SULTAN SINGH SAHU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) At the request and with the consent of learned counsels for the parties, all these writ petitions have been heard together and are being disposed of by this common order.

(2.) All these writ petitions have been filed challenging the impugned transfer orders. The facts relating to all these writ petitions reflect that the petitioners are working as Principals. By the impugned transfer orders, they were transferred to new places from their existing places. The transfer order reflects that they were made with an approval of the competent authority.

(3.) The challenge to the transfer orders were made basically on the grounds of infraction of the transfer policy of the State Government which gives certain priorities in transfer for the specific individuals like persons suffering with disability, cases of spouses, widows, abandoned women, single women, ex- servicemen, outstanding sportsmen, suffering with incurable diseases, dependents of martyrs, personnel working in remote areas, persons underwent by pass surgery or suffering from cancer, kidney transplantation surgery or dialysis, paralysis, the disability of two limbs, blindness etc.