ATULBHAI DAHYABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Special Civil Application is filed praying for the following reliefs:-

(2.) The factual matrix in the present case is that, the petitioners are serving as Beat Guards with the Forest & Environment Department, Government of Gujarat, since the year 2008. That on 30/11/2005, the Gujarat Subordinate Service Selection Board - respondent No.2 herein issued an advertisement for recruitment on the post of Beat Guard in the Forest Department. The petitioners applied for the same and cleared the said examination. That in the year 2008, the petitioners came to be appointed as Beat Guard in different districts of the State of Gujarat initially for 5 years and, thereafter, they were regularized on the said post. That on 30/5/2009, the petitioners requested the higher authorities to transfer them to parent district or adjacent district as there were vacancies. However, the Department informed that after completion of 5 years of service and after regularization in service, they could apply for transfer in the parent district.

(3.) Mr. G.M.Joshi, learned Senior Counsel with Mr. M.T.Saiyed, learned advocate for the petitioners, submits that the issue raised in the present Special Civil Application has been settled by the coordinate Bench by order dtd. 11/4/2022 in Special Civil Application No.3690 of 2019 and by order dtd. 24/1/2023 in Special Civil Application Nos.1708 of 2019 with 20892 of 2018. He, therefore, submits that the present Special Civil Application may be allowed in terms of the judgments rendered in the afore-mentioned Special Civil Applications.