SUMAN BHATALIA Vs. DIRECTOR SECONDARY EDUCATION

JUDGEMENT

(1.) In the bunch of aforesaid writ petitions, the petitioners have challenged the respective transfer orders issued between 26.9.2010 and 30.9.2010/1.10.2010. All the petitioners want to avail the alternative remedy of filing appeal(s) before the Rajasthan Civil Services Appellate Tribunal and are claiming identical directions issued in the similar writ petitions, therefore, all the aforesaid writ petitions have been clubbed together and are being decided by this common order.

(2.) Counsel for the respective petitioners wants to withdraw the writ petition to avail alternative remedy of filing an appeal before the Rajasthan Civil Services Appellate Tribunal and further seek appropriate order from the Rajasthan Civil Services Appellate Tribunal. Counsel further submits that the petitioners will file appeals as soon as possible but the listing of the same for admission and order, may take long time even after filing urgent application because of the pendency of the large number of appeals against the transfer orders as well as filing of fresh appeals before the Rajasthan Civil Services Appellate Tribunal, on account of the fact that limited number of such type of cases are taken up on a day, therefore, the petitioners may be allowed to continue at their respective place of posting, for a period of one month.

(3.) Counsel also submits that in identical case - S.B. Civil Writ Petition No.13445/2010 Ajay Dular V. The State of Rajasthan and others, this Court allowed the petitioner to withdraw the writ petition, with the interim direction of one month to continue the petitioner therein, at the place of posting from which he was transferred, was passed on 07.10.2010.