AMIBEN JAGDISHKUMAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.G.M.Joshi, learned Senior Counsel with Mr.N.P.Chaudhary, learned counsel for the petitioner and Mr.K.B.Pujara, learned advocate in the respective petition.

(2.) In all these petitions under Article 226 of the Constitution of India, the issue is that the benefit of the order of transfer which were initially passed in favour of the petitioners could have been cancelled subsequently by the impugned orders in the respective petitions. For the purposes of this order, the facts of Special Civil Application No. 19029 of 2021 are considered.

(3.) Mr.H.S.Munshaw, learned advocate, would submi that the Policy of Transfer of 26/10/2020 envisages that techers in lower primary sec. would be transferable to the lower primary sec. and those of the Assistant Teachers of the upper primary sec. would be transferred in their respective Sec. .