BHAVIKKUMAR GOVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.D.M.Devnani, learned Assistant Government Pleader waives service of notice of Rule for respondent No.1 and Mr.Jayraj Chauhan, learned advocate for Mr.U.M.Shastri, learned counsel waives service of notice of Rule for respondents Nos.2 and

(2.) ON the facts and in the circumstances of the case and with the consent of learned counsel for the respective parties, the petition is being heard and decided finally.

(3.) BRIEFLY stated, the facts of the case are that the petitioner was initially appointed as Primary Teacher at Devni Muvadi Primary School on 13 -4 - 2002. He got married to Hemlataben Jayantilal Patel, on 20 -5 -2001. The wife of the petitioner was also working as a Primary Teacher at Adadra Primary School, Taluka Kalol prior to the marriage. Even after the marriage, she continues to serve at the same place as a Teacher. The case of the petitioner is that the Education Department of the State Government has framed a policy, to the effect that preference would be given to a married couple to choose the same School, so that their married life subsists. In light of this policy, the petitioner and his wife were transferred to Ghusar Primary School, Taluka Kalol, District Panchmahals on 13 -6 - 2013, where they were working to the best of their abilities. The petitioner was given the charge of Head Teacher/Principal on 1 -7 -2012, after following due procedure.