CHHOTU SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant bunch of writ petitions relates to transfer of Teachers, who are member of Rajasthan Panchayati Raj Service Rules, 1996 and have been transferred under the Scheme of Rationalization introduced by the Government within same Panchayat Samiti from one institution to the other. It has been informed by counsel for the respondent-State Mr. N.A. Naqvi, AAG, that in the light of judgment dated 13.7.2010 delivered at main seat Jodhpur in S.B. Civil Writ Petition No. 5784/2010 and 69 other connected writ petitions, the State Government vide order dated 22.7.2010 has taken decision to withdraw such transfers of the Primary School Teachers/petitioners who have been transferred within Panchayat Samiti.

(2.) In the light of the decision taken by the respondent-State, referred to supra, the instant writ petitions, which relate to transfer of petitioners within Panchayat Samiti by the State Government, stand allowed and their respective transfers are hereby quashed and set aside and the respondent-State is directed that all such petitioners who are affected on being transferred within same Panchayat Samiti may now be restored to their respective position without any further delay. However, it will not preclude the respondents from passing orders afresh in the interest of administration if required in accordance with law.