JUGAL KISHOR PUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Lawyers are abstaining from work and are not appearing before the Court.

(2.) The short question involved in the present writ petitions is that whether the petitioners were transferred by passing different transfer/posting orders in violation of Rule 8 of Rajasthan Panchayati Raj (Transfer Activities) Rules, 2011 from their present place of posting.

(3.) The petitioners, after the selection by the Medical Heath & Family Welfare Department, Government of Rajasthan, were posted under different Community Health Centers and Panchayat Samitis under the Department of Rural Development and Panchayati Raj, Government of Rajasthan. After joining of the petitioners at their respective places, they are sought to be transferred by the Medical and Health Department without taking the consent of the Panchayati Raj Department. Aggrieved of these transfer orders, the petitioners preferred these writ petitions with the prayer that their transfer orders may be quashed and set aside.