot Taluka and she has never opted for any school in Corporation area. He has further submitted that the case of the petitioner will fall under chapter-E, Clause-1 of the Government Resolution dtd. 1/4/2022, wherein no such provision is mentioned that the application of widow is required to be rejected for the reason that she has opted for any school in the Corporation area. Thus, he has submitted that the respondents may be directed to consider the application of the petitioner for transferring her in the school situated in Rajkot Taluka.