ANJU BALA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bunch of 100 writ petitions, enlisted in the appended Schedule give rise to same issue, which shall be treated to be part and parcel of the order instant, are decided by a common order, however, the facts of SBCWP No.3299/2022: Anju Bala vs. State of Rajasthan and Ors., are illustratively taken into consideration.

(2.) These writ petitions have been filed by the petitioners aggrieved against the orders passed by the respondents, whereby the petitioners have been directed to report to the office of Chief Medical and Health officer and subsequent thereto they have been accorded postings at the places different from where they were already working.

(3.) It is, inter-alia, indicated in the writ petition that the petitioners, were posted at particular PHC/CHC or Sub-Centres, when the order dtd. 18/2/2022 was passed by the Secretary, inter-alia, indicating that for the purpose of providing good governance and looking to the general public interest, nursing staff working more than the posts sanctioned for the said place and whose salary was being drawn from the place other than where they were working, would report to the Chief Medical and Health Officer and give their option to said CM and HO, who shall post them appropriately.