ASHVINBHAI KHEMCHANDBHAI CHAVDA2 Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. Himanshu Patel, learned Assistant Government Pleader waives service of notice of rule on behalf of the respondents.

(2.) HAVING regard to the controversy and urgency involved in the matter, with the consent of the learned counsel for respective parties, the matter was taken up for final hearing today.

(3.) THIS petition under Article 226 of the Constitution of India is directed against the order dated 22nd October, 2013 whereby, the petitioners have been transferred from Ahmedabad district to Botad district by being termed as the junior most employees in the establishment of the Deputy Mamlatdar cadre at Ahmedabad.