RAVINDRA KUMAR TAILOR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against the orders whereby they have been transferred by the Director (Non-Gazetted), Medical and Health Services and Additional Director (Admin.) Panchayati Raj (Medical) Department, Rajasthan, Jaipur.

(2.) As all the writ petitioners have raised similar issue, i.e. violation of Rule 8 of the Rajasthan Panchayati Raj (Transferred Activities), Rules, 2011 ('Rules of 2011'), all the petitions have been taken up simultaneously for hearing and disposal.

(3.) The facts of Ravindra Kumar Tailor v. State of Rajasthan and Ors.: S.B. Civil Writ Petition No. 8828/2022 are being illustratively indicated. The petitioner, a Nurse Grade-II, was appointed by order dtd. 25/3/2008. During the course of his service, by order dtd. 3/12/2015 while working at C.H.C., Devli, Tonk, he was posted under working arrangement to A.N.M. Training Centre, Bhilwara. By order dtd. 31/12/2020, the petitioner was transferred/posted at A.N.M. Training Centre, Bhilwara by indicating the same as against the post of PHN.