STATE OF GUJARAT Vs. B N LEUVA

JUDGEMENT

(1.) This is an appeal against the judgment of the single Judge, who has quashed orders of transfer of the petitioner.

(2.) Briefly stated, the facts are that the petitioner, vide order dated 19th of July, 1993 was transferred and appointed to the ex-cadre post of Director, Central Medical Stores Organisation, Gandhinagar, vice Shri V. C. Trivedi (respondent No. 3), who was transferred and whose services were put at the disposal of the Narmada and Water Resources Department.

(3.) On 1st September, 1993, another order was passed, whereby the respondent herein was transferred to the ex-cadre post of Director, District Rural Development Agency, Amreli, a post which was lying vacant, and respondent No. 3 was transferred back to the post of Director, Central Medical Stores Organisation, Gandhinagar.