PITHAYA BHAYJIBHAI LALABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed challenging inaction on the part of the respondents in not giving benefit of Valmiki community to the petitioner in relation to priority to be given for Inter District Transfer.

(2.) Heard learned advocate Mr. Gaurav Chudasama for the petitioner. He submitted that the petitioner has been appointed as 'Vidhyasahayak' on 12/2/2000 in Rajkot District. After five years of service, in the year 2005-06, he applied for Inter District Transfer from Rajkot to Panchmahal. In the seniority list published by respondent No.3 for the year 2006-07, the name of the petitioner has been figured at serial No. 268.

(3.) He submitted that in view of amended Government Resolution dtd. 28/1/2009, (annexure- D), the priority is to be given to the members of Valmiki community for Inter District Transfer. Though the petitioner is belonging to Valmiki community his case was not considered for Inter District Transfer and therefore, he made representation, to respondent No.3. In response to the said representation, respondent No.3 under communication dtd. 12/4/2022 / 25/7/2022 sought clarification from the respondent No.2, in relation to priority to be given to the petitioner. Respondent No.2 under communication dtd. 23/9/2022 conveyed to respondent No.3 to consider the case of the petitioner after due verification.