SELOT BHOPATSINH TERSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, leaned advocate Ms.Vidhi J. Bhatt, appearing for the petitioners has submitted that in view of the changed policy dtd. 1/4/2022 and in light of the interim orders passed by this Court, the respondents may be directed to consider the case of the petitioners for seniority as per the Resolution / Policy dtd. 1/4/2022.

(2.) It is noticed by this Court that in the captioned writ petition being Special Civil Application No.16055 of 2020, the Coordinate Bench of this Court vide comprehensive order dtd. 9/3/2021 passed in Civil Application (for Direction) No.1 of 2021 in Special Civil Application No.16055 of 2020, had stayed the transfer order of the petitioners, whereas in the writ petition being Special Civil Application No.16132 of 2020 by the interim order dtd. 17/12/2020, this Court had restrained the respondents from treating the petitioners as surplus and in the writ petition being Special Civil Application No.16000 of 2020, the Court had not passed any order, however it was stated that any action of the State would be subject to outcome of the petition.

(3.) When the matters are taken up for hearing today, it is not in dispute that the petitioners are still continued in their original school(s), when these petitions were filed.