- (1.) Since in these special appeals, there is common question of law and facts are involved, therefore, all these special appeals are being decided by this common order.4
(2.) Learned Addl. Advocate General on behalf of State submitted that transfer orders in relation to the petitioners from one place of posting to another within the same Panchayat Samiti have been passed and those were challenged by preferring several writ petitions. All those writ petitions were decided by the learned Single Judge by impugned judgement dated 18.02.2008. The learned Single Judge held that transfer orders were issued contrary to provisions of law and without power or authority of law. Impugned transfer orders were of the Year 2007 and almost three years have passed to those transfer orders.
(3.) Learned Addl. Advocate General submitted that thereafter some amendments were made in law, empowering the State Government to issue such transfer orders.;