NATWARLAL G PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed against an order passed by the Collector, Surendranagar, District Surendranagar-respondent No. 2 on June 28, 1994 annexure 'B' to the petition in exercise of power under Section 258 of the Gujarat Municipalities Act, 1963 (hereafter referred to as the Act) being illegal, ultra-vires and without jurisdiction.

(2.) It is the case of the petitioner that an order was passed by Administrative Officer, Nagarpalika Shala Mandal- respondent no. 4 herein on June 21, 1994 by which the petitioner who was serving as Primary Teacher at Vastadi came to be transferred and posted at Vadhvan. The said order was suspended by respondent No. 2 in purported exercise of powers under Section 258 of the Act.

(3.) When the matter was placed for hearing, this Court (Mr. M.R. Calla, J) passed the following order on June 15, 1994.