M.N. Bhandari, J. - (1.) By these writ petitions, a challenge is made to the order, by which, the petitioners were transferred from one set up to another, i.e., from Panchayati Raj Department to Education Department.
(2.) Learned counsel submits that petitioners were appointed in pursuance to the selection made by Panchayati Raj Department as per the provision of Rajasthan Panchayati Raj Act, 1994 (for short "Act of 1994") and Panchayati Raj Rules, 1996 (for short "Rules of 1996"). In view of the above, their services were not liable to be transferred under different set of rule. It is moreso when, no provision for it exists.
(3.) A reference of provision of the Act of 1994 and Rules of 1996 respectively has been given to show mode of appointment of the petitioners on the post of Teacher Gr.III. Looking to the aforesaid, it is prayed that impugned order may be set aside.;