KAREN ANITABEN MOTIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is withdrawn qua petitioners Nos. 1,5 and 9. Since petitioner No.2 has died, the petition stands abated qua petitioner No.2. This petition will survive as far as the remaining petitioners are concerned.

(2.) Rule returnable forthwith. Mr.Soaham Joshi, learned Assistant Government Pleader, waives service of rule on behalf of the State respondents Nos. 1 and 2 and Mr.H.S.Munshaw, learned advocate, waives service of rule on behalf of respondent No.3.

(3.) The case of the petitioners is that a writ of mandamus be issued to quash and set aside the Seniority List dtd. 23/1/2019 issued by the respondent No.3 and further direction be issued to include the names of the petitioners in the Seniority List from the date of their original application of Inter District Transfer.