KIRITKUMAR MULJIBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Hardik Jani for the petitioner and learned Assistant Government Pleader Mr.Rohan Shah for the respondents upon service of the copy of petition in advance.

(2.) What the petitioner has prayed is to direct respondent Nos.2 and 3 who are the Director General & Inspector General of Police (Administrative Division), Gandhinagar and In-charge Commandant, State Reserve Police Force, Group-7, Nadiad, District Kheda, to consider the request of the petitioner for inter-district transfer and to transfer the petitioner from State Reserve Police Force, Group-7, Nadiad to Mahisagar District on medical ground of the parents of the petitioner.

(3.) The facts to be noticed in brief are that pursuant to the advertisement issued on 19th November, 2008, petitioner came to be appointed on Class-IV post as Waterman in State Reserve Police Force (SRPF) at Dahod District, whereafter he was transferred to SRPF, Group-7, Nadiad. It appears that on 29th August, 2013 petitioner made an application requesting the authorities to transfer him to Mahisagar or nearby on the ground that his parents were old aged and needed his medical care and attention.