Gujarat High Court
Anilkumar Gabhabhai Vankar vs State Of Gujarat & 3 on 12 October, 2015
Author: Sonia Gokani
Bench: Sonia Gokani
C/SCA/16567/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 16567 of 2015
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ANILKUMAR GABHABHAI VANKAR....Petitioner(s)
Versus
STATE OF GUJARAT & 3....Respondent(s)
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Appearance:
MR. NIRAV D TRIVEDI, ADVOCATE for the Petitioner(s) No. 1
MR. HARSHEET SHUKLA AGP for the Respondent(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 12/10/2015
ORAL ORDER
1. The petitioner was appointed as a Primary Teacher in Mahadeviya Primary School Nandana, Tal. Kalyanpura, Dist. Jamnagar on 31/12/1994. According to the petitioner, after completing five years' of service, when he applied for inter district transfer from Jamnagar to Sabarkantha, he noticed that his name was wrongly included in the list of couple category, whereas, he belongs to physically Handicapped category. For being posted at Sabarkantha to the post of Primary Teacher, he is not permitted to participate in transfer camp held on 18/09/2015.
2. It is, his say that an application dated 18/09/2015 was Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Oct 16 01:00:50 IST 2015 C/SCA/16567/2015 ORDER made to change his name from the list of the couple category to physically handicapped category and also raised his objection before the competent authority, which has not been paid any heed to as yet.
3. Issue Notice for final disposal, returnable on 26/10/2015. Learned AGP Mr. Shukla waives service of notice on behalf of the respondent State of Gujarat.
Direct Service is permitted.
(MS SONIA GOKANI, J.) MANOJ KUMAR Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Oct 16 01:00:50 IST 2015