PRATIKKUMAR MANSHUKHBHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed for the following reliefs:

(2.) Thus, the prayer clauses indicate that the petitioner is praying for issuance of a writ of mandamus and direction to stay the Government Resolution dtd. 25/11/2022 (Anneure-B) and further to give benefit of "Dampati". So far as the prayer clause 10(C) is concerned, which pertains to stay of the Government Resolution dtd. 25/11/2022, the same does not merit acceptance as the respondent authorities in their wisdom have prescribed the schedule for holding the camp meant for transfer of teachers in the entire State of Gujarat.

(3.) It is the case of the petitioner that his application seeking transfer in couple case will be futile, if the transfer camps are held. Such a ground cannot be considered for setting aside the policy decision of the State Government in holding the camps as per the schedule mentioned in the said resolution.