TEJALBEN BHIKHABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard learned advocate Mr. Gaurav Chudasama for the petitioners.

(3.) He submitted that in view of Government Resolution dtd. 11/5/2023, Chapter-Q, Clause- 7, the petitioners herein are deprived of their participation in the Inter District transfer Camp. All the petitioners have preferred Inter District Transfer applications, pursuant to G.R. dtd. 11/5/2023. Chapter-L of the G.R. dtd. 11/5/2023, provides for priority to be given to the candidates who are seeking couple transfer. In view of Chapter -Q Clause -7 of the very same G.R., they are not given priority in Inter District Transfer Camp, because as per Chapter- E of the G.R. dtd. 11/5/2023, the applicants of district bifurcations are to be given priority. He submitted that on account of this the petitioners are being deprived of their participation in the Inter District Transfer Camp, despite of the fact that their applications are between the year 2012 to year 2014, and all have applied pursuant to the couple transfer policy.