PATEL PRAHLADBHAI MOTIRAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Krina Calla, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent Nos. 1 and 2 and Mr. H. S. Munshaw, learned advocate waives service of notice of Rule on behalf of respondent Nos. 3 and 4.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, the present petition is taken up for final hearing today.

(3.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, order and/or direction, quashing and setting the action of respondent No. 4 District Primary Education Officer, Mehsana in denying to enter petitioner's name in the Register of Inter-District Transfer for the year 1999-2000 as if the proposal of the petitioner's inter-district transfer sent by respondent no. 3 vide letter dated 1/5/2000 was duly received by respondent No. 4 at the relevant time.