Patel Meghnaben Jayantibhai vs State Of Gujarat on 4 August, 2021

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Gujarat High Court

Patel Meghnaben Jayantibhai vs State Of Gujarat on 4 August, 2021

Bench: Bhargav D. Karia

C/SCA/9082/2019                          ORDER DATED: 04/08/2021




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/SPECIAL CIVIL APPLICATION NO. 9082 of 2019
                            With
      CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2020
       In R/SPECIAL CIVIL APPLICATION NO. 9082 of 2019
                            With
        R/SPECIAL CIVIL APPLICATION NO. 8654 of 2019
                            With
      CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2020
       In R/SPECIAL CIVIL APPLICATION NO. 8654 of 2019
                            With
        R/SPECIAL CIVIL APPLICATION NO. 9863 of 2019
                            With
      CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2020
       In R/SPECIAL CIVIL APPLICATION NO. 9863 of 2019
                            With
        R/SPECIAL CIVIL APPLICATION NO. 10077 of 2019
                            With
      CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2020
      In R/SPECIAL CIVIL APPLICATION NO. 10077 of 2019
                            With
        R/SPECIAL CIVIL APPLICATION NO. 15154 of 2020
                            With
        R/SPECIAL CIVIL APPLICATION NO. 15170 of 2020
                            With
        R/SPECIAL CIVIL APPLICATION NO. 15169 of 2020
                            With
         CIVIL APPLICATION (DIRECTION) NO. 1 of 2021
      In R/SPECIAL CIVIL APPLICATION NO. 15169 of 2020
                            With
        R/SPECIAL CIVIL APPLICATION NO. 15166 of 2020
                            With
        R/SPECIAL CIVIL APPLICATION NO. 15151 of 2020
                            With
        R/SPECIAL CIVIL APPLICATION NO. 15222 of 2020
                            With
        R/SPECIAL CIVIL APPLICATION NO. 15219 of 2020
                            With
        R/SPECIAL CIVIL APPLICATION NO. 15354 of 2020
                            With
        R/SPECIAL CIVIL APPLICATION NO. 15307 of 2020
                            With
        R/SPECIAL CIVIL APPLICATION NO. 15304 of 2020
                            With
        R/SPECIAL CIVIL APPLICATION NO. 15310 of 2020
                            With
        R/SPECIAL CIVIL APPLICATION NO. 15305 of 2020


                          Page 1 of 4

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 C/SCA/9082/2019                          ORDER DATED: 04/08/2021



                            With
       R/SPECIAL CIVIL APPLICATION NO. 15308 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15306 of 2020
                            With
      CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2021
      In R/SPECIAL CIVIL APPLICATION NO. 15306 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15303 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15399 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15411 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15396 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15384 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15395 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15397 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15418 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15385 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15417 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15402 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15552 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15472 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15537 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15474 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15640 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15874 of 2020
                            With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
      In R/SPECIAL CIVIL APPLICATION NO. 15874 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15903 of 2020
                            With
       R/SPECIAL CIVIL APPLICATION NO. 15877 of 2020
                            With
       CIVIL APPLICATION (FOR ORDERS) NO. 1 of 2021


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       C/SCA/9082/2019                                      ORDER DATED: 04/08/2021



             In R/SPECIAL CIVIL APPLICATION NO. 15877 of 2020
                                   With
              R/SPECIAL CIVIL APPLICATION NO. 15872 of 2020
================================================================
                        RAVI HARSHADKUMAR SHARMA
                                   Versus
                             STATE OF GUJARAT
================================================================
Appearance:
DELETED(20) for the Petitioner(s) No. 4
MR N R DESAI(6504) for the Petitioner(s) No.
1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,23,24,25,26,27,3,4,5,6,7,8,9
MR P P MAJMUDAR(5284) for the Petitioner(s) No.
1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,23,24,25,26,27,3,5,6,7,8,9
MR DHAWAN JAYSWAL, AGP for the Respondent(s) No. 1,2,3,4,5,6,7,8
MR HS MUNSHAW(495) for the Respondent(s) No. 3,4
================================================================

 CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                                Date : 04/08/2021

                             COMMON ORAL ORDER

Heard learned Senior Advocate Mr.Anshin Desai for learned advocate Mr.P.P.Majmudar for the petitioners, learned Assistant Government Pleader Mr.Dhawan Jayswal for the respondents-State, learned advocate Mr.Pradip Patel, learned advocate Mr.H.S.Munshaw, learned advocate Ms.Vidhi Bhatt, learned advocate Mr.Gaurav Chudasama, learned advocate Mr.B.M.Mangukia, learned advocate Mr.Archita Prajapati, learned advocate Mr.Jay Shah, learned advocate Mr.Maulik Nanavati, learned advocate Mr.Manish Patel and learned advocate Mr.Mahesh Prajapati for the concerned respondents through video conference.

1. After hearing the matter for some time, learned advocates for the respondent-District Primary Education Officers are requested to prepare a chart giving details of the petitioners of each petition with regard to :

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C/SCA/9082/2019 ORDER DATED: 04/08/2021 i. date of their appointment. ii. date of transfer to upper primary division. iii. date of transfer on the basis of declaration of surplus.

iv. effect of Government Resolutions dated 23.05.2012 and 26.10.2020 on the transfer of the petitioners.

vi. details with regard to the remedial action which is required to be taken vis-a-vis each petitioner in order to comply the Government Resolutions dated 23.05.2012 and 26.10.2020.

vii. details with regard to the couple cases and transfer of petitioners where Teachers are transferred from lower primary division to another lower primary division school.

2. Learned advocates for the respondent-District Primary Education Officers are requested to provide these details on or before 12th August, 2021 and copy of the same be given to all the respective advocates for the petitioners.

Stand over to 12th August, 2021 at 02:30 p.m. In petitions where the interim-relief is limited, the same is extended till the next date of hearing.

(BHARGAV D. KARIA, J) PALAK Page 4 of 4 Downloaded on : Tue Aug 24 07:12:29 IST 2021

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