JIGARKUMAR NAVINBHAI GOSAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Hiren Modi learned advocate for the petitioner, Mr.Kurven Desai learned AGP for respondent nos.1 and 2, Mr.H.S.Munshaw learned advocate for respondent no.3 and Mr.P.P.Majmudar learned advocate for respondent no.5.

(2.) The petitioner challenges the order dtd. 7/9/2020, by which, the initial order passed by the author of the impugned order has been revised and while considering transfer on being declared surplus, the petitioner has been treated junior to respondent no.5.

(3.) Facts in brief would indicate that the petitioner was a primary teacher who was at Goliya. By an order dtd. 25/7/2013, the petitioner was transferred from Goliya to Vansol. For administrative reasons, he could be relieved only on 5/9/2013. The respondent no.5 also was transferred to Goliya to Vansol on 25/7/2013 but joined on 31/8/2013.