ARUN BHANSALI,J. - (1.) Mr. B.L. Bhati, learned Govt. Counsel and Mr. Manish Patel, AGC, who have appeared in the similar nature petitions, are directed to accept notices on behalf of the respondents.
(2.) Learned counsel for the parties submit that the issue raised in the present writ petition is squarely covered by order of this Court in Jagdish Chandra Sen v. State of Rajasthan & Ors .: SBCW No.8224/2017, decided on 15.01.2018 and, therefore similar directions may be issued in the present writ petition.
(3.) In view of the submissions made, the writ petition filed by the petitioner is disposed of in light of and with similar directions as given in the case of Jagdish Chandra Sen (supra), which reads as under:- "Looking to the overall circumstances of the case, it is directed as under:- (a) The challenge laid by the petitioners to the change of setup/transfer from the Panchayati Raj Department to the Education Department, has no substance and the same is, therefore, rejected. (b) The petitioners would be free to raise their individual grievances before the Committees setup by the respondent Department by its order dated 17.08.2017. The petitioners would raise their grievances, if any, before the respective Committees in writing by 29.01.2018. (c) The Committees shall decide the grievances, if raised, based on requirements of provisions of Rule 6D of the Rules of 1971 and the guidelines dated 08.05.2016, 09.05.2016, 31.05.2016 and 01.06.2016, as indicated in the order dated 17.08.2017, within a period of 15 days thereafter i.e. by 15.02.2018. The Committees shall ensure that while passing the orders the grievances raised by the petitioners are appropriately dealt with. (d) In cases, where interim orders have been passed, they shall remain in force till the representation, if made by the petitioner/grievance raised by the petitioner, is decided by the Committee. (e) The petitioners would follow the directions passed by the Committees. (f) Those petitioners, who choose not to raise any grievance by 29.01.2018 before the Committee, in their cases, the interim orders, if any, would come to an end on 29.01.2018. (g) It is made clear that the directions issued would apply only to the petitioners before this Court and those who have already accepted the postings, pursuant to the orders passed under Rule 6D of the Rules of 1971, would not be entitled to approach the Committees in terms of the directions issued by this Court. ;