RAJENDRA KUMAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These appeals have been filed against interlocutory order dated 24.09.2019 passed by the learned Single Judge of this Court, by 9 affected appellants as also by the State of Rajasthan.

(2.) Grievance of the appellants is that operation of their transfer order has been stayed by the learned Single Judge at the instance of 9 writ petitioners, who are working on the post of Principal in various Senior Secondary Schools and were transferred from different places of Mandawa, District Jhunjhunu to Barmer. It is contended that the order of transfer has been stayed by the learned Single Judge whereas present 9 appellants have already joined their duties at transferred places inasmuch as they have not been impleaded as respondents in the writ petition filed before the learned Single Judge of this Court. It is informed that State of Rajasthan has filed reply to writ petition.

(3.) Since the main writ petition is still pending before the learned Single Judge of this Court and any findings recorded by this Court on the arguments advanced in these appeals, one way or the other would prejudice the case of either party. We therefore dispose of all these appeals with direction to implead all nine appellants in Appeal No. 1501/2019 and 1486/2019 as respondents in the writ petition and they will be at liberty to file an application under Article 226(3) of the Constitution of India seeking vacation of stay order passed by the learned Single Judge.