NATWARLAL CHHOTULAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Pujara, learned Counsel for the petitioners seeks leave to delete respondent No.4 as the action of respondent No.4 is not challenged. Permission granted. Rule. Mr.Desai, learned AGP waives service of Rule for Respondents No.1 and 2 and Mr.Munshaw, learned Counsel waives service of Rule for Respondent No.3 and with the consent of both the sides matters are finally heard today.

(2.) In all the petitions common questions are involved and, therefore, they are being dealt with by this common order.

(3.) The petitioners have preferred these petition to quash and set aside the action of the respondent in denying the benefits of inter-district transfer to the petitioners from Dang District to Valsad on the ground that the petitioners concerned have availed the benefits of inter-district transfer in the past prior to the Government Resolutions dated 8.4.1999 and 4.6.2004. The petitioners have also prayed to declare that the benefit of inter-district transfer cannot be denied to the petitioners merely because in past as per the prevailing policy at that time the petitioners had opted for inter-district transfer.