NAZMABEGAM NAZIRBEG MIRZA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Writ Petition has been filed under Article 226 of the Constitution of India with a prayer to issue a Writ of Mandamus or an appropriate direction to the respondents to transfer the petitioners to Ahmedabad forthwith. Rule was issued in this petition on 23.4.2001. With the consent of the learned counsel for the parties, the petition is being finally heard today.

(2.) The petitioner No.1 is a Woman Police Constable and the petitioner No.2 is a Police Constable. Both the petitioners are stated to be husband and wife. Briefly stated, the facts giving rise to the instant petition, as culled out from the contents thereof, are that initially the petitioners were serving under the Police Department at Ahmedabad. It is alleged that they were wrongly transferred out of Ahmedabad District to Vadodara, due to which the domestic life of the petitioners has been disrupted, since the family consists of the mother-in-law of the petitioner No.1 and five minor children.

(3.) This Court has heard Mr.G.Ramakrishnan, learned counsel for the petitioners and Ms.Mini Nair, learned Assistant Government Pleader for the respondents, and has gone through the averments made in the petition as well as the documents annexed thereto.