PATEL MANJULABEN KHEMABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under article 226 of the Constitution of India is filed challenging the action on the part of the respondents in not transferring the petitioners to District Mahisagar in the Inter-District Transfer camp. It is also under challenge that the transfer of the petitioners to District Panchmahal instead of District Mahisagar is contrary to the instructions contained in Government Resolution dtd. 23/5/2012.

(2.) The facts in brief as averred in the petition are as under: -

(3.) Heard leaned advocate Mr. D. K. Chaudhari for the petitioners and learned advocate Mr. U. M. Shastri for respondent Nos. 3 and 4 and learned Assistant Government Pleader Ms. Nirali Sarda for the respondent Nos. 1 and 2.