KISHNARAM CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against the order dated 27.02.2018 passed by the Additional Director (Administration), Medical and Health Services, Rajasthan, Jaipur, whereby the petitioners have been posted at Medical College, Pali from various Primary Health Centres / Community Health Centres (PHCs/CHCs) situated at District Jalore.

(2.) Learned counsel for the petitioners made submissions that the issue involved in the present writ petitions is squarely covered by the judgment of this Court in Samleta v. State of Rajasthan and Ors. : SBCWP No.11862/2017, decided on 14.11.2017, wherein this court after referring to Rule 8 of the Rajasthan Panchayati Raj (Transferred Activities), Rules 2011 ('the Rules of 2011'), on coming to the conclusion that in terms of the said Rule, consent of the Panchayati Raj Department was not taken before affecting the transfer / posting of the petitioners therein, quashed the order and that the said judgment has been upheld by the Division Bench in State of Rajasthan and Ors. v. Samleta : DBSAW No.736/2018, decided on 11.10.2018.

(3.) Learned counsel for the petitioners also made submissions that ever since interim order was granted by this Court in March, 2018, the petitioners have not been paid salary by the respondents.