GOHIL GIRIRAJSINH TIRTHUBHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed challenging the order of transfer dtd. 31/3/2023, passed by respondent No-4.

(2.) The brief facts are as under: - The petitioner came to be appointed as Daily-wager in the irrigation department in the year 1980. From the day of his appointment, the petitioner is working with the respondents on the same post. It is the case of the petitioner that he was posted at Shetruji Left Bank Main Canal Sub Division, Talaja Sathara Sec. by an office order dtd. 28/6/2013 and from that day he is serving and discharging his duties regularly as a daily-wager on the same post. Suddenly, a transfer order dtd. 31/3/2023, came to be passed, without providing any opportunity of hearing, posting him from Shetruji Left Bank Main Canal Sub Division, Talaja Sathara Sec. to Shetruji Right Bank Main Canal Sub Division, Talaja Fulsar Sec. . It is the case of the petitioner that the transfer order dtd. 31/3/2023, is punitive in nature because it is counter blast of an FIR filed by present petitioner on 7/3/2023, against 5 persons who are politically influential. Aggrieved by the action of the respondents of transferring the petitioner, this petition is filed.

(3.) Heard learned advocate Mr. Vicky Mehta for the petitioner and learned AGP Ms. Jyoti Bhatt for the respondent- State.