GNANESHWARY D SHAH Vs. COMMISSIONER COMMISSIONERATE OF TECHNICAL

JUDGEMENT

(1.) HEARD Ms. Megha Jani, learned advocate for the petitioner and Mr. D.M. Devnani, learned AGP for the respondents.

(2.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has originally challenged the order dated 30.9.2012 passed by respondent No.2 transferring the petitioner from Ahmedabad to Valsad. Initially, this Court (Coram: K.M. Thaker, J.) had issued notice vide order dated 3.5.2013.

(3.) AFTER considering the affidavit in reply as well as affidavit in rejoinder on record of this petition this Court passed the following order on 8.7.2013: -