JAGRUTIBEN MANSINGBHAI BHURIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed seeking direction to the respondents, to consider the case of the petitioner for transfer from Devbhoomi Dwarka to Dahod or nearby place to Dahod.

(2.) Heard learned advocate Ms. N. S. Jethva for learned advocate Ms. Tasnim Zabuawala for the petitioner. She submitted that the petitioner is working as a primary teacher at Talukla Dwarka, since last 5 years. She is a permanent resident of District Dahold, however, on account of her posting at Devbhoomi Dwarka, she is residing alone at the address mentioned in the cause title. Learned Advocate for the petitioner submitted that on account of some unfortunate incident with the petitioner on 2/12/2019, an FIR came to be lodged on 3/12/2019 before Mithapur Police Station bearing No. C. R. I-40 of 2019.

(3.) Learned Assistant Government Pleader Ms. Dharitri Pancholi, on the other hand, relied upon the Government Resolution dtd. 11/5/2023. Inviting attention of this Court to Chapter P Clause-(2), she submitted that in cases concerning safety of women, a committee constituted for the said purpose can consider the application of the petitioner for Intra-District Transfer. However, Inter-District Transfer as requested cannot be permitted.