VARSHABEN KARSHANBHAI RAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is filed with the following prayers: -

(2.) The facts in brief are as under: -

(3.) Heard learned advocate Mr. Vaibhav Vyas for the petitioners. He submitted that by earlier policy dtd. 1/4/2022, priority is to given to the applications seeking inter-district transfer to the couples whose spouses are serving in different district. The said policy of 1/4/2022 was discontinued by implementation of the fresh policy dtd. 11/5/2023 by which it is decided that no online applications upon completion of 5 years of service will be accepted till the earlier offline/register-maintained list get exhausted. He submitted that this is in violation of policies of the Government and therefore it is arbitrary.