PATEL YOGITABEN AMRUTLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader Mr.Raval, waives service of notice of rule on behalf of the respondent - State.

(2.) The present group of petitions are taken up for final hearing today since the issue involved in these petitions affects the administration of the State Government in the transfer policies of the teachers/Block Resource Centre (BRC)/ Cluster Resource Centre (CRC)/ Unit Reserve Coordinator (URC), who are serving in the State of Gujarat.

(3.) It is also noticed that all the writ petitions are filed by the respective teachers / BRC / CRC / URC against the action of the respondent authorities of not passing any written order. This Court is confronted with number of petitions, as and when the State is desirous of holding their camps for transfer of teachers in the State of Gujarat.