CHUDHARI FALJIBHAI CHELABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petitions have been filed for the following reliefs:

(2.) Thus, the petitioners are seeking a direction upon the respondent authorities to organize the transfer camps for the head teachers and call for the applications as per the Government Resolution dtd. 1/4/2022 for inter-district transfer.

(3.) Learned advocate Mr.Bhavesh Patel appearing for the petitioners has submitted that the respondent authorities are supposed to hold the transfer camp as per the Government Resolution dtd. 1/4/2022 and since they have not done the same, the petitioners are unable to get themselves transferred as per their choice. He has further submitted that the petitioners, who are the head teachers, are entitled for the mutual transfer of the head teachers as well as various transfers as per the Government Resolution dtd. 1/4/2022. Thus, it is submitted that appropriate directions may be issued to the respondent authorities to hold the transfer camp for the head teachers.