BABY NANDA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Vide this common order, the aforesaid bunch is being disposed of together as not only the facts involved are similar, but even the issue therein is akin.

(2.) Under challenge herein, by the petitioners, are their respective orders, vide which they were declared surplus as teachers and subsequent thereto, they have been transferred. Both the orders i.e. declaring surplus as well as the transfer are assailed by all of them. Thus, the individual facts of the petitioners are of not much significance and are not being gone into.

(3.) Vide order dtd. 29/1/2025, learned Advocate General sought time to file a comprehensive affidavit for better assistance of the Court. The said order being apposite, which is reproduced herein-below :-