SINDHAV JITENDRAKUMAR BHIKHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is seeking direction to quash and set aside the Government Resolution No. PRHRDD/MRT/e-file/14/2023/1461/ Sec. -D, dtd. 8/6/2023, to the extent it deprives the petitioners' right to seek inter-district transfer. It is also prayed that the respondents may be directed to extend the benefit of Government Resolution dtd. 8/6/2023 to the petitioners.

(2.) Rule returnable forthwith. Learned AGP Mr. Aditya Pathak waives service of rule on behalf of respondent - State.

(3.) Considering the short issue involved in the petition, it is taken up for final hearing and disposal today.