GOSWAMI MAHENDRAGIRI JAGDISHGIRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed for the following reliefs :

(2.) The facts giving rise to the present petition may be summarised as under :

(3.) By order dtd. 6/10/2022, the petitioner has been repatriated after canceling his deputation. The petitioner was appointed as a Vidya Sahayak on 18 th April 2010 at Parsund Primary School of Taluka Santalpur, District Patan. In the year 2014, the petitioner made a request for transfer from Parsund Primary School to Kalyanpura Primary School on the basis of his seniority. The transfer was effected on 24/6/2014.