SUSHILABEN KANTILAL PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned Assistant Government Pleader waives service of notice of Rule for the respondent No.1, Mr. Munshaw, learned advocate waives service of notice of Rule for respondent No.3, Mr. Gadhavi, learned counsel waives service of notice of Rule for respondent No.4 while Ms. Archita Prajapati, learned counsel waives service of notice of Rule for respondent No.2.

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(3.) By way of this petition, under Article 226 of the Constitution of India, the petitioner has prayed for inter district transfer from District Patan to District Mehsana. It is her case that she was initially working as a Vidhya Sahayak and subsequently opted for the upper primary sec. . It is her case that for the purposes of inter district transfer to Mehsana, she made an application on 24/12/2012. Her name, therefore, figured in the seniority list at Sr. No.77. The respondent No.4, according to the petitioner figured in that list at Sr. No.178, her date of application being 19/12/2013.