PATEL AMITKUMAR DHANJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Niyati Vaishnav, learned advocate waives service of notice of Rule for the respondent No.1 while Mr. Soaham Joshi, learned Assistant Government Pleader waives service of notice of Rule for respondent Nos.1 and 2.

(2.) By way of this petition, under Article 226 of the Constitution of India, the petitioner has prayed for a direction to the respondent authorities to consider the seniority from the date of appointment i.e. 1/1/2003 in his original mother school at Nasmed for over set up transfer camp, inter district transfer camp or any other transfer camp. By way of an amendment, a further prayer is added to quash and set aside the transfer order dtd. 2/12/2020 by which the petitioner was transferred to Nasmed from Dabhla, Tal.: Kalol, District Gandhinagar.

(3.) The facts in brief would indicate that the petitioner was appointed as Vidhya Sahayak in the Primary Sec. at Gandhinagar on 31/12/2002. The petitioner was posted at Nasmed. Having been deputed as CRC, he was sent on deputation on 4/5/2013. On repatriation, as his deputation was cancelled on 3/4/2017, rather than being posted at his mother school at Nasmed, the petitioner was posted at Dabhla Primary School.