KIRITBHAI U PARMAR Vs. DIRECTOR OF ANIMAL HUSBANDRY

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, direction and / order directing the respondent to consider the case of the petitioner for transfer at Patan.

(2.) SHRI Vyas, learned advocate for the petitioner has submitted that petitioner has undergone angiography in the month of June 2008, he has to go for regular medical check up and, therefore, his request be considered for transfer at Patan. It is also further submitted that even two sons of the petitioner are studying at Patan and, therefore, a detailed representation was made to transfer the petitioner at Dhabawadi Vav, Tal: Danta and Dholia, Tal: Amirgadh.

(3.) MS. Krina Calla, learned AGP produced on record the communication dated 11. 2. 2009, which is on the representation made by the petitioner stating that petitioner cannot be transferred to Dhabawadi Vav, Tal: Danta and/or Dholia, Tal: Amirgadh, the office at both the places is closed since last more than 3 years and as per the policy unless there is approval from the Finance Department, the said post cannot be filled in.