PARMAR MITHABHAI VIRSINGBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms.Mamta Vyas for the petitioners and learned Assistant Government Pleader Ms.Krina Calla for the respondent?State and its authorities.

(2.) The petitioners have prayed by filing this petition under Article 226 of the Constitution, for direction against the respondents to hold the inter?district transfer camp for the lower division of the primary section of Dahod district.

(3.) The two petitioners herein came to be appointed as Vidhya Sahayak. Both the petitioners want their inter? district transfer on the ground that their respective spouses have been serving in the district they have been seeking the transfer.