CHANDRA KANTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bunch of writ petitions involve challenge to different orders (dated 26.9.2019, 28.9.2019 and 29.9.2019) issued by the State Government, transferring the petitioners.

(2.) For the purpose of deciding the question raised, facts pertaining to SBCWP No.14638/2019 : Chandra Kanta Vs. State of Rajasthan and Ors. are being taken into consideration.

(3.) By way of the order dated 26.9.2019, issued by the State Government, petitioner Chandra Kanta has been transferred from Panchayat Samiti Sardulshahar, Sri Gangangar, however, without indicating place of joining. The order simply provides- "to any other Panchayat Samiti of the District".