AMITKUMAR SHAMBUBHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All the petitioners were working as Cluster Resource Coordinator ("CRC" for short) or Block Resource Coordinator ("BRC" for short). By order dated 19.12.2016 they have been repatriated as primary teachers and are presently working as primary teachers in their respective places. En mass repatriation was directed by an order dated 22.12.2016. The appointment of all the adhoc CRCs/BRCs came to be made. It is the grievance that on 3.1.2017 an order came to be passed in relation to those persons also who had been repatriated prior to 22.12.2016. There was no reason for them to now transfer the present petitioners or cancel their earlier orders.

(2.) This Court has heard learned advocates for the parties appearing on both the sides.

(3.) Reliance is placed on the decision rendered by this Court in Special Civil Application No.95 of 2017. According to learned advocate appearing for the petitioners, the present petitioners are similarly situated.