SUVASCHANDRA KANTILAL NAYAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Masoom Shah for learned advocate Mr. Siddharth Padhiyar for the petitioner, learned Assistant Government Pleader Mr. Rakesh Patel for respondent No.1 State and learned advocate Mr. H. S. Munshaw for respondent No.2 District Primary Education Officer and respondent No.3 Taluka Primary Education Officer.

(2.) By filing the present petition, the petitioner has prayed to set aside order dated 06.05.2017 passed by the District Primary Education officer, Kutch transferring the petitioner from Udepur (Adhoi) Primary School to Kalyanpar (Khadir) Primary School. As far as the prayer in the captioned Civil Application is concerned, it is for seeking a direction to the respondent authorities to release the salary and arrears of salary payable to the applicant petitioner for the months of June, 2017 to August, 2017.

(3.) The case of the petitioner is that he has been working as Principal/Head Teacher at Udepur (Adhoi) Primary School, Taluka Bhachau, Kutch having been appointed on the post with effect from 03.09.2012. It is stated by the petitioner that he has completed M. A. B.Ed. and served as teacher for 10 years before passing Head Teacher Aptitude Test (HTPT) in the year 2012, pursuant to which, he came to be appointed as Principal. The grievance voiced by the petitioner is that by virtue of the impugned order, he came to be transferred from the present posting. Copy of the impugned order dated 06.05.2017 produced on record of the petition mentions that the petitioner came to be transferred for administrative reasons.