(1.) These thirty writ petitions have been filed by the Primary School Teachers, working in the various Panchayat Samitis of Rajasthan against the orders of their transfer by respondent No. 1, State of Rajasthan.
(2.) It is not necessary to mention the facts about the experience and the academic career of each of the petitioners because nothing turns upon them in these cases- The undisputed fact is that they are all Assistant Teachers in the Primary Schools, which are functioning under the various Panchayat Samitis in Rajasthan. The Rajasthan Panchayat' Law contemplates a three tier system where the basic unit is a Gram Panchayat. A Panchayat Samiti has been constituted which includes the area of number of Gram Panchayats. The apex body is the Zila Parishad which governs and supervises the functions of a number of Panchayat Samitis under it and the Gram Panchavats. This three tier system is regulated by the two Acts which are known as the Rajasthan Panchayat Act. 1953 (hereinafter referred to as the Act of 1953 and the Rajasthan Panchayat Samitis and Zila Ptriihads Act, 1959 (hereinafter called the Act of 1959).
(3.) The employees of these Panchayat Samities and Zila Parishads are governed by the Rajasthan Panchayat Samitis and Zila Parisheds Rules, 1959 (hereinafter referred to as 'the Rules').
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