PRAVEEN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The challenge in this writ petition is to order dtd. 10/2/2021 (Annx. 12) as also standing order No.11 of 2019 (Annx. 8).

(2.) By this Public Interest Litigation, the petitioner 'a public spirited person' challenges the action of the State whereby the members of the Mewar Bhil Corps (For short 'MBC') are being transferred to other districts in violation of the statutory provisions contained in Rajasthan Scheduled Area Subordinate, Ministerial and Class-IV Service (Recruitment and Other Service Conditions) Rules, 2014 (For short 'the Rules of 2014').

(3.) Learned counsel for the petitioner would submit that the purpose and object behind constituting MBC has roots in the historical events of importance. He would argue that the constitution of MBC and framing of separate rules to deal with recruitment and service conditions of members of MBC are aimed towards protecting the inhabitants of the tribals in tribal Districts namely Udaipur, Dungarpur, Banswara, Pratapgarh, Chittorgarh, and parts of districts Pali, Sirohi and Rajsamand. His submission is that the rule specifically prohibits the transfer of such members of MBC in another parts of the State and the object behind such provision is that the MBC protects the tribes in the tribal areas.