RAHUL TYAGI Vs. GOVERNMENT OF GUJARAT

JUDGEMENT

(1.) This petition is filed challenging the action of the respondent No.3 (Gujarat Gas Limited), transferring the present petitioner from Rajkot Office to Ratlam Office in Madhya Pradesh (for short "M.P.").

(2.) Briefly stated facts are that the petitioner is an employee of respondent No.3, who originally was employed by respondent No.2 and thereafter transferred to respondent No.3. The petitioner since last 15 years having experience of commerce and marketing and is heading C & M Department of respondent No.3 at Rajkot. It is the case of the petitioner that with some ulterior motive and malicious procedure, the petitioner as punitive measure has been transferred from Rajkot Office to Ratlam Office in M.P. The transfer is stigmatic and prejudicial to future career of the petitioner and therefore, the order of respondent No.3, dtd. 8/9/2022, transferring the petitioner from Rajkot to Jhabua, Banswara, Ratlam and Dungarpur needs to be quashed and set aside.

(3.) Heard learned advocate Ms. Aishwarya Reddy for the petitioner and learned AGP Mr. Sahil Trivedi for respondent Nos. 1 and 2 and learned advocate Mr. Kunan Naik for respondent No.3- Gujarat Gas Limited, who stated that e has instructions to appear.