PARMAR PRAKASHBHAI MULABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Gaurav Chudasama for the petitioners in SCA No.1891 of 2023, learned Advocate Mr.Sudhanshu Jha for the petitioner in SCA No.644 of 2023 and learned AGP Mr.Hardik Soni for the respondent State in both the matters.

(2.) By way of these petitions, the petitioners challenge Government Resolution dtd. 1/4/2022 insofar as the said Resolution restricts the right of the present petitioners, who belong to the Valmiki Community in claiming for priority in inter/intro district transfer only once.

(3.) To elaborate, the policy inter alia envisages that six categories of persons would be entitled to claim priority in inter/intro district transfer and whereas persons of Valmiki community are included in the said six categories. It would appear, according to the policy, that if a person has availed benefit of priority at the stage of appointment, then he will not be entitled to claim for priority any time thereafter.