RAVAL SANTOSHKUMAR ANANTRAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ petition, the petitioner has prayed for the following relief:-

(2.) The prayer indicates that the petitioner is claiming to go back to his mother school i.e. Vadiya Primary School, Taluka Kotdasangani, District Rajkot as per Clause 5 of Chapter H in the Intra District Transfer Camp.

(3.) The petitioner was appointed as Vidhyasahayak in the primary sec. on 5/1/2000 and thereafter, he has taken benefit of inter district transfer on 26/5/2008 from Amreli to Rajkot and accordingly, the petitioner has been transferred to the Rajkot district. The petitioner was declared surplus on 19/12/2020 and he was sent to Anandnagar Primary School, Taluka Rajkot and he has been given the benefit of surplus. In view of being declared surplus, on 20/5/2022, he was posted in Kanya Taluka Primary School, Taluka Kotdasanghani, District Rajkot.