JUDGEMENT
G.S.Singhvi, J. -
(1.) This writ petition of the petitioners is directed against the order dated 7.2.1991 (Ex. 9) passed by the Deputy Secretary to the Government Local Self Government Department whereby the petitioner has been transferred as Revenue Officer Grade-II from Municipal Council, Ajmer to Municipal Board, Sambhar.
(2.) The petitioner No. 1 is the person who has been transferred and petitioner No.2 is association of the officers serving in various Municipal Boards/ Councils in Rajasthan.
(3.) The petitioner had joined service as Revenue Officer Grade-II in the year 1980 on the basis of appointment order dated 27.8.1980 passed by the Government after he had been selected for this post in accordance with the provisions of Rajasthan Municipal Service Rules, 1963. By an order dated 19.12.1989 the petitioner had been transferred from Municipal Council Kishangarh Madanganj to Municipal Council, Ajmer . The petitioner has stated that he has been working as Revenue Officer Gr. II at Municipal Council, Ajmer without any complaint from any quarter.;
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