PATEL CHINTAN RAMESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this Special Civil Application, 22 Primary Teachers of the State of Gujarat have challenged the new transfer policy dated May 23, 2012 adopted by the respondent as illegal, unjust, vague and against the provisions of Articles 14, 16 and 21 of the Constitution of India.

(2.) The case made out by the writ-petitioners may be summed up thus:

(3.) In order to appreciate the aforesaid contentions, it will be profitable to refer to sub-items 4,5,6 and 7 of the earlier transfer policy as well as the clauses 1 and 2 of the present transfer policy.