HETUL MOVTABHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed seeking the following prayer:- "8. (B) YOUR LORDSHIPS may be pleased to issue a writ of mandamus or any other appropriate writ, order or direction directing the respondents to transfer the petitioner at the place or any place nearby where his wife is serving in the Mehsana district. :"

(2.) Thus, the petitioner is seeking transfer at the place nearby where his wife is serving at Mehsana district.

(3.) The petitioner was appointed pursuant to the advertisement issued in the year 2018-19 as a Vidhya Sahayak on 25/2/2019 and he was posted at Primary School, Juni Bhilbhavali, Taluka Nirzar, District Tapi. Simultaneously, the wife of the petitioner has been appointed by the respondent No.2 by issuing appointment order dtd. 25/2/2019 asking her to report her duty at Primary School, Mahekubpura, Taluka : Kheralu, District Mehsana. It is the case of the petitioner that his application for couple transfer was not accepted for inter-district and hence, being aggrieved, he has filed the writ petition.