JAYSHRIBEN JAYSHANKARBHAI BARAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since a common issue and facts are involved in the captioned writ petitions, the same are heard and decided finally.

(2.) In all these writ petitions, the petitioners, who are appointed as teachers, are seeking intradistrict (inter-taluka) transfers. The petitioners have also prayed for quashing and setting aside the condition Nos.3 and 4 of the Government Resolution dtd. 21/1/2014, which prohibits intra-taluka transfers of the teachers till the period of ten years. Some of the petitioners have also filled-up the bonds in view of their appointment orders.

(3.) It is the case of the petitioners that they are being denied the intra-district transfer from one taluka to another in view of the provisions of Government Resolution dtd. 1/4/2022, even after completion of more than 5 years of service, more particularly, Clause-4 of Chapter-G, and submitted that the petitioners are being discriminated in view of the said provisions, which allows inter-district transfer, after completion of 5 years of service, but does not allow inter-taluka transfer.