PATEL MITTALBEN NARSINHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Krutik Parikh, learned AGP waives service of notice of rule on behalf of respondent State. Ms. Archita Prajapati, learned advocate waives service of notice of rule on behalf of respondent no. 3. Though served none appears for respondents no. 4 and 5 - private respondents.

(2.) Heard learned advocates appearing for the respective parties.

(3.) The prayer of the petitioner is that a direction be issued to respondent no. 3 to give inter-district transfer order on the basis of seniority list dtd. 31/12/2015 by cancelling the transfer order dtd. 11/2/2019 of respondents no. 4 and 5.