Hardikkumar Jayantilal Kaneriya vs State Of Gujarat
2025 Latest Caselaw 1237 Guj

Gujarat High Court

Hardikkumar Jayantilal Kaneriya vs State Of Gujarat on 22 July, 2025

Author: Nikhil S. Kariel

Bench: Nikhil S. Kariel

                                                                                                            NEUTRAL CITATION




                            C/SCA/9872/2025                                  ORDER DATED: 22/07/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                    R/SPECIAL CIVIL APPLICATION NO. 9872 of 2025

                     ==========================================================
                                      HARDIKKUMAR JAYANTILAL KANERIYA & ORS.
                                                      Versus
                                             STATE OF GUJARAT & ORS.
                     ==========================================================
                     Appearance:
                     MR GAURAV CHUDASAMA(5660) for the Petitioner(s) No. 1,2,3
                     MR ADITYA PATHAK, ASST. GOVERNMENT PLEADER for the
                     Respondent(s) No. 1,2
                     ==========================================================

                        CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                                         Date : 22/07/2025

                                                           ORAL ORDER

1. Heard learned Advocate Mr.Gaurav Mehta on behalf of

the petitioners and learned Assistant Government Pleader

Mr.Aditya Pathak on behalf of respondent - State.

2. By way of this petition the petitioners challenge decision

of the respondent authorities of giving charge of Head

Teacher (Principal), to the petitioners who are otherwise not

the senior most teachers in the school concerned.

3. Considering the submissions made by learned Advocate

on behalf of the petitioners, it would also appear that the

petitioners were the beneficiaries of inter district transfer and

whereas while the petitioners may have put-in long years of

service, on account of availing the benefit of inter district

NEUTRAL CITATION

C/SCA/9872/2025 ORDER DATED: 22/07/2025

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transfer, the petitioners have been placed at the bottom of the

seniority of both the district and the school.

4. It also appears that identical issue has been decided by

this Court vide oral judgment dated 11.07.2025 in Special

Civil Application No. 9498 of 2025 and allied matters. For the

reasons stated in judgment dated 11.07.2025, the present

petition stands disposed of as rejected.

(NIKHIL S. KARIEL,J) Bhoomi