ASHA SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE above petitions are being disposed of by this common order, as in both the petitions common question of law is involved for adjudication.

(2.) THE petitioners by the instant petition have impugned the transfer policy of Shiksha Karmis contained in Circular of Annexure P- l , dated 27-10-2005 issued by respondent No. 1 whereby superceding earlier guidelines fresh guidelines have been issued for transfers of Shiksha Karmis and it has been decided that the Shiksha Karmis who are transferred on their own request to another Janpad Panchayat shall be junior in their category at the transferred Janpad Panchayat.

(3.) LEARNED Counsel for the petitioners argued that the petitioners were appointed under the M.P. Panchayat Shiksha Karmis (Recruitment and Conditions of Service) Rules, 1997 (for short 'Rules, 1997') and therefore, their seniority cannot be affected except on the grounds mentioned in the Rules, 1997.