AMANBAHEN I BAPU Vs. DIRECTOR OF PRIMARY EDUCATION

JUDGEMENT

(1.) HEARD learned advocate Mr. Y. J. Patel on behalf of Mr. S. P. Majmudar.

(2.) THE petitioner working as Assistant Teacher has challenged the order of her transfer dated 30. 6. 1990 on various grounds.

(3.) THIS Court, while issuing notice, directed to maintain status-quo by order dated 10. 7. 1990. The ad-interim relief came to be confirmed by order dated 6. 4. 1992 admitting the petition and it was kept open for the petitioner to make a representation to cancel the impugned order of transfer during pendency of the petition and a statement was made on behalf of respondent no. 2 that if such representation is made on behalf of the petitioner against the impugned order of transfer, the same will be considered sympathetically.